State of Maharashtra - Act
The Maharashtra Electricity (Supply) Rules, 1963
MAHARASHTRA
India
India
The Maharashtra Electricity (Supply) Rules, 1963
Rule THE-MAHARASHTRA-ELECTRICITY-SUPPLY-RULES-1963 of 1963
- Published on 12 December 1963
- Commenced on 12 December 1963
- [This is the version of this document from 12 December 1963.]
- [Note: The original publication document is not available and this content could not be verified.]
Part I – Preliminary
1. Short title.
- These rules may be called the Maharashtra Electricity (Supply) Rules, 1963.2. Definitions.
- In these rules, unless the context otherwise required-Part II – The Board
3. [ Terms of office and re-appointment of Chairman and other members. [Substituted by G. N. of 27.7.1982.]
4. Resignation.
- The Chairman or any other member may resign his office by giving three calendar months' notice in writing to the Government. The Government may, if it think fit, waive such notice. No such notice shall, however, be necessary in the case of a member appointed by virtue of his office under Government.5. Casual Vacancies.
- In the event of vacancy occurring on account of death, resignation or otherwise in the office of the Chairman or any other member, the State Government may appoint another person who shall hold office so long only as the Chairman or member in whose place he is appointed would have held it, if the vacancy had not occurred.6. Remuneration.
- Except as otherwise provided in the case of the Chairman or any other member by the State Government in any case, the remuneration of the Chairman and other members of the Board (not being salaried members thereof) shall be [Rs. 60] [Substituted by G. N. of 10.10.1984.] for each day of attendance at a meeting of the Board, [or at a meeting of any Committee constituted by the Board] [Added by G. N. of 5.8.1977.]. It shall however, be open to such Chairman or other member not to draw any remuneration and to work in an honorary capacity.7. Travelling Allowance.
- The Chairman and other members shall, for journeys performed for the purposes of the Board, be entitled to such travelling allowance as is admissible to the Officers of the Pay Group I of the Board :Provided that, the Chairman and other members may in the discharge of their duties, travel -8. Leave.
9. Medical facilities.
- The Chairman or any other member of the Board to whom a consolidated monthly remuneration is paid shall be entitled to such medical facilities as are admissible to the officers of the Pay Group I of the Board.10. Government servants.
- Notwithstanding anything contained in rules 6 to 9, the allowances, leave and medical benefits admissible to the Chairman or any other member, who is a Government servant or who has superannuated and is re-employed after retirement from Government service shall be such as may be determined by the State Government in each case.11. Responsibility of Chairman.
- The Chairman shall be responsible for properly carrying out the directions and decisions of the Board. He shall serve as the Liaison Officer between the Government and the Board in all matters arising out of the administration of the Act to the extent the Government is concerned.12. Difference of opinion to be reported.
- The Chairman shall bring to the notice of the Government any difference of opinion on matters of policy arising between him and the other members of the Board. He may also similarly refer any other matter of policy to the Government and place the directions or advice received from the Government for consideration and action by the Board.13. Distribution of duties and functions.
14. [ Payment of travelling and other allowances to members. [Substituted by G. N. of 9.5.1978.]
- Travelling allowance and other allowance (if any) admissible to the Chairman or any salaried member shall be payable to him on presentation of a bill signed by him. Any such allowance admissible to any other member shall be payable to him on presentation of a bill signed by him and countersigned by the Secretary to the Board.]15. Performance of journey outside the jurisdiction of the Board.
16. Records of proceedings.
- The proceedings of every meeting of the Board shall be recorded in the form of a Resolution or a set of Resolution in a minute book to be kept for the purpose for each year of account and shall be signed by the Chairman of the meeting at that or the next succeeding meeting, as per the Board's procedure in this behalf. Where a member so desires, such Resolution shall state the expression of his dissent thereto and the reasons therefor. The Secretary shall be responsible for the custody and safe preservation of all the minute books.16A. [ Procedure for enquiry. [Added by G. N. of 21.6.1976.]
