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State of Uttarakhand - Section

Section 37 in The Uttarakhand Water Tax on Electricity Generation Act, 2012

37. [ [Substituted by Uttarakhand Act No. 4 of 2016, dated 31.3.2016.]

(1)There shall be a fund constituted to be called the Commission fund and that shall be credited thereto, -
(a)any grants and loans made to the Commission by the Government;
(b)all fees received by the Commission under the Act;
(c)all sums received by the Commission from such other sources as may be decided upon by the Government.
(2)The Government may prescribe the manner of utilizing the fund for meeting the expenses.][38 to 40. [Repealed by Uttarakhand Act No. 4 of 2016, dated 31.3.2016.]***]
38. Accounts of Commission.- (1) The Commission shall maintain proper accounts and other relevant records and prepare an aural statement of accounts in such form as may be prescribed.(2) The annual accounts and balance-sheet of the Commission shall be forwarded to the Government and the Government shall cause the same to be laid, as soon as may be after it is received, before the State Legislature.39. Annual Report of the Commission.- (1) The Commission shall prepare once every year, in such form and at such time as may be prescribed, an annual report giving a summary of its activities during the previous year and copies of the report shall be forwarded,to the Government.(2) A copy of the report received under sub-section (1) shall be laid, as soon as may be after it is received, before the State Legislature.40. Budget of the Commission.- The Commission shall prepare, in such form and at such time in each financial year as may be prescribed, its budget for the next financial year, showing the estimate receipts and expenditure of the Commission and forward the same to the Government.