Section 8(4) in Central Electricity Regulatory Commission (Planning, Coordination and Development of Economic and Efficient Inter-State Transmission System by Central Transmission Utility and other related matters) Regulations, 2018
(4)CTU in discharge of its functions under Section 38(2)(b) of the Act may make such procedure and prescribe such forms as may be necessary for the purpose of planning and co-ordination relating to Inter-State Transmission System, which is not inconsistent with these regulations or any other regulations of the Commission.
