TAMIL NADU ELECTRICITY DISTRIBUTION (AMENDMENT) CODE, 2009

Preamble - TAMIL NADU ELECTRICITY DISTRIBUTION (AMENDMENT) CODE, 2009

TAMIL NADU ELECTRICITY DISTRIBUTION (AMENDMENT) CODE, 2009

[29th June, 2009]

PREAMBLE

WHEREAS, it is considered necessary to issue certain amendments to the regulations in Tamil Nadu Electricity Distribution Code and such amendments shall be subject to the condition of the previous publication and accordingly undergone such previous publication;

NOW, THEREFORE, in exercise of the powers conferred on it by Section 181 read with Section 46 of the Electricity Act, 2003 (Central Act 36 of 2003) and all other powers enabling it in this behalf, the Tamil Nadu Electricity Regulatory Commission hereby specifies the following amendments to the Tamil Nadu Electricity Distribution Code (hereinafter referred to as the Principal Code) issued under Notification No. TNERC/SC/8/1/Dated 21.07.2004 and published in Part VI -Section 2 of the Tamil Nadu Government Gazette, dated 1st September 2004:-

Section 1 - Short title and Commencement

(a)      This code may be called the "Tamil Nadu Electricity Distribution (Amendment) Code, 2009."

 

(b)      It shall come into force on the date of its publication in the Tamil Nadu Government Gazette.

 

Section 2 - Amendment of regulation 51 of the Principal Code

In regulation 51 of the Principal Code,-

(i)       in sub-regulation (1), for clauses (a), (b), (c) and (d), the following clauses shall be substituted, namely:-

 

"(a) A Chairman who is a member of the Commission

?(b) A Member Secretary, who is not below the rank of Chief Engineer of STU

?(c) One member from SLDC who is not below the rank of Chief Engineer

?(d) One representative from each distribution licensees who is not below the rank of Chief Engineer".

(ii)      ?in sub-regulation (2), the following sentences shall be inserted at the end namely:-

"The Member-Secretary shall arrange for the panel meeting in consultation with the Chairman of the Code Review Panel. The tenure of the members mentioned under clauses (f), (g) and (h) of sub-regulation (1) shall be three years. The Commission shall have powers to re-nominate any member on expiry of his/ her term".