U.P. State Electricity Board (Contributions) Regulations, 1962 1. Short title. 2. Date of commencement. 3. Definitions. 4. The Board may, out of its revenues. 5.

The U.P. State Electricity Board (Contributions) Regulations, 1962

Published vide U.P. Gazette, Part 1-A, dated May 25, 1963, Notification No. 1230-ESEB-17-60, dated April 18, 1963

up674

In exercise of the powers conferred by Section 79 (f) of the Electricity (Supply) Act, 1948, the Uttar Pradesh State Electricity Board is pleased to make the following regulations for making subscriptions and contributions by the Board to Associations and Societies under Section 24 of the Act :

Short title.- These Regulations shall be called the Uttar Pradesh State Electricity Board (Contributions) Regulations, 1962.
Date of commencement.- These Regulations shall come into force with effect from the date of their publication in the Uttar Pradesh Gazette.
Definitions.- In these regulations, unless there is anything repugnant to the subject or context-

(i) "Board" means the Uttar Pradesh State Electricity Board constituted under Section 5 of the Electricity (Supply) Act, 1948;

(ii) "State" means the State of Uttar Pradesh;

(iii) Other expressions have the meanings respectively assigned to them under the Indian Electricity Act, 1910, and the Electricity (Supply) Act, 1948.

The Board may, out of its revenues.- (i) pay subscriptions (annual or otherwise) as it thinks fit, to any. association formed for the promotion of subjects of common interests by persons engaged in the generation, distribution and supply of electricity, and in other commercial and financial matters connected thereto;

(ii) contribute such sums, as it thinks fit, to the funds of any recognized society which is conducted on a non-profit earning basis, and the object of which is to foster the development and use of electricity, or promotion of knowledge and research in respect of electricity or electrical appliances, and other commercial and financial matters connected thereto :

Provided that the total annual expenditure in this connection shall not exceed the annual budget allotment earmarked for the purpose.