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State of Tamilnadu - Section

Section 11 in Tamil Nadu Electricity Grid Code, 2005

11. Management Of Tamil Nadu Electricity Grid Code.

- 11.1 The Tamil Nadu Electricity Grid Code (TNEGC) has been specified by the Tamil Nadu Electricity Regulatory Commission (TNERC) as per section 86 (1) (h) of the Electricity Act, 2003. Any amendments to TNEGC shall also be specified by TNERC only.
11.2The TNEGC and its amendments shall be finalized and notified adopting the prescribed procedure followed for regulations issued by TNERC.
11.3The requests for amendments to / modifications in the TNEGC and for removal of difficulties shall be addressed to Secretary, TNERC, for periodic consideration, consultation and disposal.
11.4Any dispute or query regarding interpretation of TNEGC may be addressed to Secretary, TNERC and clarification issued by the TNERC shall be taken as final and binding on all concerned.Annexure A-1Planning Data (Generation)[Refer clause 5 (11) (i)]The following data are to be made available to the planning wing of STU by all the Agencies and various Users.