Section 8 in The West Bengal Electricity Regulatory Commission (Balancing and Settlement Code) Regulations, 2008
8. Removal/Settlement of Disputes under the Balancing and Settlement Code. -
For removing disputes of UI energy accounting and to derive corresponding charge. SLDC shall form a Committee with representatives from concerned entities and SLDC The officer-in-charge of SLDC shall be the Chairman of the CoMmittee. In case of non-settlement of the disputed issue the matter shall be referred to the Commission. The Committee shall meet at least once in a month preferably. oh Wednesday of the third week of the month. However, the Chairman of the Committee may call any meeting to meet any urgent need as and when required with a notice of two days Each entity shall nominate a suitable representative to serve in the Committee. After six months of operation of ABT mechanism such Committee shall meet quarterly preferably on first working week of each quarter of the financial year. Any change in the methodologies evolved by the Committee shall be operative on receipt of approval of the Commission, provided such changes do not call for any amendment of the instant Regulations.
