Section 7 in Central Electricity Regulatory Commission (Power System Development Fund) Regulations, 2014
7. Monitoring Committee.
- Government of India (Ministry of Power) shall constitute an Inter-Ministerial Monitoring Committee under the Chairmanship of Secretary (Power) Government of India to be known as Monitoring Committee. The Monitoring Committee will consider such projects (or their revised costs) for sanction based on the Appraisal Report and Regulatory Approval of the Central Commission or the respective State Commissions, as the case may be. Based on the sanctions by the Monitoring Committee, the funds will be released to the project entities from the Budget of Ministry of Power. This Committee will also monitor the implementation of various projects sanctioned by it. Release of funds from PSDF will be regulated as per the extant instructions of the Ministry of Finance in this regard.
