Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Odisha - Act

Orissa Electricity Regulatory Commission (Budget) Rules, 2006

ODISHA
India

Orissa Electricity Regulatory Commission (Budget) Rules, 2006

Rule ORISSA-ELECTRICITY-REGULATORY-COMMISSION-BUDGET-RULES-2006 of 2006

  • Published on 30 March 2006
  • Commenced on 30 March 2006
  • [This is the version of this document from 30 March 2006.]
  • [Note: The original publication document is not available and this content could not be verified.]
Orissa Electricity Regulatory Commission (Budget) Rules, 2006Published vide Notification No.2978-R A R-2-1/2006-En., dated 30th March 2006, O.G.E.No. 482, dated 31.3.2006Department of EnergyNo.2978-R A R-II-1/2006-En. - In exercise of the powers conferred by Clause (i) of Section 180 read with Section 106 of the Electricity Act, 2003 (36 of 2003), the State Government do hereby make the following rules, namely :-

1. Short title and commencement.

(1)These rules may be called the Orissa Electricity Regulatory Commission (Budget) Rules, 2006.
(2)They shall come into force on the date of their publication in the Orissa Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Act" means the Electricity Act, 2003;
(b)"Annual Financial Estimates or Budget" means the statement of estimated receipts and expenditure of the Commission;
(c)"Appendix" means an Appendix appended to these rules;
(d)All other words and expressions used in these rules but not defined and defined in the Act shall have the same meaning respectively assigned to them in the Act;

3. Budget preparation.

- The Commission shall prepare its budget in each financial year for the next financial year commencing from 1st April to 31st March.

4. Account heads.

- The Budget of the Commission shall be prepared under appropriate Heads of Account as listed in the Appendix I to these Rules.

5. Budget Format.

- The Commission shall prepare its Annual Financial Statement (estimate receipts and expenditure) under each major Head for the ensuring financial year, in the Format appended to these rules at Appendix II.

6. Forwarding the Budget.

(1)The Commission shall forward the State Government its Annual Financial Statement in December each year for the ensuing financial year.
(2)The Commission may at any time during the year in respect of which a statement under sub-rule (1) above of these rules has been forwarded; send a supplementary statement to the State Government in the format as appended to these rules at Appendix III for the current financial year.

