Section 32 in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
32. Performance linked incentive to RLDCs and NLDC.
(1)Recovery of incentive by the Regional Load Despatch Centre shall be based on the achievement of the Key Performance Indicators (KPIs) as specified in Appendix-V or such other parameters as may be prescribed by the Commission.(2)Each Regional Load Despatch Centre shall submit its actual performance against each of the key performance indicators to the Commission on annual basis as per the format specified in Appendix-V.(3)NLDC shall submit the details in regards to each Key Performance Indicator in the format specified in Appendix-V along with the methodology for approval of the Commission.(4)The Commission shall evaluate the overall performance of the RLDCs or NLDC, as the case may be, on the basis of weightage specified in Appendix-V.(5)The RLDCs or NLDC, as the case may be, shall be allowed to recover incentive of 15% of Annual LDC Charges for aggregate performance level of 90%. The incentive shall increase by 1% on pro-rata basis for every 5% increase of performance level above 90%: The incentive shall be capped as per DPE Office Memorandum No. W-02/0028/2017-DPE (WC)-GL-XIII/ 17 dated 3.8.2017.Provided that incentive shall be reduced by 1% on pro-rata basis for the every 3% decrease in performance level below 90%.(6)The RLDCs or NLDC, as the case may be, shall compute the Key Performance Indicators on annual basis for the previous year ending on 31st March and submit to the Commission along with petitions for approval of the Commission as per Appendix-V of these Regulations:(7)The key performance indicators of previous year ending on 31st March shall be considered to recover incentive on each year and shall be trued up at the end of the control period.
