Supreme Court Flags Excess Records as Cause of Delays in Corruption Case Prosecutions  ||  Supreme Court: Outgoing Partner’s Share Valued on Assessment Date, Not Dissolution Date  ||  Supreme Court Acquits Two Murder Convicts, Finds Prosecution Story Suspicious  ||  SC Restores SEBI Fraud Proceedings against Vedanta over 2014 Share Buyback  ||  CCI Rejects Kerala Private Bus Operators’ Challenge to Free KSRTC Travel for Women  ||  Chhattisgarh HC: Sharia Body can't Decide Muslim Woman's Marital Status or End Marriage  ||  MP High Court: Adult Woman Can Become Jain Saadhvi Despite Parents’ Opposition  ||  MP High Court Quashes 70%-80%-90% Pay Rule for Class III, IV Staff during Probation  ||  SC: Pre-2015 NH Act Awards Must Follow 1894 Act for Solatium and Interest  ||  SC: Service Rendered Before Regularization Must Be Counted for Pension Benefits    

Union Power Ministry advises States/UTs to allow construction activities in the power projects outside Municipal limits during nation-wide lockdown for COVID-19 outbreak- (Press Information Bureau) (23 Apr 2020)

MANU/PIBU/1014/2020

Commercial

Union Power Ministry has advised the State/UT administrations to allow construction activities in the power projects outside Municipal limits during nation-wide lockdown for COVID-19 outbreak as per the guidelines issued Union Ministry of Home Affairs on 15.04.2020. These activities may be permitted after observing necessary health protocols to curb COVID-19.

In a communication to States/UTs, DMs, Police Authorities, Municipal Bodies issued on 20.04.2020, the Ministry has said that as per Para 16(i) of the guidelines issued by the Ministry of Home Affairs Order No. 40-3/2020- DM-I(A) dated 15.04.2020, construction of all kinds of industrial projects in rural areas, i.e., outside the limits of municipal corporations and municipalities have been allowed to be carried out with effect from 20th April, 2020. This is also applicable for ongoing construction activities in Thermal/Hydro Power Generation Projects outside the limits of Urban Local Bodies (ULBs).

The Ministry has also requested to allow the intrastate and interstate movement of construction materials, equipment, spares & consumables etc., for these under construction power projects as per Para 12(vi) of the MHA Order No. 40-3/2020-DM-I(A) dated 15.04.2020.

It has been emphasised that resumption of project works at sites may be carried out while taking all mandatory precautions and norms of social distancing as well the advisories issued by Ministry of Home Affairs and Ministry of Health and Family welfare from time to time with regard to Covid-19.

Power Ministry has instructed all CMDs of Power CPSUs and IIPs and UMPPs to ensure the necessary preventive measures/ equipment/ amenities for safeguard from COVID-19 to their employees and workforce deployed for construction activities.

Tags : CONSTRUCTION ACTIVITIES   POWER PROJECTS   HEALTH PROTOCOLS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved