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State of Rajasthan - Section

Section 10 in Rajasthan Electricity Regulatory Commission (Constitution of fund and the manner of application of the fund) Rules, 2006

10. Closure of Fund.

(1)The fund will remain operational as long as the relevant provisions of the Act remain in force.
(2)All the unspent balance under the fund or when the fund is no longer required will be remitted into the Government Accounts within three months from the date of drawal of the fund from the Treasury.