Section 27(3) in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
(3)The RLDC and NLDC shall be entitled to utilize the money deposited in the LDCD Fund for creation of new assets, loan repayment, servicing the capital raised in the form of interest and dividend payment restricted to 15.50% of paid up Capital, meeting stipulated equity portion in asset creation, margin money for raising loan from the financial institutions, Corporate Social Responsibility and Sustainability Activities in compliance of the applicable provisions of the Companies Act and Dept. of Public Enterprises (DPE) / other applicable Government Guidelines issued and amended from time to time, Capacity Building of SLDCc and sub-LDC personnel and other users / stake holders, including but not limited to using the platform of Forum of Load Despatchers (FOLD) and/or through Institutes of national/international repute for capacity building, funding participation in national/international conferences and publication of technical papers there-in, facilitating higher education, availing institutional membership with national/international bodies and funding of Research & Development (R & D) projects, hiring consultancy service for learning & implementation of new technology & market products etc. subject to approval of the Commission.
