Section 7 in Gujarat Electricity Regulatory' Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2019
7. Qualifying criteria for QCA.
- 7.1 The QCA shall be appointed by Wind/Solar Generators who may be one of the generators or any mutually agreed agency. Any company or body corporate or association or body of individuals, whether incorporated or not, or artificial juridical person shall be eligible to act as a QCA provided it satisfies the qualifying criteria as laid down hereunder:(i)The QCA shall have the experience of minimum 1 year in the field of Wind/Solar Power forecasting and scheduling,(ii)The financial strength of the QCA must be such that it should be in a position to handle the risk of penalties on account of deviation by the generator. Accordingly, the net worth of the QCA from forecasting & scheduling services must be positive amounting to at least Rs.2.5 Crores in the recent last financial year which should reflect from its audited balance sheet or from the certificate of a practicing Chartered Accountant,(iii)The QCA shall have the capability to provide real time monitoring systems or equivalent systems for seamless flow of information to and from SLDC and RLDC in order to facilitate scheduling, revision of schedule, intimation of outages/grid constraints etc.(iv)QCA should have an established team of Renewable Resource Analysts, modeling Statisticians, Energy modelers, Software developers and 24x7 operation and monitoring team.(v)The QCA shall be using software developed by at least CMM1 level 3 certified companies or as decided by SLDC or the Commission from time to time.Provided that when a generator carries out forecasting and scheduling activity for itself, it need not avail the services of QCA and as such will be exempted from the qualifying criteria of QCA.
