Section 5 in Rajasthan Electricity Regulatory Commission (Constitution of fund and the manner of application of the fund) Rules, 2006
5. Release of Grants and Loans.
(1)Grants and loans under section 102 of the Act will be released by the State Government to the State Commission in four equated quarterly instalments. Sanction orders will be issued by the Energy Department authorizing the Treasury Officer, Rajasthan Secretariat to draw fund by raising grant in aid bill and disburse the same by an Accounts payee cheque.(2)The State Commission will maintain proper Accounts and other records of the grants and loans as prescribed in the Rajasthan Electricity Regulatory Commission (annual Statement of Accounts) Rules.(3)At the close of the financial year the State Commission will furnish a utilization certificate showing the opening balance, amount cS grants and loans utilized and the balance remaining unutilized.
