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Union of India - Act

Central Electricity Authority (Terms and Conditions of Service of Chairperson and other Members) Rules, 2024

UNION OF INDIA
India

Central Electricity Authority (Terms and Conditions of Service of Chairperson and other Members) Rules, 2024

Rule G-S-R-44-E- of 2024

  • Published on 18 January 2024
  • Not commenced
  • [This is the version of this document from 18 January 2024.]
  • [Note: The original publication document is not available and this content could not be verified.]
In exercise of the powers conferred by clauses (g) and (h) of sub-section (2) of section 176 of the Electricity Act, 2003 (36 of 2003), and in supersession of the Central Electricity Authority (Terms and Conditions of Service of Chairperson and other Members) Rules, 2005, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules regulating the terms and conditions of service of Chairperson and Members and allowances and fees payable to other members namely:-

1. Short title and commencement.

(1) These rules may be called the Central Electricity Authority (Terms and Conditions of Service of Chairperson and other Members) Rules, 2024.(2) They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

(1) In these rules, unless the context otherwise requires,-(a) "Act" means the Electricity Act, 2003 (36 of 2003);(b) "Authority" means the Central Electricity Authority established under section 70 of the Act;(c) "Chairperson" means the Chairperson of the Authority;(d) "Member" means a full-time Member of the Authority, including the Chairperson;(e) "other Member" means a Member other than a full-time Member.(2) All other words and expressions used herein but not defined shall have the same meanings respectively assigned to them in the Act.

3. Composition of Authority.

(1) Subject to the provisions contained in sub-section (5) of section 70 of the Act, the Authority shall consist of the following Members, namely:-(a) Chairperson;(b) Member (Economic and Commercial);(c) Member (Grid Operations and Distribution);(d) Member (Hydro);(e) Member (Planning);(f) Member (Power Systems);(g) Member (Thermal);(h) Member (Renewable Energy).(2) The Chairperson and Members shall be appointed on deputation (including short-term contract), subject to the provisions of rule 4.

4. Eligibility and term and conditions and service of Chairperson and Members.

(1) The eligibility conditions for the post of Chairperson and Members are specified below:(a) Chairperson:Officers of the Central Government or State Government or Union territories or autonomous or statutory organisation or Public Sector Undertakings or University or Recognized Research Institution,-(A) (i) holding analogous post on regular basis; or(ii) holding post in Level-16 with minimum one year of regular service in the grade; or(iii) holding post in Level-15 with two years of regular service in the grade; or(iv) holding post in Level-14 with five years of regular service in the grade; and(B) possessing three years' field experience in the relevant field as provided in sub-section (5) of section 70 of the Act.(b) Member:Officers of the Central Government or State Government or Union territories or autonomous or statutory organisation or Public Sector Undertakings or University or Recognized Research Institution;(A) (i) holding analogous post on regular basis; or(ii) holding post in Level-14 with five years of regular service in the grade; and(B) possessing three years' field experience in the relevant field as provided in sub-section (5) of section 70 of the Act.Explanation. - For the purposes of this sub-rule, the expression "relevant field" means the fields as prescribed in sub-section (5) of section 70 of the Act:(2) Subject to the provisions of sub-section (6) of section 70 of the Act, the Chairperson, or as the case may be, a Member shall hold office for a period not exceeding five years or till he attains the age of superannuation:Provided that where the prescribed term of office of the Chairperson or a Member as provided in sub-rule (2) expires before he attains the age of superannuation, the Central Government may extend the term of office of such Chairperson or Member for a further period not exceeding the date of his superannuation. The maximum period of deputation including extension, if any, shall be seven years.(3) A person shall cease to be the Chairperson or a Member of the Authority, if he -(i) remains absent, without the prior permission of the Authority, from three consecutive meetings of the Authority; or(ii) having been appointed on deputation, ceases to be in service of the Central Government or the State Government or any other lending authority; or(iii) has been convicted and sentenced to imprisonment for an offence which in the opinion of the Central Government, involves moral turpitude; or(iv) is an un-discharged insolvent.

5. Age limit.

The maximum age limit for being appointed as the Chairperson or a Member shall be not exceeding fifty-eight years:-(i) as on the closing date of receipt of applications for unanticipated vacancy, and(ii) as on date on which vacancy is expected to arise in case of anticipated vacancy.

6. Resignation/repatriation to parent cadre.

(1) The Chairperson may resign from his office by giving notice of at least three months in writing to the Central Government and on such resignation being accepted, he shall be deemed to have vacated his office.(2) A Member may resign from his office after giving notice of at least three months in writing to the Chairperson who shall forward the same to the Central Government and on such resignation being accepted, he shall be deemed to have vacated his office.(3) If, a situation arises for repatriation of the Chairperson and Member to the parent cadre, his services will be returned after giving notice of at least three months in writing to the lending Ministry or Department or organisation and the employee concerned.

7. Pay, allowances and other terms and conditions of service of Members.

(1) The Chairperson shall enjoy the status of ex-officio, Secretary to the Government of India and shall carry the same pay and allowances as available to the Secretary to that Government.(2) A Member shall enjoy the status of ex-officio, Additional Secretary to the Government of India and shall carry the same pay and allowances as available to the Additional Secretary to that Government.(3) The other terms and conditions of service of Chairperson and Members, like entitlement of leave, leave salary, leave travel concession, travelling allowance, medical benefits, etc., shall be as applicable to the Central Government officers of corresponding status.(4) The pension and leave salary contribution of the Chairperson and Member, shall be paid by the Authority to the respective lending authority in accordance with their rules.

8. Allowances and fees payable to other Members.

The other Members shall receive such allowances and fees for attending the meetings of the Authority as may be determined by the Central Government.

9. Power to relax.

Where the Central Government is of the opinion that it is necessary or expedient so to do, it may, by order and for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category of persons.