Section 22(2) in The Electricity Regulatory Commissions Act, 1998
(2)Subject to the provisions of Chapter III and without prejudice to the provisions of sub-section (1), the State Government may, by notification in the Official Gazette, confer any of the following functions upon the State Commission, namely:-(a)to regulate the investment approval for generation, transmission, distribution and supply of electricity to the entities operating within the State;(b)to aid and advise the State Government, in matters concerning electricity generation, transmission, distribution and supply in the State;(c)to regulate the operation of the power system within the State;(d)to issue licenses for transmission, bulk supply, distribution or supply of electricity and determine the conditions to be included in the licenses;(e)to regulate the working of the licensees and other persons authorised or permitted to engage in the electricity industry in the State and to promote their working in an efficient, economical and equitable manner;(f)to require licensees to formulate perspective plans and schemes in coordination with other for the promotion of generation, transmission, distribution, supply and utilisation of electricity, quality of service and to devise proper power purchase and procurement process;(g)to set standards for the electricity industry in the State including standards relating to quality, continuity and reliability of service;(h)to promote competitiveness and make avenues for participation of private sector in the electricity industry in the State, and also to ensure a fair deal to the customers;(i)to lay down and enforce safety standards;(j)to aid and advise the State Government in the formulation of the State power policy;(k)to collect and record information concerning the generation, transmission, distribution and utilisation of electricity;(l)to collect and publish data and forecasts on the demand for, and use of, electricity in the State and to require the licensees to collect and publish such data;(m)to regulate the assets, properties and interest in properties concerning or related to the electricity industry in the State including the conditions governing entry into, and exit from, the electricity industry in such manner as to safeguard the public interest;(n)to adjudicate upon the disputes and differences between the licensees and utilities and to refer the matter for arbitration;(o)to co-ordinate with environmental regulatory agencies and to evolve policies and procedures for appropriate environmental regulation of the electricity sector and utilities in the State; and(p)to aid and advise the State Government on any other matter referred to the State Commission by such Government.
