Section 12 in Central Electricity Regulatory Commission (Power System Development Fund) Regulations, 2014
12. Implementation, Monitoring and Control of Projects/Schemes.
(a)The Regional Power Committees, Transmission Licensees, Distribution Licensees, Load Despatch Centers, Power Exchanges, Central Transmission Utility (CTU), State Transmission Utility (STU) for intra-State systems which are incidental to the ISTS will be the Implementing Agencies.(b)The Appraisal Committee in consultation with Ministry of Power will evolve a mechanism to evaluate the implementation of projects by laying down objective quantifiable financial and technical outcome parameters for each category of projects funded under the Scheme.
