Section 60 in The Maharashtra Electricity (Supply) Rules, 1963

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State of Maharashtra - Section

Section 60 in The Maharashtra Electricity (Supply) Rules, 1963

60. Remuneration of members of the Rating Committee.

- The remuneration and travelling allowance to the members of any Rating Committee constituted under section 57-A, who are not paid servants of Government or of the Board, shall be Rs. 40 for every day of attendance at the meeting of the Rating Committee and travelling allowance admissible to Class I Officers of Government. It shall, however, be open to any member of the Rating Committee not to draw any remuneration on travelling allowance or both and lo work in an honorary capacity :Provided that, a member of the Rating Committee who is also a member of the Board, shall not be entitled to draw the aforesaid remuneration and allowance if on the same day in the same town, a meeting Of the Board is also held.[Appendix 'A'] [Substituted by G. N. of 1.12.1965.](See rules 53 and 54)Maharashtra State Electricity BoardAnnual Budget for 19 ...(In accordance with section 61 of the Act)Annual Financial Statement IAbstract of Capital Receipt and Expenditure

Sr. No.	Particulars	Actual previous year	Budget estimate current year	For the last 8 months August to March of theprevious year	For the 1st 4 months April to July of thecurrent year	Revised estimate current year	Budget estimate next year	Explanations for the variation in the actualsprevious year and revised estimate current year	Explanations for the variation in the revisedestimate current year and budget estimate next year
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)
		Rs.	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.
	A. Receipt
1.	Opening balance
2.	Subvention from Government (section 63)
3.	Loans from Government (section 64) (videAnnexure I)
4.	Borrowings under section 65 (videAnnexure II)
5.	Other Capital Debts and Deposits (videAnnexure III)
6.	Borrowings from -
	(a) Depreciation Reserve
	(b) General Reserve etc.
7.	Receipts in connection with scheme of manufacture etc., undersection 20 (videNote 1).
8.	Consumers' contributions for service connections
9.	Receipts from sale of plant and equipment and stores
10.	Other items
					Total

B. Expenditure

		Construction Acquisition
1.	Power station and connected works	“
2.	Transmission Lines (including sub-stations)	“
3.	Distribution system (including sub-stations)	“
4.	Expenditure in connection with schemes of manufacture undersection 20	“
5.	Public Lighting	“
6.	Administrative and Residential Buildings	“
7.	Loans and Advances to Licensees (wide Annexure IV)	“
8.	Loans and Advances to the employees (vide Annexure V)	“
9.	Other items (to be specified)	“
10.	Lumpsum for unforeseen	“
	Expenses-Total
	Closing Balance

Note. - (1) Detailed statement should be added in support of receipts and payments in connection with schemes of manufacture etc., undertaken under section 20 if the number and size of the undertakings justify such a course.

(2)The main heads under B - Expenditure should be supported with the details under the headings prescribed in Subsidiary Statement VII.Annexure IStatement of Loans received from Government under section 64 of the Electricity (Supply) Act, 1948(Reference item 3 of Annual Financial Statement I - Capital Receipts)

Sr. No.	Particulars of Loans	Balance at the beginning of the 19... 19...	Estimated receipts during 19... 19...	Estimated repayment during 19... 19...	Balance at the end of 19... 19...	Remarks
		Rs.	Rs.	Rs.	Rs.

Annexure IIStatement of Borrowing under section 65 of the Electricity (Supply) Act, 1948(Reference item 4 of Annual Financial Statement I - Capital Receipts)

Sr. No.	Description of stocks, bonds, loans, etc.	Total amount outstanding at the commencement of19... -19...	Estimated borrowing during 19... -19...	Estimated repayments during 19... -19...	Estimated amount outstanding at the end of 19...-19...	Remarks regarding terms etc. of borrowingsduring 19... -19...
		Rs.	Rs.	Rs.	Rs.	Rs.
1.	Borrowing guaranteed under section 66 -
	(a) Bonds
	(b) Stocks
	(c) Other Borrowings (to be specified)
	Total
2.	Borrowing not guaranteed -
	(a) Bonds
	(b) Stock
	(c) Other Borrowings (to be specified)
	Total
	Grand Total - 1 and 2

Note. - Maximum amount of loan fixed by the State Government under section 65(3) of the Electricity (Supply) Act.Annexure IIIStatement of Debt and Deposits Transactions(Reference item 5 of Annual Financial Statement I - Capital Receipts)

Sr. No.	Particulars	Total amount outstanding at the 19.. -19..	Estimated receipts 19.. -19..	Estimated repayments 19.. -19..	Net receipts repayments 19.. -19..	Estimated amount outstanding 19.. -19..	Remarks
		Rs.	Rs.	Rs.	Rs.	Rs.
I.	Debt -
	Provident Funds (where provident funds are managed by theBoard).
II.	Deposits. -
	(1) Public works deposits
	(2) Security deposits from consumers
	(3) Security deposits from contractors
	(4) Other deposits (to be specified)

Annexure IVStatement of Loans and Advances to Licensees under section 23 of the Electricity (Supply) Act, 1948(Reference item 7 of Annual Financial Statement I- Capital Expenditure)

Sr. No.	Name of Licensee	Particulars of loans and advances	Total amount outstanding at the commencement of19.. -19..	Estimated payment during 19.. -19..	Estimated receipts during 19.. -19..	Net payment receipts during 19.. -19..	Estimated amount outstanding at the end of 19..19..	Remarks
			Rs.	Rs.	Rs.	Rs.	Rs.

