Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Maharashtra - Act

Maharashtra State Electricity Regulatory Commission (Preparation and Submission of Budget) Rules, 2004

MAHARASHTRA
India

Maharashtra State Electricity Regulatory Commission (Preparation and Submission of Budget) Rules, 2004

Rule MAHARASHTRA-STATE-ELECTRICITY-REGULATORY-COMMISSION-PREPARATION-AND-SUBMISSION-OF-BUDGET-RULES-2004 of 2004

  • Published on 11 March 2005
  • Commenced on 11 March 2005
  • [This is the version of this document from 11 March 2005.]
  • [Note: The original publication document is not available and this content could not be verified.]
Maharashtra State Electricity Regulatory Commission (Preparation and Submission of Budget) Rules, 2004Published vide Notification No. VNA. 2004/CR-110/NRG-3, dated 11th March, 2005. Published in M.G.G., Part 4A, Extra Ordinary, dated 11.3.2005. pp. 218-222.No. VNA. 2004/CR-110/NRG-3, dated 11th March, 2005. - In exercise of the powers conferred on it by sub-section (1) and clause (j) of sub-section (2) of section 180 read with section 106 of the Electricity Act, 2003 (36 of 2003) and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules, namely:-

1. Short title.

- These rules may be called the Maharashtra State Electricity Regulatory Commission (Preparation and Submission of Budget) Rules, 2004.

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Commission" means the Maharashtra Electricity Regulatory Commission;
(b)"Form" means the forms appended to these rules;
(c)"Government" or "State Government" means the Government of Maharashtra;
(d)"Financial Year" means the year starting from 1st April and ending on 31st March of the next succeeding year.

3. Preparation of Annual Budget and its submission.

(1)The commission shall prepare,-
(a)in Form "A" its estimated receipts in the ensuing Financial Year;
(b)in Form "B" its estimated expenditure in the ensuring Financial Year;
(c)in Form "C" the estimates regarding request made by it to the State Government for grants in the ensuing Financial Year;
(2)The estimates, that is to say, the budget, so prepared shall be submitted to the Government on or before the 1st November of the preceding Financial Year or such extended time as may be specified by the Government, for making a provision of grants for the ensuing financial year.

4. Preparation of Revised Budget Estimates and its submission.

(1)In case the budget estimates prepared under rule 3 are found inadequate or insufficient in the current year or needs revision for any reason, the commission may, prepare revised budget estimates on the basis of actual expenditure incurred in the first 4 months, or 8 months or 9 months as the case may be, for that current year, for additional grants, if any required, with proper justification therefore, in Form "D".
(2)The revised estimates so prepared shall be submitted to the Government on or before such date as may be specified by the Government.

5. Miscellaneous.

- In case of any doubt regarding interpretation of these rules, or when express provision has not been made in the rules about a particular matter, the same shall be referred to the Government, whose decision shall be final.Form "A"[See rule 3(1)(a)](To be submitted to Government for making provision of grants)Budget Estimate of Total Receipts of the CommissionFinancial Year ...............(Amount Rupees in thousand)
Source of fund Actual fund received by the commission duringlast two years Estimated receipts during the next FinancialYear Justification
(1) (2) (3) (4)
  Rs. Rs.  
Grants from the State Government      
Receipt on account of Fees and Charges      
Receipts from all other Sources/ Funding Agencies      
Total Receipts  
Form "B"[See rule 3(1)(b)](To be submitted to Government for making provision of grants)Budget Estimate of Total Expenditure of the CommissionFinancial Year .................(Amount Rupees in thousand)
Head of Expenditure Actual Total Expenditure incurred by theCommission during the last two years Estimated Expenditure during the next FinancialYear Justification
(1) (2) (3) (4)
  Rs. Rs.  
Capital Expenditure      
Salary and Wages      
Traveling      
Office Expenditure      
Professional Fees      
Rent, Rate and Taxes      
Publications      
Advertise and Publicity      
Entertainment      
Interest/Bank Charges      
Pension/Gratuity      
Computer Expenditure      
Repairs and Maintenance      
Petrol, Oil and Lubricant      
Other Expenses      
Depreciation      
Total  
Form "C"[See rule 3(1)(c)](To be submitted to Government for making provision of grants)Budget Estimate for Making Provision of Grants to the CommissionFinancial Year ................(Amount Rupees in thousand)
Head of Expenditure Provision made by the Government in previous 2years Actual Expenditure incurred by the Commission Estimated Government budgetary grants/ provisionproposed by the Commission for next financial year Justification
(1) (2) (3) (4) (5)
  Rs. Rs. Rs.  
Capital Expenditure        
Salary and Wages        
Traveling        
Office Expenditure        
Professional Fees        
Rent, Rate and Taxes        
Publications        
Advertise and Publicity        
Entertainment        
Interest/Bank Charges        
Pension/Gratuity        
Computer Expenditure        
Repairs and Maintenance        
Petrol, Oil and Lubricant        
Other Expenses        
Depreciation        
Total  
Form "D"[See rule 4(1)](To be submitted to Government for making provision of grants)Revised Budget Estimate for Making Provision of Grants to the CommissionFinancial Year ................(Amount Rupees in thousand)
Head of Expenditure Budget estimate proposed by the Commission forcurrent financial year Actual Government provision of grants during thefinancial year Actual expenditure incurred by the Commissionduring 4, 8 months period of current financial year Revised estimates of the budget provisionrequired from Government for current financial year Justifications
(1) (2) (3) (4) (5) (6)
  Rs. Rs. Rs. Rs.  
Capital Expenditure          
Salary and Wages          
Traveling          
Office Expenditure          
Professional Fees          
Rent, Rate and Taxes          
Publications          
Advertise and Publicity          
Entertainment          
Interest/Bank Charges          
Pension/Gratuity          
Computer Expenditure          
Repairs and Maintenance          
Petrol, Oil and Lubricant          
Other Expenses          
Depreciation          
Total