Bihar Electricity Regulatory Commission (Budget) Rules, 2012

BIHAR
India

Bihar Electricity Regulatory Commission (Budget) Rules, 2012

Rule BIHAR-ELECTRICITY-REGULATORY-COMMISSION-BUDGET-RULES-2012 of 2012

Published on 29 January 2013
Commenced on 29 January 2013
[This is the version of this document from 29 January 2013.]
[Note: The original publication document is not available and this content could not be verified.]

Bihar Electricity Regulatory Commission (Budget) Rules, 2012Published vide Notification No. iz02 vk0ys0-13/11-03, dated 29.1.2013Last Updated 10th February, 2020No. iz0) vk0ys0-13/11-03. - In exercise of the powers conferred by sub-section (1) and clause (j) of sub-section (2) of section 180 read with section 106 of the Electricity Act, 2003 and all other powers enabling in this behalf, the Government of Bihar hereby makes the following Rules:-Part - I

1. Short title and commencement.

(1)These rules may be called the Bihar Electricity Regulatory Commission (Budget) Rules, 2012.

(2)It shall come into force on the date of publication in the official gazette.

2. Definitions.

(1)In these rules, unless the context otherwise requires:-

(a)"Act" means the Electricity Act, 2003.

(b)"Annual Financial Statement or Budget" means the statement of annual estimated receipts and expenditure of the Commission;

(c)"Commission" means the Bihar Electricity Regulatory Commission;

(d)"BERC Fund" means the Bihar Electricity Regulatory Commission Fund established by the State Government under section 103 of the Act;

(e)"Form" means a form appended to these rules;

(f)"State Government" means the Government of Bihar;

(g)"Year" means the financial year starting from the 1st April and ending on the 31st March of the next year;

(h)"Appendix" means an appendix to these rules;

(2)All other words and expressions used in these rules and not defined, but defined in the Act shall have the meanings respectively assigned to them in the Act.Part - II 3. Preparation of Budget.- The Commission shall prepare its budget ie, Annual Financial statement (statement of annual estimated receipts and expenditure) for the next financial year, commencing from 1st April shall end on 31st March.

4. Budget format.

- The Commission shall prepare its budget.-

(a)in form-I(Receipts), its estimated receipts in the next financial year.

(b)in form-II (Expenditure) its estimated expenditure in the next financial year.

(c)in form-III sanctioned strength and man power in position and expenditure on pay and allowance.

5. Account head.

- The budget of the Commission shall be prepared under appropriate heads of Account as decided by State Government from time to time. Primary units of receipts and expenditure heads with subject code are listed in Appendix.

6. Submission of the Budget.

- The Budget estimates (Annual financial statement) so prepared under rule 3 and 4 above shall be submitted to the State Government on or before 30th September each year of the next financial year or such extended time as may be approved by the State Government.

7. Preparation of revised budget estimates and its submission.

- In case the Budget estimates prepared under rule 3 and rule 4 above are found insufficient in the current year for any reason, the commission may prepare revised budget estimates for the current financial year with proper justification and shall send to the State Government.

8. Sources of funding of the budget estimates and the revised estimates.

(1)Budget estimates, so prepared under rule 3 and 4 & revised estimates prepared under rule 7 shall be, at the first instance, funded from the BERC Fund and in case the BERC Fund is not sufficient, the shortfall shall be provided by the Government in the shape of grant-in-aid.

9. Miscellaneous.

- In case of any doubt regarding interpretation of these rules, or when express provision has not been made in these rules about a particular matter, the same shall be referred to the State Government whose decision shall be final.

