Section 10 in The Electricity (Supply) Annual Accounts Rules, 1985
10. Criteria for departure from the prescribed accounting policies.
(1)A Board may make a departure from the prescribed accounting, policies only in the following circumstances, namely :-(a)situations in which, for reasons to be recorded in writing, the prescribed accounting policies are considered impracticable or unnecessary ;(b)by adoption of the prescribed accounting policies, the Board's accounts would fail to give a true and fair view.(2)Any departure from the prescribed accounting policies or change in respect of the accounting policies adopted by the Board under sub-rule (1) of rule 9 shall be disclosed in a Board's annual accounts for the year of departure or change as also for the first two years immediately thereafter. Such disclosure shall also include the reasons for the said departure or change and its effect on the surplus for the year or on capital base to be considered For the purposes of computation of the minimum surplus under Section 59 of the Act.(3)Where the departure from the prescribed accounting policies referred to in sub-rule (2) above involves deviation from the account heads as prescribed in the Chart of Accounts or introduction of new accounts heads, the fact shall be reported to the Central Government and the Comptroller and Auditor-General of India.
