Section 7 in The Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010
(7)If any dispute arises with reference to the quality of electricity or safe, secure and integrated operation of the regional grid or in relation to any direction given by the Regional Load Despatch Centre, it shall be referred to Central Commission for decision. However, pending the decision of the Central Commission, the directions of the Regional Load Despatch Centre shall be complied with by the State Load Despatch Centre or the licensee or the generating company, as the case may be.2.3.2The following are contemplated as exclusive functions of RLDCs(a)System operation and control including inter-state transfer of power, covering contingency analysis and operational planning on real time basis;(b)Scheduling/ re-scheduling of generation;(c)System restoration following grid disturbances;(d)Metering and data collection;(e)Compiling and furnishing data pertaining to system operation;(f)Operation of regional UI pool account, regional reactive energy account and Congestion Charge Account, provided that such functions will be undertaken by any entity(ies) other than RLDCs if the Commission so directs.(g)Operation of ancillary services2.3.3In cases of Short-term Open access bilateral transaction in Inter-state Transmission, the Regional Load Despatch Centre of the region where point of drawal of electricity is situated shall be the nodal agency for the short-term open access. The procedure and modalities in regard to short-term Open Access shall be in accordance with the Central Electricity Regulatory Commission (Open Access in Inter-state Transmission) Regulations, 2008, as amended from time to time.
