 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Electricity Regulatory Commissions Act, 1998 58. Power of State Commission to make regulations (1) The State Commission may, by notification in, the Official Gazette, make regulations consistent with this Act and the rules made thereunder to carry out the purposes of this Act. (2) In particular and, without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:- (a) the duties and powers of the Secretary under sub-section (1) of section 21; (b) the salary, allowances and other conditions of service of the Secretary, officers and other employees under sub-section (3) of section 21; (c) the terms and conditions of consultants appointed under sub-section (4) of section 21; (d) the manner in which charges for energy may be determined under sub-section (2) of section 29; (e) any other matter which is to be, or may be, specified.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back