Section 13 in Telangana Electricity Reform Act, 1998
13. Constitution and functions of the ["TSTRANSCO"] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.].
(1)Not later than sixty days of the Act coming into force the State Government shall constitute [TSTRANSCO] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] to be incorporated and organized under the provisions of the Companies Act, 1956 (Central Act 1 of 1956) as the Transmission Corporation of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Limited, with the principal of objects of engaging in the business of procurement, transmission and supply of electric energy.(2)Subject to the powers of the State Government under section 12, the ["TSTRANSCO"] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] established by the State Government in terms of sub-section (1) shall be the principal company to undertake all planning and co-ordination in regard to transmission; undertaking the works connected with transmission, determining the electricity requirements in the State in co-ordination with the Generating companies, State Government, the Commission, the Regional Electricity Boards, and the Central Electricity Authority; the operation of the power system.(3)["TSTRANSCO"] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] shall own the extra high voltage transmission system, shall be responsible for the transmission system operation and shall operate the power system in an efficient manner.(4)["TSTRANSCO"] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] shall undertake the functions specified in this section and such other functions as may be assigned to it by the licence to be granted to it by the Commission under this Act.(5)Upon the grant of licence to the ["TSTRANSCO"] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] under clause (a) of sub-section (1) of section 15 of this Act, the ["TSTRANSCO"] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] shall discharge such powers and perform such duties and functions of the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] State Electricity Board including those under the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 or the rules framed thereunder as the Commission may specify in the licence and it shall be the statutory obligation of the ["TSTRANSCO"] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] to undertake and duly discharge the powers, duties and functions so assigned.(6)Subject to the provisions of sub-sections (1) and (2) and to the overall supervision and control of the ["TSTRANSCO"] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] a number of subsidiary or associated transmission companies may be established in the State and the Commission may grant licences under the terms of this Act to such transmission companies, in consultation with the ["TSTRANSCO"] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.].Part - VI Licensing of Transmission and Supply