- The enquiry against a member for the purpose of sub-section (1) of section 10 will be conducted according to the procedure prescribed by rule 55 of the Central Civil Services (Classification, Control and Appeal) Rules, 1950.]16B. Provision for remuneration during suspension.
- While under suspension under section 10 a member shall draw such remuneration as may be decided by the State Government exceeding one-half of the total amount he would have drawn but for his suspension; provided that, if he is reinstated, the State Government may decide whether he should be allowed any additional remuneration for the period of his suspension so however that the total amount received by him during such period shall not exceed the amount he would have drawn but for his suspension.16C. Provision for not leaving headquarters and accepting any private employment during suspension.
- While under suspension under section 10 a member shall not leave his headquarters without prior permission of the State Government and also shall not take up any other employment.)Part III – State Electricity Consultative Council
17. Secretary of Council.
18. Matters to be placed before Council.
- The Board shall place before the Council :19. Placing new matters before meeting.
- The Chairman may bring or cause to bring any new matters which in his opinion, is urgent, before any meeting of the Council without notice.20. Matters not be discussed.
- The Chairman shall, if in his opinion it would be contrary to the public interest to discuss or answer any Particular matter relating to the Board at a meeting of the Council, exercise his discretion to disallow such matter. The Chairman of the Board shall forthwith report in full every such instance to Government.21. Term of office of members of Council.
- The members of the Council, who are not members of the Board, shall hold office for a period of four years, commencing on the 1st of January, [or for such period and commencing on such date if any, as the State Government may appoint :Provided that, the State Government may, in the public interest, by notification in the Official Gazette extend or reduce the period of office of all or any of the members of the State Electricity Consultative Council on the same terms and conditions as before for such period or periods as it may think fit. The total period of such extension or reduction shall, however, not exceed twelve months] [Added by G. N. of 9.12.1976.].22. Record of proceedings.
- The proceedings of every meeting of the Council shall be recorded in a minute book to be kept for the purpose and shall be signed by the Chairman of the meeting at that, or at the next succeeding meeting.23. Decision on point of order.
- Any point of order raised at a meeting of the Council shall be decided by the Chairman of the meeting and his decision thereon shall be final.24. Quorum.
- The quorum for a meeting of the Council shall be one-third of the other members of the Council appointed by the Government under sub-section (2) of section 16.[If, within half-an-hour of the time appointed for the meeting, the quorum is not present, then the meeting shall stand adjourned to such day, lime and place as the Chairman shall determine. If, at such adjourned meeting, the quorum is not present, then within half-an-hour from the time appointed for holding the adjourned meeting, those members who are present shall constitute the quorum and may transact the business for which the meeting is called.] [Added by G. N. of 2.7.1975.]25. Officers to attend Council meeting.
- Officers of the Board may be invited by the Chairman to attend any meeting of the Council; and may, with the previous consent of the Chairman of the meeting, take Part in its deliberations only.26. The Chairman of the meeting.
- The Chairman shall preside at every meeting of the Council. In his absence, the Council shall elect a Chairman from amongst the other members of the Board present at the meeting.27. Fees and travelling allowances for members of the Council.
- A member of the Council, other than a Government servant, shall be entitled lo receive, for each day of attendance at a meeting of the Council, a daily allowance and travelling allowance at the rate admissible to the officers of the Pay Group I of the Board :Provided that, a member of the Board shall not be entitled to draw the aforesaid allowance for attending any meeting of the Council, if on the same day in the same town a meeting of the Board is also held.28. Prohibition on disclosure of confidential information by any member of Council.
- No member of the Council shall, except with the previous permission in writing of the Chairman, disclose to any person, other than a member of the Council any information relating to the affairs of the Council or allow such person to inspect or have access to any books, documents or other papers relating to the business of the Council required to be treated as "Confidential".Part IV – Local Advisory Committees
29. Terms of office.
- A Local Advisory Committee shall consist of such members as shall, in the opinion of the Government, be representative of the different classes of consumers in the area concerned.30. Secretary of the Committee.
31. Meetings of the Committees.
- Meetings of the Committees shall be held on such dates and at such places as maybe notified by the Secretary to the Committee concerned. Between two such meetings there shall not be an interval of more than six months.32. Travelling allowances for members of Local Advisory Committees.
