Section 4 in Rajasthan Electricity Regulatory Commission (Constitution of fund and the manner of application of the fund) Rules, 2006
4. Application of the Fund.
(1)The fund will be used for making regular payment of pay and allowances and pension and other remuneration to Chairperson, Members, Secretary, Officers and employees of the State Commission.(2)The Commission will also utilize the fund in meeting all expenses, required in connection with discharge of its functions under section 86 as also for meeting objects and the purposes authorized under the Act, in accordance with the Budget for the financial year submitted by the Commission under Rule 5. The details of expenditure heads are given in schedule-I.(3)After the financial year, the Commission will submit the duly Audited Annual Accounts to the Government.(4)The Commission will prepare its annual budget in Form I and Form II for the next financial year showing the estimated receipts and expenditure of the Commission and will forward the same to the Department of Energy of the State Government before 30th September, of the current financial year.
