Section 5(1) in Rajasthan Electricity Regulatory Commission (Constitution of fund and the manner of application of the fund) Rules, 2006
(1)Grants and loans under section 102 of the Act will be released by the State Government to the State Commission in four equated quarterly instalments. Sanction orders will be issued by the Energy Department authorizing the Treasury Officer, Rajasthan Secretariat to draw fund by raising grant in aid bill and disburse the same by an Accounts payee cheque.
