- (1.) Based on the direction of the Commission by its order dated 7.10.2014 in Petition No. 130/MP/2013, Chairman, JSEB and officer in -charge, SLDC Jharkhand were issued show cause notice under Sec. 142 of the Act for non -compliance of directions of the Commission and the provisions of the Regulation 3(1)(e) of the Central Electricity Authority (Grid Standards) Regulations, 2010 (CEA Grid Standards Regulations) and Regulations 5.1, 5.2(e), 5.2(i) and 5.2(r) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (Grid Code).
(2.) Reply to the show cause notice has been filed by the respondents.
(3.) Jharkhand Urja Sanchar Nigam Limited (JUSNL), vide its affidavit dated 3.2.2015, has submitted as under: (a) Three generating companies, namely Tenughat TPS, Patratu TPS and Subarnrekha HPS are connected to the transmission network of JUSNL. The actions to improve protection system of transmission network of JUSNL have been initiated as per the provisions of the Grid Code and recommendations of ERPC. The progress in improvements of the protection system is also monitored by ERPC and ERLDC through various protection sub -committee meetings. ERLDC and ERPC were communicated regularly regarding updates on improvements in protection system in protection committee meetings. (b) JUSNL has complied with all recommendations except PLCC and Auto Reclose which are already under implementation. (c) With regard to installation of PLCC, offer has been obtained from PUNCOM to implement PLCC works in Chandil -Ramchandrapur and PTPS and work is under process to place work order on the firm. BPL's Engineers have been called to ascertain the works for PLCC to implement protection at Hatia -II and PTPS. (d) All provisions of Regulations 2.81(c) and 5.2(1) of the Grid Code except Auto Reclose facility, which is under process of implementation, are being complied with. (e) During the course of actions taken to improve protection deficiencies and to implement recommendations of ERPC/ERLDC, JSEB unbundling was also in process. Some issues were related to Jharkhand Urja Utpadan Nigam Limited which is now separated company and headed by independent MD. This caused certain problems in co -ordination with other companies to implement the recommendations of PCC. JUSNL delayed the implementation of the recommendation of ERPC due to financial constraints.;