Section 7 in Joint Electricity Regulatory Commission for the State of Goa and Union territories (Constitution and Manner of Application of Fund, Form and Time for Preparation of Budget) Rules, 2016
7. Budget.
(1)The Joint Commission shall prepare its budget which shall be the annual financial statement of the estimated receipts and expenditure of the Commission for the ensuing financial year.(2)The budget for the ensuing financial year shall be prepared by the Joint Commission by the end of September every year and forwarded to the Central Government, after taking into account its estimated receipts, in accordance with section 106 of the Act.(3)The Central Government may, after due appropriation made by the Parliament, make to the Joint Commission grants and loans of such sums of money as considers necessary, after having due regard to the requirement as communicated by the Joint Commission.(4)The budget of the Joint Commission shall include the revised estimates of the current year and the budget estimates for the next year, giving details of estimated receipts and expenditure in Form-I and final grant in Form-II and submit them to the Central Government by the 30th day of September and the 15th day of January of each financial year, respectively.
