Section 5 in The Punjab State Electricity Regulatory Commission Fund Rules, 2006
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).
