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State of Goa - Section

Section 10 in Joint Electricity Regulatory Commission for the State of Goa and Union territories (Constitution and Manner of Application of Fund, Form and Time for Preparation of Budget) Rules, 2016

10. Delegation of powers .

(1)The Chairperson of the Joint Commission shall have the same powers as are conferred on a Department of the Central Government relating to the matters specified in Schedules V and VI read with rule 13 of the Delegation of Financial Powers Rules, 1978, the General Financial Rules, 2005 and the General Provident Fund (Central Services) Rules, 1960, except in respect of the following, namely:-
(i)creation of posts;
(ii)re-appropriation of funds from one head to another;
(iii)purchase of vehicles;
(iv)write off of loss;
(v)permitting any officer of the Joint Commission to participate in seminars, conferences or training programmes abroad:
Provided that the exercise of these powers shall be subject to the general restrictions and conditions contained in the Delegation of Financial Powers Rules, 1978 and other general rules and orders issued by the Central Government from time to time.
(2)The Joint Commission shall lay down the detailed procedure for sanction of various expenditure and delegation of power among the Joint Commission, Chairman and Secretary of the Joint Commission.Form-I[see rule 7(4)]Revised Estimates of (Current Year)/Budget Estimates of (Next Year)
Head of account Actuals last two Years Budget allotment Actuals of first six months (previous two yearsand financial year) Actuals for the last six months (previous twoyears)
(1) (2) (3) (4) (5) (6) (7) (8) (9)
Estimate last six months (financial year) Total revised estimate Budget estimate Difference between allotment and revisedestimates (11-4)
(10) (11) (12) (13)
Difference between (budget estimate and revisedestimate )(12-11) Reasons for variation
(14) (15)
Note 1. - Heads of account shall be as per list at Appendix ANote 2. - Budgetary provisions shall be explained with detailed memoranda as listed at Appendix B.Form-II[see rule 7(4)]Final Grant Statement (Financial Year)
Head of account Revised allotment received Actuals of first ten months Requirement of last two months Total final grant Net savings/ excess Remarks
1 2 3 4 5 6 7
Note 1. - Heads of account shall be as per list at Appendix A.Note 2. - Budgetary provisions shall be explained with detailed memoranda as listed at Appendix B.Appendix ADetailed heads of account (with description) under which Joint Commission shall furnish budget statements and explanatory memoranda thereto
A/c Description
Code  
Revenue  
2 Fee and Charges
2.1 Fee
2.2 Charges
2.3 Fines
  Total
2.4 Others (Specify)
  Grand total
3 Grants
3.4 From Government
3.5 From others
  Total
4 Gifts
5 Seminars and conferences
6 Sales of publications
7 Income on investments and deposits
7.1 Income on Investments
7.2 Income on Deposits
8 Loans
8.1 From Government
8.2 From Others (specify)
9 Sale of assets
10 Sale of investments
11 Recoveries from pay bills
11.1 Principal amount of loans and advances
11.2 Interest on loans and advances
12 Miscellaneous Income
12.1 Gain on sale of assets
12.2 Any others (specify)
Expenditure
13 Chairperson and Members
13.1 Pay and allowances
13.2 Other benefits
13.3 Travelling expenses
13.3.1 Overseas
13.3.2 Domestic
14 Officers
14.1 Pay and allowances
14.2 Retirement benefits
14.3 Other benefits
14.4 Travelling expenses
14.4.1 Overseas
14.4.2 Domestic
15 Staff
15.1 Pay and allowances
15.2 Retirement benefits
15.3 Other benefits
15.4 Travelling expenses
15.4.1 Overseas
15.4.2 Domestic
16 Hire of conveyance
17 Wages
18 Overtime
19 Honorarium
20 Other office expenses
21 Expenditure on research
22 Consultation fee
23 Seminars and conferences
24 Publications of the Joint Commission
25 Rent and taxes
26 Interest on loans
27 Promotional Expenses
28 Membership fee
29 Subscription
30 Purchase of fixed assets
31 Investments and deposits
31.1 Investments
31.2 Deposits
32 Security deposits
33 Loans and advances
33.1 To employees
33.1.1 Bearing interest
33.1.2 Not-bearing interest
33.2 To Suppliers and contractors
33.3 Others (to specify)
34 Repayment of loans
35 Others
35.1 Leave salary and pension contribution
35.2 Audit fee
35.3 Miscellaneous
36 Depreciation
37 Loss on sale of assets
38 Bad debt written off
39 Provision for bad & doubtful debts
  Total
Appendix BExplanatory Memoranda to RE/BE Statements of the Joint Commission for the State of Goa and Union Territories
(1)Statement showing grade-wise details of establishment with provision sought therefor in the estimates, with actual establishment strength and cost thereof in previous year.
(2)Estimates of individual projects/consultancies costing over Rs. 5 lakhs indicating original cost, revisions if any and provisions sought for the project in the budget grants.
(3)Details of Foreign exchange component in the Budget/Revised estimates.
(4)Estimates of Revenue Receipts in Budget Year and previous year.
(5)Statement showing financial results of the Joint Commission for the budget year and previous year.