(4)The Authority shall prepare a National Electricity Plan in accordance with the National Electricity Policy and notify such plan once in five years:Provided that the Authority while preparing the National Electricity Plan shall publish the draft National Electricity Plan and invite suggestions and objections thereon from licensees, generating companies and the public within such time as may be prescribed:Provided further that the Authority shall–(a)notify the plan after obtaining the approval of the Central Government;(b)revise the plan incorporating therein the directions, if any, given by the Central Government while granting approval under clause (a).
