Section 51 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
51. Appointment of Code Review Panel etc.
- [(1) The Commission may appoint a Code Review Panel (hereafter in this Chapter referred to as "Panel") consisting of -(a)A Chairperson at the level of Director of the Distribution Licensee.(b)A Member Secretary, who shall be the Chief Engineer/Commercial of the Distribution Licensee.(c)One Member from the SLDC who is not below the rank of Chief Engineer.(d)Three representatives from the Distribution Licensee who are not below the rank of Chief Engineer and one representative from the Distribution Licensee who is not below the rank of Chief Financial Controller.(e)One representative from LT domestic consumer sector, one from LT commercial sector, one from LT industry sector and one from LT agricultural consumer sector.(f)One member representing the EHT / HT consumers.(g)One member representing open access consumers.(2)The Member Secretary shall arrange for the Panel meeting. The tenure of the members mentioned under clauses (e), (f) and (g) of sub-regulation (1) shall be three years. The members, on expiry of their term, are not eligible for re-nomination.] [Substituted by Notification No. TNERC/DC/8-19, dated 01-07-2014.](3)The functions of the panel are -(a)to review the working of various provisions of this Code, the Tamil Nadu Electricity Grid Code and the Supply Code.;(b)to consider the suggestions received from Licensees, consumers and other interested persons;(c)to consider and offer its views on any specific matter as may be referred to it by the Commission.(4)Manner of reviewing the Code -(i)Any licensee, consumer or other interested persons desiring any change in this Code shall send the proposal in writing to the Panel specifying the reasons for such change and setting out the attendant circumstances. For this purpose, the licensee may hold meetings with the consumer or group of consumers if it is considered that the Code may require changes to meet the individual requirements of the consumer or group of consumers.(ii)The Panel shall, upon receipt of such proposal or where the Commission has made a reference, forward the same to the STU for its consideration and written comments.(iii)The Panel shall convene a meeting of its members to consider the comments of the STU, and if necessary at its discretion, invite and hear the person who made the suggestions for change and other interested persons and also the local authorities and telecommunication companies.(iv)The Panel may, in considering the suggestion and the comments of the STU thereon, set up sub committees to study the related issues.(v)The Panel after finalizing its views on the modifications to the Code, forward the same to the Commission:Provided that the Panel may supplement its own procedure in addition to the procedure laid down herein for conducting its meetings and in carrying out its functions.(5)The Commission may approve the changes with or without modification as it may deem fit and cause the publication of the same in such manner as may be necessary.Annexure ILoad Data for Demands of 1 MW and above(Refer clause 6(3))
