What's New

• Approval of “Detailed Procedure for Security Constrained Unit Commitment (SCUC), Unit Shut Down (USD) and Security Constrained Economic Despatch (SCED) at Regional Level” under Regulation 46(4)(i), 47(2), 46(4)(j), 46(5)(a), 46(5)(b) and 49(2)(a)(iv) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023.
• Writ Petition No. 200910/2024 filed by Basappa @ Chandrasekhar & 4 others before the Hon’ble High Court of Karnataka, Kalaburagi Bench.
• Draft Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2024. (Last date:- 06.05.2024)Read more...
• Bid No. GEM/2024/B/4795466 dated 3rd April, 2024 regarding Engagement of Consultant (Technical) for “Annual Production Support and Maintenance of CERC SAUDAMINI Portal”. (Bid End Date:- 24-04-2024)
• Extension of period of applicability of Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020
• Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the tariff period from 1.4.2024 to 31.3.2029. Read more...
• CERC Internship Scheme
• "With reference to entry 8 of Clarifications, issued vide CERC letter dated 04.07.2022 bearing no. L-1/266/2022, it is observed that most of the stakeholders are submitting Bank Guarantees without ensuring compliance with the SFMS (Structured Financial Messaging System) requirement, as mandated by RBI. This is causing delays in processing the refund requests. Stakeholders are therefore requested to ensure due conformity of Bank Guarantees to SFMS requirements at the time of submission of the same."
  
• Clarifications to various issues raised by the Stakeholders in response to CERC letter dated 04.07.2022 bearing no. L-1/266/2022
  1. Revised Affidavit Format PDF, Word
  2. Revised Bank Guarantee Format - Annexure 2 PDF, Word
  3. List of eligible Purchasing Entities for refund of differential Amounts - Annexure 3
  4. Bank Mandate Form - Annexure 4
  5. CERC Bank Account details for Bank Guarantee purposes
  
• Refund of Amounts against submission of Bank Guarantees, as per Hon'ble Supreme Court's Orders dated 09.05.2022 and 17.05.2022 in Civil Appeal No. 4801 of 2018 ;
  BANK GUARANTEE FORMAT (Word)
• Advisory: All concerned are requested to deposit their fees/surcharge to the CERC through the online Payment Gateway only as per CERC (Payment of Fees) Regulations, 2022(Third Amendment) notified w.e.f 24.03.2022. No other payment mode will be considered and accepted.
• The following Doctors/Hospitals are empanelled as Authorised Medical Practitioners (AMPs) for treatment of employees of CERC and their family members as outdoor patient.