Annexure VStatement of Loans and Advances to Employees(Reference item 8 of Financial Statement I - Capital Expenditure)

Sr. No.	Particulars	Total amount outstanding at the commencement of19.. -19..	Estimated payment during 19.. -19..	Estimated receipts during 19.. -19..	Net payment receipts during 19.. -19..	Estimated amount outstanding at the end of 19..-19..	Remarks
		Rs.	Rs.	Rs.	Rs.	Rs.
I.	Advances bearing interest -
	(1) House building
	(2) Purchase of motor conveyances
	(3) Purchase of other conveyances
	(4) Other advances (to be specified)
II.	Advances not bearing interest -
	(1) Advances of T. A.
	(2) Advances of Pay
	(3) Festival Advances
	(4) Other Advances (to be specified)

Annual Financial Statement IIAbstract of Revenue Receipt and Expenditure

Sr. No.	Particulars	Actual previous year	Budget estimate current year	Actuals	Revised estimate current year	Budget estimate next year	Explanations for the variation in the actualsprevious year and revised estimate current year	Explanations for the variation in the revisedestimate current year and budget estimate next year
For the last 8 months August to March of theprevious year	For the 4 months April to July of the currentyear
(1)	(2)	(3)	(4)	(5)(a)	(5)(b)	(6)	(7)	(8)	(9)
		Rs.	Rs.	Rs.	Rs.	Rs.	Rs.
A.	Receipt
1.	From sale of electricity
2.	Miscellaneous revenue from consumers
3.	Revenue from trading
4.	Other revenues (to be specified)
	(i) Sale of steam
	(ii) Repair of lamps and other apparatus
	(iii) Commission for collection of electricity duty etc.
5.	Receipts in connection with schemes of manufacture undertakenunder section 20 (videNote 2 below).
	Deduct
B.	Expenditure (Operation and Maintenance) General Works Cost-
1.	(a) Hydro
	(b) Thermal/Diesel
	(The works cost to be worked outas prescribed in the 8th Schedule to the Electricity Supply Act.1948 excluding depreciation and interest).
2.	Power purchased
3.	Transmission (extra high voltage) (operation andmaintenance).
4.	Distribution (High, medium and low voltage) operation andmaintenance.
5.	Public lighting (Operation, maintenance and renewals).
6.	Consumers servicing etc.
7.	Expenditure in connection with schemes of manufacture etc.,under section 20 (vide Note 2).
8.	Administration and general expenses (videNote 1).
9.	Other charges (to be specified).
10.	Provision for unseen expenses.
	Total
	Net Surplus/Deficit from trading

Note. - (1) Details of administrative expenditure should be shown in a separate statement in a form similar to account subsidiary Statement X of Appendix B.

(2)Detailed statement should be added in support of receipts and payments in connection with schemes of manufacture etc., undertaken under section 20 if the number and size of the undertaking justify such course.Annual Financial Statement IIIAbstract of Net Revenue Surplus

Sr. No.	Particulars	Actual previous year	Budget estimate current year	Actuals	Revised estimate current year	Budget estimate next year	Explanations for the variation in the actualsprevious year and revised estimate current year	Explanations for the variation in the revisedestimate current year and budget estimate next year
For the last 8 months August to March of theprevious year	For the 4 months April to July of the currentyear
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)
		Rs.	Rs.	Rs.	Rs.	Rs.	Rs.
Consolidated net surplus/deficit from trading(E/F from Statement II).
Add. -
	(i) Interest on securities and investments.
	(ii) Rent receivable on property.
	(iii) Subvention from Government.
Deduct. -
1.	Transfer to taxation reserve.
2.	Interest on Bonds not guaranteed under section 66.
3.	Interest on Stock not guaranteed under section 66.
4.	Credits to depreciation reserve.
	Deduct. -
5.	Interest on Bonds guaranteedunder section 66.
6.	Interest on Stock guaranteed under section 66.
7.	Interest on sums paid by (tie State Government guaranteedunder section 66.
8.	The write down of amounts paid from capital under proviso tosection 59.
9.	The write down of amounts in respect of intangible assets.
10.	Contribution to General Reserve.
11.	Interest on loans from Government including arrears.
12.	Contribution to Tariff Reserve.
13.	Contribution to Development Reserve.
14.	Contribution to the Consolidated Fund of the State.

Annual Financial Statement IV

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State of Maharashtra - Section

Section 60 in The Maharashtra Electricity (Supply) Rules, 1963

60. Remuneration of members of the Rating Committee.