NEW DELHI

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EXTRAORDINARY
PART III-Section 4

PUBLISHED BY AUTHORITY

No.55] NEW DELHI, WEDNESDAY, MAY 10, 2000

CENTRAL ELECTRICITY REGULATORY COMMISSION
NOTIFICATION

New Delhi, the 28th April 2000

No. 8/1(1)/99-CERC-- In exercise of powers conferred on it by Section 55 of the Electricity Regulatory Commissions Act, 1998 (14 of 1998), the Central Electricity Regulatory Commission hereby makes the following regulations, namely: -

1. Short title and commencement

These regulations shall be called the Central Electricity Regulatory Commission (Conduct of Business) (First Amendment) Regulations, 2000.
This amendment shall come into force with immediate effect.

2. Amendment of Regulations 31 and 49

In Regulation 31 and Regulation 49 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, the words "seven copies" wherever appearing shall be substituted by the words ten copies.

3. Amendment of Regulation 102

The existing provisions of Regulation 102 shall be substituted as under:-

102. (1) The Advisory Committee shall meet at least once in six months or at such intervals and at such places as may be decided by the Commission.

(2) The quorum at the meeting shall be 1/3^rd of the total membership of the Advisory Committee.

Provided that attendance by proxy shall not be permitted at the meeting of the Advisory Committee.

Provided further that the Chairperson may invite any person who is not a member of the Advisory Committee as a special invitee to aide and assist the members of the Advisory Committee on any matter on the agenda of its meeting.

(3) The Secretary of the Commission shall be the Secretary of the Advisory Committee.

(4) The members shall be appointed for a minimum term of one year, which may be further extended at the discretion of the Commission

(5) While attending the meetings of the Advisory Committee member shall be entitled to Travelling Allowance and Daily Allowance as admissible to the Secretary to the Government of India.

Provided that a member not in the employment of the Central/State Government or Public Sector entity will be entitled to an honorarium of Rs.3000/- for attending each meeting in addition to TA/DA.

(6) The notice and the agenda for the meeting of the Advisory Committee

shall be sent to the members at least seven days before the date of the meeting.

(7) The Secretary shall prepare or cause to be prepared the record of

proceedings of the meeting and shall maintain the record of proceedings after approval of the Chairperson.

(8) The record of proceedings shall be open for inspection to the members of the Advisory Committee.

(9) Any person, other than the members may be supplied with a copy of

the record of proceedings of the meeting of the Advisory Committee on payment of fee prescribed by the Commission for obtaining the certified copies of the record of the Commission.

4. Particulars of Publication of the regulations

The Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 were published in Part-III, Section 4 of the Gazette of India (Extraordinary) dated 26.4.1999 and Corrigendum to these regulations was published in Part-III Section 4 of the Gazette of India (Extraordinary) dated 31.5.1999.