10. Rules to be laid before Legislature.

- These Rules shall be laid, as soon as may be after it is made, before the Houses of the Legislature while it is in session for a total period of fourteen days. This period may be comprised in one session, or in two or more successive sessions. If, before the expiry of the session immediately following the session or the successive session aforesaid, the Houses agree in making any modifications in the Rules or the Houses agree that it should be passed as it is or the Houses agree that these Rules should not be made, these Rules shall, thereafter have effect only in such modified form or be deemed to be passed as it is by the Houses or be of no effect.Appendix(See Rule 5)Bihar Electricity Regulatory CommissionList of Primary Units of Receipt and Expenditure HeadsOrganization :- Bihar Electricity Regulatory CommissionAdministrative Department :- Energy DepartmentMajor Head :- 2801 (Exp.)/0801(Receipt) Electricity Major Sub Head: 80 GeneralMinor Head : 800 other Receipts/Charges Sub Head: 0001-Bihar Electricity Regulatory CommissionBill Code : N2801808000001 Demand No. : 10

Sl No.	Subject Code	Units (Subject details)
1.		Receipt Heads
	3101 grant in aid	I. Grants-in-aid from State Government
		II. Receipts of the Commission
	0070	(a) License Fee
	0070	(b) Fines
	0070	(c) Application fee
	0049	(d) Interest on deposit
	0070	(e) Arbitration Fee
	0070	(f) Other receipt
2.		Expenditure Heads
		I. Employees Cost
	0101	(a) Pay/ Leave salary/
	0102	(b) Special Pay
	0103	(c) Subsistence allowance/ Dearness Allowance
	0104	(d) House Rent Allowance
	0105	(e) Transport Allowance
	0106	(f) Medical Allowance
	0107	(g) Sumptuary Allowance
	0107	(h) Domestic Help Allowance
	0107	(i) Other Allowances
	0107	(j) Honorarium
	0107	(k) Bonus
	3201	(l) Pension contribution
	3201	(m) Leave salary contribution
	0601	(n) Reimbursement of Medical Expenses
	1101	(o)Travelling Expenses
	1101	(p) Leave Travel Concession
		II. Retirement Benefits
	0403	(a) Pension
	0404	(b) Gratuity
	0406	(c) Leave encashment
		III. Office Expenses
	1303	(a) Telephone and Fax Charges
	1301	(b) Postage/Courier Charges
	1301	(c) Stationery
	1301	(d) Computer Consumables
	1301	(e) House Keeping and contingencies
	1301	(f) Internet charges
	1304	(g) Electricity Change
	1301	(h) Hire Charges for Computers
	1302	(i) Hire charges of Vehicle/POL and Maintenance of Vehicle
	1301	(j) Other charges
	1401	(k) Rent, and Taxes
	1305	(l) Legal Expenses
	1301	(m) Payment to Consultants
	0201	(n) Wages
	1301	(o) Audit fees
	1301	(p) Memberships and subscription
	1306	(q) Liveries
	1301	(r) Hiring of Security Services
	2001	(s) Hospitality Expenses
	2003	(t) Training and Workshop Expenses
	1301	(u) Miscellaneous Expenses
	1302	(v) Registration and Road Tax of Motor Vehicle
		IV. Repair and Maintenance
	2702	(a) Building
	2702	(b)Fax Machine
	2702	(c) Water Coolers/Water Purifier
	2702	(d) Air Conditioners
	2702	(e) Fire Fighting equipment
	2702	(f) Electrical equipment and accessories
	2702	(g) Electronic Equipment
	2702	(h) UPS and Batteries
	2702	(i) Xerox Machine
	2702	(j) Furniture and Fixture
	1301	(k) Maintenance of Garden
	1302	(l) Miscellaneous
		V. Purchase of Assets (Non-recurring)
	5201	(a) Computer and Peripherals (Hardware and Software)
	5201	(b) Copier/Xerox machine
	5201	(c) Fax
	5201	(d) Telephone Installation
	5201	(e) Water Coolers/ Water Purifier
	5201	(f) Air Conditioners
	5201	(g) Furniture & Fixtures
	5101	(h) Purchase of New Motor Vehicle
	1301	(i) Purchase of Books and Periodicals
	1301	(j) Purchase of Bicycle
	1301	(k) Others
		VI. Other Expenditure (Charges)
	1601	1. Publications and Printing
	2002	2. Hearing, Seminar, Conference
	2601	3. Publicity and Advertisement
	2701	4. Minor Works

Any other expenditure head/item as notified by the State Government, from time to time.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Act