The Central Electricity Regulatory Commission (Preparation, Submission Of Budget And Maintenance Of Accounts) Rules, 2000
Published vide Notification G.S.R. 237(E), dated 8.3.2000, published in the Gazette of India, Extraordinary, Part 2, Section 3(i), dated 10.3.2000.
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G.S.R. 237(E), dated 8.3.2000.- In exercise of the powers conferred by section 31 and section 54 of the Electricity Regulatory Commissions Act, 1998 (14 of 1998), the Central Government hereby makes the following rules, namely:— 1. Short title and commencement . - (1) These rules may be called The Central Electricity Regulatory Commission (Preparation, Submission of Budget and Maintenance of Accounts) Rules, 2000. (2) These shall come into force on the date of their publication in the Official Gazette. 2. Preparation and submission of annual budget estimates . - (1) The budget estimates of the Commission for every financial year beginning on the 1st day of April and ending on the 31st day of March in following year shall be prepared in such form as in use in the Central Government Ministries/Departments subject to such alterations and additions to those forms as the Government may specify in consultation with the Commission. (2) The Commission shall consider and approve, in consultation with the Financial Adviser, the budget estimates with such changes as it thinks fit at the meeting to which the consideration of the budget estimates is fixed by a resolution of the Commission. (3) The budget estimates as approved by the Commission shall be submitted to the Government normally by the 15th of October but in no case later than the end of October of each year: Provided that the Government may, on the request of the Commission, extend the date of submission of the budget estimates by such period not exceeding fifteen days as the Government may think fit. (4) Subject to such orders as may be issued by the Government, no expenditure shall be incurred until the budget is sanctioned by the Government and expenditure authorised by a competent authority in the Commission. 3. Supplementary estimates . - If during any financial year, for any reason, substantial modification of the budget estimates as finally approved by the Government is likely to be involved, the Commission shall submit for approval to the Government supplementary estimates in such form and on such dates as the Government by order from time to time direct. 4. Accounts of the Commission. - The accounts of the Commission shall be maintained in the forms in use in Central Government Ministries/Departments, subject to such additions and alterations in those forms as the Government may from time to time direct in consultation with the Comptroller and Auditor General of India. 5. Publication of annual accounts . - An abstract statement of annual receipts and expenditure shall be published in the Gazette of India.
