Rajasthan State Electricity Distribution Management Responsibility Act, 2016

[Received the assent of the Governor on the 8th day of April, 2016] An Act to provide for responsibilities of the State Government and State Distribution Licensees to ensure financial and operational turnaround and long-term sustainability of the State-owned Distribution Licensee to enable adequate electricity supply to consumers through financial restructuring, support on sustainable basis in the areas of long term planning, corporate governance, regulatory compliances, and laying down of policy directives and various other measures connected therewith or incidental thereto. Be it enacted by the Rajasthan State Legislature in the Sixty-Seventh Year of the Republic of India, as follows: -

Act number

Act 7 of 2016

Year

2016

Enacted on

08-04-2016

In force from

9 April 2016

Jurisdiction

Rajasthan State Act

Subjects

Energy And Electricity

Read the full text of Rajasthan State Electricity Distribution Management Responsibility Act, 2016 section by section on LawLens.

Official source: India Code