Section 5(1) 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
(1)The Joint Commission shall seek release of amount from the Fund against its annual budget twice , in the month of April and September, in a financial year, and upon receiving such a requisition from the Joint Commission, -(a)the Central Government shall transfer the appropriate part of the sums of grants and loans for the Joint Commission approved by the Parliament in the annual budget of the Ministry of Power to the Fund;(b)the participating State Government shall transfer the sums of grants and loans for the Joint Commission approved by the participating State Legislature to the Fund;(c)the Central Government shall, simultaneously, release the amount as requisitioned from the Fund to the Joint Commission by account payee cheque through its pay and accounts office.
