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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(f) in Central Electricity Regulatory Commission (Power System Development Fund) Regulations, 2014

(f)The Monitoring Committee will consider the projects for sanction based on Appraisal Report and Regulatory Approval of the Commission in accordance with the extant rules/ instructions for sanction/ approval and release of funds on the lines of Restructured Accelerated Power Development & Reforms Programme (RAPDRP) Scheme and Rajiv Gandhi Grameen Vidyutikaran Yojana (RGGVY) Scheme.