Section 3 in The Bureau of Energy Efficiency, Energy Conservation Fund (Form and Time for Preparation of Budget) Rules, 2015
3. Preparation of Budget.
(1)The Bureau shall prepare budget estimates for the next financial year and revised estimates for the current financial year in the Form showing the estimated receipts and expenditure of the Bureau as per details given below, namely:-(a)Receipts:(iv)any grants and loans made to the Bureau by the Central Government under Section 19 of the Act;(v)fees received by the Bureau under the Act, if any;(vi)all sums received by the Bureau from such other sources as may be decided upon by the Central Government or the Bureau; and(b)Expenditure:(i)the salaries, allowances and other remuneration of Director General, Secretary, officers and other employees of the Bureau;(ii)expenses of the Bureau in the discharge of its functions under section 13;(iii)fee and allowances to be paid to the members of the Governing Council of the Bureau; and(iv)expenses on objects and for the purposes authorised by the Act.(2)The Bureau shall ensure that the receipts and dues of the Bureau are correctly and promptly assessed, collected and duly credited to the Fund.(3)The Budget estimates and expenditure shall be shown as per details given in Form I.(4)The budget estimates so prepared shall be placed before the Management Advisory Committee of the Bureau by the 30th day of September every year, for its recommendation and the recommendations of the Management Advisory Committee shall be placed before the Governing Council for approval.
