Section 10(1) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(1)The Commission may appoint a Standing Committee (SC) for independent review and audit of market transactions and behaviour of Intra-State Entities to which Balancing and Settlement Code is applied. The Committee shall comprise of following members:(a)A Representative from State Load Despatch Centre (not below the rank of Chief Engineer)- chairperson of the Standing Committee;(b)A Representative from State Transmission Unit (not below the rank of Chief Engineer);(c)A representative from Madhya Pradesh Power Management Company Limited (not below the rank of Chief Engineer or equivalent post);(d)A representative from Madhya Pradesh Power Generating Company Limited L (not below the rank of Chief Engineer or equivalent post);(e)A representative from three discoms (on rotation for one year and not below the rank of Chief Engineer or equivalent post);(f)A representative from National Hydro Development Corporation, Independent Power Producers (having installed capacity 250 Mega Watt. & above) and Renewable Energy Generators (having installed capacity of 50 Mega Watt & above at single location) on rotation for one year; and(g)A Certified Energy Auditor from State Load Despatch Centre /Discom/ Madhya Pradesh Power Generating Company Limited / Madhya Pradesh Power Management Company Limited / State Transmission Unit as nominated by the Standing Committee, to assist the Committee for preparation of energy audit report.
