Section 6(3) in Rajasthan Electricity Regulatory Commission (Constitution of fund and the manner of application of the fund) Rules, 2006
(3)Drawl of funds from the bank:(a)All funds received will be paid into the State Commission's Accounts in the bank/banks and will riot be withdrawn except on presentation of a cheque signed by the officers ,as authorised by the State Commission.(b)These officers will be responsible for monitoring the transactions of receipts and payments on behalf of the State commission.(c)These officers will also be responsible in ensuring that the amounts of the cheques/demand drafts deposited in the accredited banks have been credited in time in the account of the State Commission and also reconcile the receipts and payments Accounts with them.
