Section 13(2) in Telangana Electricity Reform Act, 1998
(2)Subject to the powers of the State Government under section 12, the ["TSTRANSCO"] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] established by the State Government in terms of sub-section (1) shall be the principal company to undertake all planning and co-ordination in regard to transmission; undertaking the works connected with transmission, determining the electricity requirements in the State in co-ordination with the Generating companies, State Government, the Commission, the Regional Electricity Boards, and the Central Electricity Authority; the operation of the power system.
