Section 3(3) in Rajasthan Electricity Regulatory Commission (power purchase & procurement process of distribution licencee) Regulations, 2004
(3)An 'Energy assessment committee' consisting of CMDs of STU, RVUN, each distribution licencee and incharge of SLDC shall consider above assessment of availability & demand and finalise unrestricted maximum demand and energy requirement, maximum demand & energy requirements feasible to be met and power purchase requirement. This committee will review these assessments annually and finalise maximum demand and requirement which can be met in respect of each discom for each month for next 12 months and also for next 5 years. Based on these assessments the Energy assessment committee will recommend additional generation and power purchases, or their curtailment.