- A member of Local Advisory Committee, who is not a Government servant, shall be entitled to travelling allowance in accordance with the scale laid down in Appendix XLII-A of the Bombay Civil Services Rules, Volume II.33. Restriction on matters to be discussed at meetings.
- Notwithstanding anything in these rules, the Board shall not be bound to furnish any information at a meeting of the Committee, if, in the opinion of the Chairman or other member of the Board presiding at the meeting, it would be contrary to public interest to furnish such information. The Chairman of the Board shall forthwith report in full to Government every such instance.34. Prohibition on disclosure of Confidential information by any member of the Committee.
- No member of the Committee shall, except with the previous permission in writing of the Chairman of the Board, disclose to any person other than a member of the Board or Council or Committee any information relating to the affairs of the Board, or allow such person to inspect or have access to, any books, documents or other papers relating to the business of the Board, Council or Committee required to be treated as "Confidential".Part V – The Finance of the Board Borrowing
35. Particulars of proposed borrowing to be furnished to Government.
- Whenever the Board proposes to borrow any sum for the purposes of the Act. it shall apply to the Government for previous sanction under subsection (1) of section 65 with the following Particulars :-36. Temporary borrowing by Board.
- The Board may. for the purpose of meeting any current expenditure properly chargeable to revenue or preliminary expenses connected with raising of money by issue of bonds or otherwise, borrow by way of temporary loan or overdraft from any bank or otherwise, such sums as it may require, on such terms, conditions and security, and in such form, as may be approved by the Government. The amount so borrowed, together with the interest thereon, shall be repaid by it from the current revenues within a period of twelve months from the date of the temporary borrowing, or such extended period as the Board may in consultation with the Government determine.37. Power to reborrow.
- The Board shall have power to borrow money for the purpose of -38. Issue of bonds at discount.
- If bonds are issued at a price lower than that at which they are to be redeemed, the difference between the price of issue and the price of redemption should be treated as "deferred revenue expenditure" of the Board which may be written off by charging it to the Board's current revenue by equal annual instalments extending over half the period within which the bonds are to be redeemed :Provided that, if the bonds are redeemed prior to the due date, the entire balance of the said expenditure not written off in the past years shall be charged to the revenues of the year in which the bonds are redeemed.39. Power to issue and renew bonds.
- Subject to the provisions of these rules, the Board may issue and renew bonds.40. [ Security for bonds. [Substituted by G. N. of 20.9.1967.]
41. Application of money borrowed.
- Except with the previous sanction of the Government the Board shall not apply the money raised by the issue of bonds for purposes other than those for which the money was raised :Provided that, the Board may utilise temporarily a Part of the money raised under the provisions of these rules for the purpose of meeting any of its current expenses, such as payment of salary and wages of the employees, purchases of consumable stores (including fund lubricant and the like oils) or any other payments which the Board is obliged to make so as to ensure the unimpaired working of the Board's existing supply system. The money so utilised shall be repaid by it from the current revenues within a period of twelve months from the date of such utilisation.42. Redeemability of Bonds.
43. Extinction of securities redeemed or purchased.
- The Board shall have power to purchase its own bonds and in that case the bond or bonds so purchased shall be extinguished from the register provided by rule 45.44. Appointment of Registrar.
- The Board shall, before any bonds are issued and before any mortgage or charge is created appoint and thereafter continue to appoint on such conditions and instructions not inconsistent with the Act and these rules, as it thinks expedient, a Registrar of Bonds for all or any of the purposes of these rules. The Registrar may be either an officer of the Board or any banking or other Company: provided that, if the Reserve Bank of India is appointed as the Registrar, the general practice of the Reserve Bank shall apply in respect of such securities issued under these rules.45. Registers of securities, fees for transfer.
46. No notice of trusts.
- The Board shall not take any notice, express, implied or be constructive of any trust in respect of any security giving title to any mortgage nor shall any indication thereto on any certificate of mortgage or in any other document relating hereto affect the Board or the Registrar and the receipt given by any person in whose name the mortgage stands as shown by the appropriate register shall be a sufficient discharge for the Board for any money paid in respect of such security or certificate.47. Transfer on death.
