Section 8 in Central Electricity Regulatory Commission (Power System Development Fund) Regulations, 2014
8. Procedure for Application, Screening, Appraisal, Monitoring, Sanction etc of PSDF.
(a)The Regional Power Committees, Generating Companies, Transmission Licensees, Distribution Licensees, Load Despatch Centers, Power Exchange as the case may be, shall furnish necessary details of the projects, schemes or activities to the Nodal Agency.(b)The Nodal Agency shall place these projects or scheme or activities for technical scrutiny by the Appraisal Committee.(c)After scrutinizing the proposals, the Appraisal Committee shall submit its Appraisal Report and recommendations in writing to the Central Commission or respective State Commissions, as the case may be, and to the project entity who has submitted the proposal.(d)The project entity shall then file petition with the Central Commission or respective State Commission, as the case may be, for regulatory approval of the scheme for funding from PSDF. The Commission shall accord the regulatory approval if the scheme conforms to any of the purposes mentioned in Regulation 4 of these regulations and the Central Commission or the State Commission may seek such information from the entity and such other person as may be considered necessary.(e)After regulatory approval, the entity will approach the Nodal Agency who will forward the project proposals to the Monitoring Committee for administrative sanction/approval and release of funds as per the Detailed Procedure.(f)The Monitoring Committee will consider the projects for sanction based on Appraisal Report and Regulatory Approval of the Commission in accordance with the extant rules/ instructions for sanction/ approval and release of funds on the lines of Restructured Accelerated Power Development & Reforms Programme (RAPDRP) Scheme and Rajiv Gandhi Grameen Vidyutikaran Yojana (RGGVY) Scheme.(g)The release of funds from PSDF will be regulated as per the extant instructions of the Ministry of Finance in this regard.(h)The release of funds to Nodal Agency from the Public Account for further disbursement to project entities will be made after exercising requisite expenditure control, provided that the scheme has adequate funds provisioned for in the Demand for Grants of Ministry of Power.
