Electricity Regulatory Commissions Act, 1998

[Act No. 14 of 1998 dated 2nd July, 1998 ]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Central Electricity Regulatory Commission
3	Establishment and incorporation of Central commission
4	Qualification for appointment of chairperson and other Members of Central Commission
5	Constitution of Selection Committee to recommended Members
6	Term of office, salary and allowances and other conditions of service of chairpersons and Members
7	Removal of members
8	Officers of Central Commission and other staff
9	Proceedings of Central Commission
10	Vacancies, etc., not to invalidate proceedings of Central Commission
11	Expenses of Central Commission to be charged upon Consolidated Fund of India
12	Power of Central Commission
Chapter III	Powers And Functions Of Central Commission
13	Functions of Central Commission
14	Central Advisory Committee
15	Object of Central Advisory Committee
16	Appeal to High Court in certain cases
Chapter IV	State Electricity Regulatory Commission
17	Establishment and incorporation of State Commission
18	Constitution of Selection Committee by State Government
19	Term of office, salary and allowances and other conditions of service of Chairperson and Members
20	Removal of Members
21	Officers of State Commission and other staff
Chapter V	Powers And Functions Of State Commission
22	Function of State Commission
23	Application of certain provisions relating to Central Commission to State Commissions
24	State Advisory Committee
25	Object of State Advisory Committee
26	Representation before State Commission
27	Appeal to High Court in certain cases
Chapter VI	Energy Tariff
28	Determination of tariff by Central Commission
29	Determination of tariff by State Commission
30	Reasons for deviation by Commissions
Chapter VII	Accountants, Audit And Reports
31	Budget of Central Commission
32	Accounts and audit of Central Commission
33	Budget of State Commission
34	Accounts and audit of State Commission
35	Annul report of Central Commission
36	Annul report of State Commission.
Chapter VIII	Miscellaneous
37	Transparency in Commissions
38	Directions by Central Government
39	Directions by State Government
40	Members officers and employees of Central Commission to be public servants
41	Special provision relating to the Orissa Electricity Reform Act , 1995 or Haryana State Electricity Reform 1997
42	Proceedings before Commission
43	Protection of action taken in good faith
44	Punishment for non-compliance of orders or directions given by a Commission
45	Punishment for non-compliance of directions given by a Commission
46	Power of seizure
47	Offences by companies
48	Cognizance of offences
49	Inconsistency in laws
50	Delegation
51	Amendment of Act 54 of 1948
52	Overriding effect
53	Power to give directions
54	Power of Central Government to make rules
55	Power of Central Commission to make regulations
56	Rules and regulations to be laid before Parliament
57	Power of State Government to make rules
58	Power of State Commission to make regulations
59	Rules and regulations to be laid before State Legislature
60	Power to remove difficulties
61	Repeal and saving

An Act to provide for the establishment of a Central Electricity Regulatory Commission and State Electricity Regulatory Commissions, rationalization of electricity tariff, transparent policies regarding subsidies, promotion of efficient and environmentally benign policies and for matters connected therewith or incidental.

Be it enacted by Parliament in the Forty-ninth Year of the Republic of India as follows:-

Comment: The purpose of this Act is to provide for the establishment of a Central Electricity Regulatory Commission and State Electricity Regulatory Commissions, rationalization of electricity tariff, transparent policies regarding subsidies, promotion of efficient and environment friendly policies