Section 3 in Joint Electricity Regulatory Commission for the State of Goa and Union territories (Constitution and Manner of Application of Fund, Form and Time for Preparation of Budget) Rules, 2016
3. Constitution of Fund.
(1)The Central Government hereby constitutes a Fund to be called the Joint Electricity Regulatory Commission for the State of Goa and Union territories Fund.(2)The Fund shall be opened under the Public Account of India and this shall be a non-lapsable and non-interest bearing account.(3)The Fund shall comprise of -(i)any grants and loans made to the Joint Commission by the Central Government and any grants and loans made to the Joint Commission by the participating State Government under section 102 of the Act;(ii)all fees received by the Joint Commission under the Act;(iii)all sums received by the Joint Commission from other sources as may be decided upon by the Central Government from time to time.