48. Change of Registrar.
- Subject to the conditions on which any security is issued, the Board may, by a resolution to that effect, at any time terminate the appointment of any Registrar of security or class of securities and appoint another Registrar in his place.49. Defaced or lost certificates.
50. Arrangements regarding maintenance of the register, etc.
- The Board may subject to the provisions of these rules, make any arrangement with any banking or other company or broker or financial agent and fix the remuneration to be paid therefor, with regard to the issue of securities, payment of- periodical interest on securities and also all other matters incidental to the issue, management and redemption of securities.51. Power of revocation.
- The Board may, by resolution at any time revoke, in whole or in Part, any resolution passed by it previously for the creation of any security if and so far as the same has not been acted on by the issue or grant of securities as provided therein, and on passing such resolution shall forthwith give notice thereof to the Government.52. Saving for Government.
- The Board shall not issue any bond in respect of which the payment of the principal and interest on the money secured thereby is to be guaranteed by the Government, unless the previous written approval of Government has been obtained in respect of -Part VI – Annual Financial Statement and Other Statements and Reports to be Submitted by the Board
53. Form of Annual Financial Statement.
- The Annual Financial Statement to be submitted by the Board to the Government under section 61 shall be in the Form specified in Appendix 'A'. It shall also contain (a) a descriptive itemised review of the activities of the Board during the current year, and (b) a descriptive itemised statement of the various major schemes proposed to be taken by the Board for execution in the next year, to which the said Statement pertains.54. Supplementary Statement.
- A supplementary statement shall also be prepared by the Board in the Form specified in Appendix A'.55. Submission of advance copies of statement to Government .
- The Board shall send to the Government an advance copy of each of the Annual Financial Statement and Supplementary Financial Statement submitted to the Council and in due course forward to the Government the views of the Council thereon.56. Annual Statement of Accounts.
57. [ Submission of Annual Report under section 75(1). [Substituted by G. N. of 28.9.1970.]
- The Board shall as soon as possible, after the 31st day of March in each year but not latter than the 30th day of September next following submit to the State Government an annual report of the Board's operations during the financial year ending on the 31st day of March.The annual report shall include the following matters, namely58. [* * *] [Deleted by G. N. of 28.9.1970.]
59. Progress Reports.
Part VII – Miscellaneous
60. Remuneration of members of the Rating Committee.
- The remuneration and travelling allowance to the members of any Rating Committee constituted under section 57-A, who are not paid servants of Government or of the Board, shall be Rs. 40 for every day of attendance at the meeting of the Rating Committee and travelling allowance admissible to Class I Officers of Government. It shall, however, be open to any member of the Rating Committee not to draw any remuneration on travelling allowance or both and lo work in an honorary capacity :Provided that, a member of the Rating Committee who is also a member of the Board, shall not be entitled to draw the aforesaid remuneration and allowance if on the same day in the same town, a meeting Of the Board is also held.[Appendix 'A'] [Substituted by G. N. of 1.12.1965.](See rules 53 and 54)Maharashtra State Electricity BoardAnnual Budget for 19 ...(In accordance with section 61 of the Act)Annual Financial Statement IAbstract of Capital Receipt and Expenditure| Sr. No. | Particulars | Actual previous year | Budget estimate current year | For the last 8 months August to March of theprevious year | For the 1st 4 months April to July of thecurrent year | Revised estimate current year | Budget estimate next year | Explanations for the variation in the actualsprevious year and revised estimate current year | Explanations for the variation in the revisedestimate current year and budget estimate next year |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) | (10) |
