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State of Punjab - Act

The Punjab State Electricity Regulatory Commission Fund Rules, 2006

PUNJAB
India

The Punjab State Electricity Regulatory Commission Fund Rules, 2006

Rule THE-PUNJAB-STATE-ELECTRICITY-REGULATORY-COMMISSION-FUND-RULES-2006 of 2006

Published on 28 July 2006
Commenced on 28 July 2006
[This is the version of this document from 28 July 2006.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab State Electricity Regulatory Commission Fund Rules, 2006Government of Punjab, Department of Power, Notification, dated the 28th July, 2006No. G.S.R.36/C.A.36/2003/Sections 103, 106 and 180/2006. - In exercise of the powers conferred by Section 180 read with sub-section (3) of Section 103 and Section 106 of the Electricity Act, 2003 (Central Act No. 36 of 2003), and all other powers enabling him in this behalf, the Governor of Punjab in consultation with the Comptroller and Auditor General of India, is pleased to make the following rules, namely :-

1. Short title and commencement.

(1)These rules may be called the Punjab State Electricity Regulatory Commission Fund Rules, 2006.

(2)They shall come into force on and with effect from the date of their publication in the Official Gazette.

2. Definitions.

(1)In these rules, unless the context otherwise requires, -

(a)"Act" means the Electricity Act, 2003 (Central Act No. 36 of 2003);

(b)"Commission" means the Punjab State Electricity Regulatory Commission;

(c)"Drawing and Disbursing Officer" means an officer designated as such by the Commission to draw and make payments on behalf of the Commission;

(d)"Secretary' means the Secretary of the Commission; and

(e)"State Government" means the Government of the State of Punjab in the Department of Power.

(2)The words and expression used in these rules, but not defined shall have the same meaning as assigned to them in the Act.

3. Contribution of the Fund.

- [Section 103] - (1) The State Government hereby constitutes a Fund to be called the Punjab State Electricity Regulatory Commission Fund.

(2)The present Bank Account of the Commission shall stand transferred to the Fund.

4. Constitution to the Fund.

- [Section 103] - The following shall be credited to the Fund, namely :-

(a)any grants and loans made to the Commission by the State Government under Section 102 of the Act;

(b)all fees received by the Commission under the Act; and

(c)all sums received by the Commission from any other sources, as may be decided upon by the State Government.

5. Application of the Fund.

- [Section 103(2)]- (1) The Fund shall be applied for meeting-(a)the salary, allowances and other remuneration of Chairperson, Members, Secretary, Officers and other employees of the Commission;(b)the expenses of the Commission in discharge of its functions under Section 86 of the Act; and(c)the expenses on objects and for purposes, authorized by the Act.

(2)The Fund shall not be used for any purposes other than those specified in sub-rule (1).

6. Operation of the Fund.

- [Section 180(1)] - (1) The Fund shall be operated by the Drawing and Disbursing Officer.

(2)Every receipt of the Commission shall be credited to the Fund by the next working day positively.

(3)Every withdrawal from the Fund shall be made against proper authorization and sanction from such authority, as may be specified by the Chairperson.

7. Maintenance of the Fund.

- [Sections 103 and 180] - The Fund shall be maintained in a Nationalized Bank situated at the Headquarters of the Commission.

8. Budget of the Commission.

- [Sections 106 and 180] - The Commission shall prepare in Form 'A', appended to these rules by the 30th November of each financial year, its budget for the next financial year, showing the estimated receipts and expenditure of the Commission as well as the revised receipts and expenditure of the current year and forward the same to the State Government.

9. Investment in gainful deposits.

- [Section 103(3)] - The Drawing and Disbursing Officer, if he deems appropriate to do so, with the approval of the Secretary, may invest any amount available in the Fund in any short-term or long-term gainful deposits in any Nationalized Bank with a view to earn profitable returns.

10. Expenditure from the Fund.

- [Section 103] - While incurring expenditure from the Fund, the general principles and proprietary laid down in the Punjab Financial Rules will be followed.Form 'A'(See Rule 8)Part-1Budget Estimate :

Head of Account :

2801-Power-80-Gen-01 Direction and Administration

Statement of "Punjab State Electricity Regulatory Commission" Indicating Headwise Distribution of Expenditure in Budget estimate and Revised estimate for the year _______.

Serial No.	Head of Expenditure	Budget Estimate for the year -	Revised Budget Estimate for the year -
1.	Pay and Allowances including the amount of LSPC
2.	Medical Allowance
3.	Travelling Allowance
4.	Rent, Rate and Taxes (Rent of Building)
5.	Office Expenses
6.	Payment of Telephone Bills
7.	POL (i.e. Vehicle running expenses)
	Grand Total :

Part-2 Statement of Expenditure in Respect of"Punjab State Electricity Regulatory Commission"For the Year ---------------

Serial No.	Head of Expenditure	Budget Estimate for the year ___	Expenditure up to (September) _____	Anticipated Expenditure in the remaining part of the year	Anticipated Total Expenditure for the whole year	Remarks
		(Amount in Lacs)	(Amount in Lacs)	(Amount in Lacs)	(Amount in Lacs)
1.	Pay and Allowances
2.	Medical Allowance
3.	Travelling Allowance
4.	Rent of Building
5.	Office Expenses
6.	Payment of Telephone Bills
7.	POL
	Grand Total :

Budget Estimate :

Head of Account :

2801-Power-80-Gen-01 Direction and Administration

Statement of "Punjab State Electricity Regulatory Commission" Indicating Headwise Detail of Budget Estimate for the year _______.

Serial No.	Head wise budget estimate for the year	Amount in Lacs
1.	Pay and Allowances including the amount of LSPC
2.	Medical Allowance
3.	Travelling Allowance
4.	Rent, Rate and Taxes (Rent of Building)
5.	Office Expenses
6.	Payment of Telephone Bills
7.	POL (i.e. Vehicle running expenses)
	Grand Total :

Part-4 Statement of Pay and Allowances of Staff of"Punjab State Electricity Regulatory Commission"Budget Estimate for the Year _____________

Serial No.	Designation	No. of Posts	Basic Pay	Spl. Pay/All.	Sump. All.	Depu. All.	HRA	LODA	CCA	FMA	Monthly	Total Amount Expenditure
											Expenditure per post per month	Expenditure for all posts
1	2	3	4	5	6	7	8	9	10	11	12	13	14
1.	Chairman
2.	Member
3.	Secretary
4.	Director
5.	Jt. Director
6.	Jt. Secy/Finance
7.	Registrar
8.	DDO
9.	Jt. Secy/Admn.
10.	Dy. Director
11.	Care Taker
12.	Asstt. Director
13.	Sr. A.O.
14.	A.A.O.
15.	Supdt.
16.	Sr. PS/PS
17.	P.A.
18.	Sr. Scale Stenographer
19.	Jr. Scale Stenographer
20.	Sr. Assistant
21.	U.D.C.
22.	L.D.C.
23.	Law Officer
24.	Receptionist
25.	Asstt. Librarian
26.	Driver
27.	Peon
28.	Security Guard
29.	Sweepers

Add 7% for the increase in ADA and annual incrementsProvision for leave salary/pension contributionTotal

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