Section 10 in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018
10. Governance Structure and constitution of State Power Committee.
(1)Within three months from date of notification of these Regulations, the State Load Dispatch Centre shall formulate Operating Procedures and Business Rules for constitution of State Power Committee, which shall be approved by the State Commission.(2)The State Power Committee shall:(a)Co-ordinate and facilitate the intra-state energy exchange for ensuring optimal utilization of resources.(b)Review energy accounting and billing for inter-utility exchange of power(c)Ensure settlement of deviations amongst State Entities in accordance with these Regulations.(d)Monitor compliance of these Regulations by State Entities.