7. Removal of the difficulties.

- If any difficulty arises in giving effect to any provision of these rules, the State Government may, by order, make such provisions not inconsistent with the provisions of the Act and these rules, for removing the difficulty.Appendix I(See Rule 4)Orissa Electricity Regulatory CommissionList of Revenue and Expenditure Heads
I. REVENUE HEADS ACCOUNT CODE
1. Grants-in-aid from StateGovernment 200
2. Grant from other sources likeDFID 300
3. Receipts of the Commission- 400
(a) Licence Fee 400.01
(b) Fines & Penalties 400.02
(c) Application/Processing Fee 400.03
(d) Cost of Bids 400.04
(e) Bids processing Fee 400.05
(f) Sale of Tender Forms 400.06
(g) Interest on Deposit 400.07
(h) Arbitration Fee 400.08
(i) Receipts from Investment 400.09
(j) Miscellaneous Receipts 400.10
II. EXPENDITURE HEADS  
1. Employees Cost 100
(a) Pay 100.01
(b) Special 100.02
(c) Personal Pay 100.03
(d) Dearness Allowance 100.04
(e) House Rent Allowance 100.05
(f) Library Allowance 100.06
(g) Incentive Allowance 100.07
(h) Sumptuary Allowance 100.08
(i) Conveyance Allowance 100.09
2. Reimbursement claim ofMedicines/Medical Expenses 100.20
3. Travelling Expenses 101
4. Leave Travel Concession 102
5. Pension 103
1. Pensionary/Leave Salarycontribution 103.01
2. Monthly Pension to retiredCommission’s employees 103.02
3. Other pensionary benefits-  
(i) Unautorized leave salary 103.04
(ii) Gratuity 103.05
(iii) Commutation 103.06
6. Office Expenses 104
1. Telephone and Fax Charges 104.01
2. Postage/Courier Charges 104.02
3. Stationery 104.03
4. Computer Consumables 104.04
5. House Keeping Expenses 104.05
6. Internet Charges 104.06
7. Electricity 104.07
8. Water Charges 104.08
9. Hire Charges for Computers 104.09
10. Hire Charges of Vehicle 104.10
11. Petrol, Oil and Lubricants 104.11
12. Printing 104.12
13. Official Entertainment 104.13
14. Miscellaneous Expenditure 104.14
7. Repair and Maintenance 105
1. Motor Vehicle maintenance,Spares and Repair Charges 105.01
2. Repair and Maintenance ofBuilding/Machines/Equipment/Computers-  
(a) Building 105.02
(b) Computer and Peripherals 105.03
(c) Fax Machine 105.04
(d) Telephone/EPABX 105.05
(e) Water Coolers/Water purifier 105.06
(f) Air Conditioners 105.07
(g) Fire fighting equipment 105.08
(h) Electrical equipment andaccessories 105.09
(i) Electronic Equipment 105.10
(j) UPS and Batteries 105.11
(k) Xerox Machine 105.12
(l) Furniture and Fixture 105.13
8. Establishment Expenses 106
1. Rent, Rate and Taxes 106.01
2. Newspapers and periodicals 106.02
3. Advisory Committee meetingsexpenses (including TA & DA) 106.03
4. Legal expenses 106.04
5. Payment to Consultants 106.05
6. Training expenses 108.06
7. Wages 106.07
8. Audit fees 106.08
9. Memberships and Subscription 106.09
10. Bank charges 106.10
11. Sales Tax 106.11
12. Insurance of Assets 106.12
13. Interest charges 106.13
14. Arbitration Charges 106.14
15. Liveries 106.15
16. Hiring of Security Services 106.16
17. Hiring of Auxiliary Services 106.17
18. Hearing and meeting expenses 106.18
9. Purchase of Assets 107
1. Land and Building 107.01
2. Computer and Peripherals(Hardware and Software) 107.02
3. Copier/Xerox machine 107.03
4. Fax 107.04
5. Telephone/EPBAX 107.05
6. Water Coolers/Water Purifier 107.06
7. Air conditioners 107.07
8. Furniture & Fixtures 107.08
9. Motor Vehicle 107.09
10. Books 107.10
11. Bicycle 107.11
10. Other Expenditure 108
1. Publications 108.01
2. Seminar, Conference &Workshop 108.02
3. Publicity and Advertisement 108.03
III. Loans and Advances 109
1. Long term Advances-  
(a) House Building Advance 109.01
(b) Motor Car/Motor Cycle Advances 109.02
(c) Any other Advance notified byGovernment of Orissa 109.03
2. Short term Advances-  
(a) Festival Advance 109.10
(b) GIS 109.11
(c) Any other Advance notified byGovernment of Orissa*  
3. Recovery of loan and advancesfrom Employees :  
(a) House Building Advance-  
(i) Principal 109.20
(ii) Interest 109.21
(b) Motor Car/Motor Cycle Advance-  
(i) Principal 109.22
(ii) Interest 109.23
(c) Special House Building Advance-  
(i) Principal 109.24
(ii) Interest 109.25
(d) Festival Advance-  
(i) Principal 109.40
(ii) Interest 109.41
(e) GIS-  
(i) Principal 109.42
(ii) Interest 109.43
IV. Any other expenditure head/item as notified by theGovernment from time to time*  
* Any Head/item may be modified/reclassified/inserted and assigned Account Code number with the approval of the Government.Appendix II(See Rule 5)Orissa Electricity Regulatory CommissionBudget estimate for the Financial year ........
Major Head and Sub-heads (as detailed in theAppendix I rules) Actuals for last three years Budget for the current year Actuals Budget estimate for next year Remarks
20....20.... 20....20.... 20....20.... First six month of last year First six month of current year
1 2 3 4 5 6 7 8 9
 
Appendix III[See Rule 6(b)]Orissa Electricity Regulatory CommissionSupplementary estimate for the Financial year....
Major Head and Sub-heads (as detailed in theAppendix 1 of these Rules) Budget for the current year Supplementary estimate for current year Remarks
1 2 3 4