| Rs. | Rs. | Rs. | Rs. | Rs. | Rs. | Rs. | Rs. | ||
| A. Receipt | |||||||||
| 1. | Opening balance | ||||||||
| 2. | Subvention from Government (section 63) | ||||||||
| 3. | Loans from Government (section 64) (videAnnexure I) | ||||||||
| 4. | Borrowings under section 65 (videAnnexure II) | ||||||||
| 5. | Other Capital Debts and Deposits (videAnnexure III) | ||||||||
| 6. | Borrowings from - | ||||||||
| (a) Depreciation Reserve | |||||||||
| (b) General Reserve etc. | |||||||||
| 7. | Receipts in connection with scheme of manufacture etc., undersection 20 (videNote 1). | ||||||||
| 8. | Consumers' contributions for service connections | ||||||||
| 9. | Receipts from sale of plant and equipment and stores | ||||||||
| 10. | Other items | ||||||||
| Total | |||||||||
| Construction Acquisition | ||
| 1. | Power station and connected works | “ |
| 2. | Transmission Lines (including sub-stations) | “ |
| 3. | Distribution system (including sub-stations) | “ |
| 4. | Expenditure in connection with schemes of manufacture undersection 20 | “ |
| 5. | Public Lighting | “ |
| 6. | Administrative and Residential Buildings | “ |
| 7. | Loans and Advances to Licensees (wide Annexure IV) | “ |
| 8. | Loans and Advances to the employees (vide Annexure V) | “ |
| 9. | Other items (to be specified) | “ |
| 10. | Lumpsum for unforeseen | “ |
| Expenses-Total | ||
| Closing Balance |
| Sr. No. | Particulars of Loans | Balance at the beginning of the 19... 19... | Estimated receipts during 19... 19... | Estimated repayment during 19... 19... | Balance at the end of 19... 19... | Remarks |
| Rs. | Rs. | Rs. | Rs. |
| Sr. No. | Description of stocks, bonds, loans, etc. | Total amount outstanding at the commencement of19... -19... | Estimated borrowing during 19... -19... | Estimated repayments during 19... -19... | Estimated amount outstanding at the end of 19...-19... | Remarks regarding terms etc. of borrowingsduring 19... -19... |
| Rs. | Rs. | Rs. | Rs. | Rs. | ||
| 1. | Borrowing guaranteed under section 66 - | |||||
| (a) Bonds | ||||||
| (b) Stocks | ||||||
| (c) Other Borrowings (to be specified) | ||||||
| Total | ||||||
| 2. | Borrowing not guaranteed - | |||||
| (a) Bonds | ||||||
| (b) Stock | ||||||
| (c) Other Borrowings (to be specified) | ||||||
| Total | ||||||
| Grand Total - 1 and 2 |
| Sr. No. | Particulars | Total amount outstanding at the 19.. -19.. | Estimated receipts 19.. -19.. | Estimated repayments 19.. -19.. | Net receipts repayments 19.. -19.. | Estimated amount outstanding 19.. -19.. | Remarks |
| Rs. | Rs. | Rs. | Rs. | Rs. | |||
| I. | Debt - | ||||||
| Provident Funds (where provident funds are managed by theBoard). | |||||||
| II. | Deposits. - | ||||||
| (1) Public works deposits | |||||||
| (2) Security deposits from consumers | |||||||
| (3) Security deposits from contractors | |||||||
| (4) Other deposits (to be specified) |
| Sr. No. | Name of Licensee | Particulars of loans and advances | Total amount outstanding at the commencement of19.. -19.. | Estimated payment during 19.. -19.. | Estimated receipts during 19.. -19.. | Net payment receipts during 19.. -19.. | Estimated amount outstanding at the end of 19..19.. | Remarks |
| Rs. | Rs. | Rs. | Rs. | Rs. |
| Sr. No. | Particulars | Total amount outstanding at the commencement of19.. -19.. | Estimated payment during 19.. -19.. | Estimated receipts during 19.. -19.. | Net payment receipts during 19.. -19.. | Estimated amount outstanding at the end of 19..-19.. | Remarks |
| Rs. | Rs. | Rs. | Rs. | Rs. | |||
| I. | Advances bearing interest - | ||||||
| (1) House building | |||||||
| (2) Purchase of motor conveyances | |||||||
| (3) Purchase of other conveyances | |||||||
| (4) Other advances (to be specified) | |||||||
| II. | Advances not bearing interest - | ||||||
| (1) Advances of T. A. | |||||||
| (2) Advances of Pay | |||||||
| (3) Festival Advances | |||||||
| (4) Other Advances (to be specified) |
| Sr. No. | Particulars | Actual previous year | Budget estimate current year | Actuals | Revised estimate current year | Budget estimate next year | Explanations for the variation in the actualsprevious year and revised estimate current year | Explanations for the variation in the revisedestimate current year and budget estimate next year | |
| For the last 8 months August to March of theprevious year | For the 4 months April to July of the currentyear | ||||||||
| (1) | (2) | (3) | (4) | (5)(a) | (5)(b) | (6) | (7) | (8) | (9) |
| Rs. | Rs. | Rs. | Rs. | Rs. | Rs. | ||||
| A. | Receipt | ||||||||
| 1. | From sale of electricity | ||||||||
| 2. | Miscellaneous revenue from consumers | ||||||||
| 3. | Revenue from trading | ||||||||
| 4. | Other revenues (to be specified) | ||||||||
| (i) Sale of steam | |||||||||
| (ii) Repair of lamps and other apparatus | |||||||||
| (iii) Commission for collection of electricity duty etc. | |||||||||
| 5. | Receipts in connection with schemes of manufacture undertakenunder section 20 (videNote 2 below). | ||||||||
| Deduct | |||||||||
| B. | Expenditure (Operation and Maintenance) General Works Cost- | ||||||||
| 1. | (a) Hydro | ||||||||
| (b) Thermal/Diesel | |||||||||
| (The works cost to be worked outas prescribed in the 8th Schedule to the Electricity Supply Act.1948 excluding depreciation and interest). | |||||||||
| 2. | Power purchased | ||||||||
| 3. | Transmission (extra high voltage) (operation andmaintenance). | ||||||||
| 4. | Distribution (High, medium and low voltage) operation andmaintenance. | ||||||||
| 5. | Public lighting (Operation, maintenance and renewals). | ||||||||
| 6. | Consumers servicing etc. | ||||||||
| 7. | Expenditure in connection with schemes of manufacture etc.,under section 20 (vide Note 2). | ||||||||
| 8. | Administration and general expenses (videNote 1). | ||||||||
| 9. | Other charges (to be specified). | ||||||||
| 10. | Provision for unseen expenses. | ||||||||
| Total | |||||||||
| Net Surplus/Deficit from trading |
| Sr. No. | Particulars | Actual previous year | Budget estimate current year | Actuals | Revised estimate current year | Budget estimate next year | Explanations for the variation in the actualsprevious year and revised estimate current year | Explanations for the variation in the revisedestimate current year and budget estimate next year | |
| For the last 8 months August to March of theprevious year | For the 4 months April to July of the currentyear | ||||||||
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) | (10) |
| Rs. | Rs. | Rs. | Rs. | Rs. | Rs. | ||||
| Consolidated net surplus/deficit from trading(E/F from Statement II). | |||||||||
| Add. - | |||||||||
| (i) Interest on securities and investments. | |||||||||
| (ii) Rent receivable on property. | |||||||||
| (iii) Subvention from Government. | |||||||||
| Deduct. - | |||||||||
| 1. | Transfer to taxation reserve. | ||||||||
| 2. | Interest on Bonds not guaranteed under section 66. | ||||||||
| 3. | Interest on Stock not guaranteed under section 66. | ||||||||
| 4. | Credits to depreciation reserve. | ||||||||
| Deduct. - | |||||||||
| 5. | Interest on Bonds guaranteedunder section 66. | ||||||||
| 6. | Interest on Stock guaranteed under section 66. | ||||||||
| 7. | Interest on sums paid by (tie State Government guaranteedunder section 66. | ||||||||
| 8. | The write down of amounts paid from capital under proviso tosection 59. | ||||||||
| 9. | The write down of amounts in respect of intangible assets. | ||||||||
| 10. | Contribution to General Reserve. | ||||||||
| 11. | Interest on loans from Government including arrears. | ||||||||
| 12. | Contribution to Tariff Reserve. | ||||||||
| 13. | Contribution to Development Reserve. | ||||||||
| 14. | Contribution to the Consolidated Fund of the State. |