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      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Computation of time.
      • 4. Forms.
      • 5. Authentication of order or direction or rule, etc.
      • 6. Official seal of the Appellate Tribunal.
      • 7. Custody of the records.
      • 8. Sitting hours of the Appellate Tribunal.
      • 9. Working hours of the Appellate Tribunal.
      • 10. Judicial Member to preside.
      • 11. Calendar.
      • 12. Motion cases.
      • 13. Power to exempt.
      • 14. Power to extend times.
      • 15. Powers and functions of the Registrar.
      • 16. Power of adjournment.
      • 17. Delegation of powers by the Chairperson.
      • 18. Procedure for filing appeal, petition, application, etc.
      • 19. Particulars to be set out in the address for service.
      • 20. Initialling alteration.
      • 21. Presentation of appeal or petition.
      • 22. Number of copies to be filed.
      • 23. Lodging of Caveat.
      • 24. Endorsement and Verification.
      • 25. Translation of document.
      • 26. Endorsement and scrutiny of petition or appeal or document.
      • 27. Registration of appeal, application, petition, etc.
      • 28. Ex parte amendments.
      • 29. Calling for records.
      • 30. Production of authorization for and on behalf of an association.
      • 31. Interlocutory application.
      • 32. Procedure on production of defaced, torn or damaged documents.
      • 33. Preparation and publication of daily cause list.
      • 34. Carry forward of cause list and adjournment of cases on account of non sitting of a Bench.
      • 35. Order sheet.
      • 36. Maintenance of court diary.
      • 37. Statutes or citations for reference.
      • 38. Calling of cases in court.
      • 39. Regulation of court work.
      • 40. Registers to be maintained.
      • 41. Arrangement of records in pending matters.
      • 42. Contents of main file.
      • 43. Contents of process file.
      • 44. Execution file.
      • 45. File for miscellaneous applications.
      • 46. Destruction of record.
      • 47. Issue of notice.
      • 48. Summons.
      • 49. Steps for issue of fresh notice.
      • 50. Consequence of failure to take steps for issue of fresh notice.
      • 51. Entries regarding service of notice or process.
      • 52. Default of appearance of respondent and consequences.
      • 53. Filing of objections by respondent, form and consequences.
      • 54. Sitting of vacation Bench and posting of cases.
      • 55. Fee payable on appeal or petition etc.
      • 56. Award of costs in the proceedings.
      • 57. Inspection of records.
      • 58. Grant of inspection.
      • 59. Application for grant of inspection.
      • 60. Fee payable for inspection.
      • 61. Mode of inspection.
      • 62. Maintenance of register of inspection.
      • 63. Appearance of legal practitioner.
      • 64. Nomination or engagement of another legal practitioner.
      • 65. Consent for engaging another legal practitioner.
      • 66. Restrictions on appearance.
      • 67. Form and execution of Vakalatnama.
      • 68. Restriction on party's right to be heard.
      • 69. Professional dress for the advocate.
      • 70. Title of affidavits.
      • 71. Form and contents of the affidavit.
      • 72. Persons authorized to attest.
      • 73. Affidavits of illiterate, blind persons.
      • 74. Identification of deponent.
      • 75. Annexures to the affidavit.
      • 76. Application for discovery production and return of documents and, form of summons.
      • 77. Suo motu summoning of documents.
      • 78. Marking of documents.
      • 79. Return and transmission of documents.
      • 80. Procedure for examination of witnesses, issue of Commissions.
      • 81. Examination in camera.
      • 82. Form of oath or affirmation to witness.
      • 83. Form of oath or affirmation to interpreter.
      • 84. Officer to administer oath.
      • 85. Form recording of deposition.
      • 86. Numbering of witnesses.
      • 87. Grant of discharge certificate.
      • 88. Witness hhata payable.
      • 89. Records to he furnished to the Commissioner.
      • 90. Taking of specimen handwriting, signature etc.
      • 91. Order.
      • 92. Operative portion of the order.
      • 93. Corrections.
      • 94. Pronouncement of order.
      • 95. Pronouncement of order by any one member of the bench.
      • 96. Authorizing any member to pronounce order.
      • 97. Making of entries by Court Master.
      • 98. Transmission of order by the Court Master.
      • 99. Format of order.
      • 100. Indexing of case files after disposal.
      • 101. Transmission of files or records or orders.
      • 102. Copies of orders in library.
      • 103. Register of Special Leave Petitions or appeals.
      • 104. Placing of orders of the Supreme Court before Appellate Tribunal.
      • 105. Filing through electronic media.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Capacity declaration.
      • 5. Capacity booking.
      • 6. Provision of Access to third party shipper CNG or LCNG stations.
      • 7. Obligations of shippers and authorised entity.
      • 8. Gas parameters.
      • 9. Facilities at the entry points and exit points.
      • 10. Nomination, scheduling, metering, allocation and billing.
      • 11. Gas accounting and reconciliation.
      • 12. Charges.
      • 13. Authorised entity's shortfall charges.
      • 14. Overrun charges.
      • 15. System imbalance charges.
      • 16. Hourly delivery, offtake and receipt rates.
      • 17. System Use Gas (SUG), Lost and Unaccounted for Gas (LUAG).
      • 18. Line Pack (LP).
      • 19. Planned maintenance.
      • 20. Force majeure.
      • 21. Operating procedures and emergencies.
      • 22. Confidentiality of information.
      • 23. Miscellaneous.
      • 24. Repeal.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Declaration of capacity.
      • 5. Gas parameters.
      • 6. System Use Gas (SUG), Line Pack (LP) and Transmission Losses (TL).
      • 7. Measurement of gas.
      • 8. Obligations at entry point and exit point.
      • 9. Facilities at entry point and exit point.
      • 10. Pipeline capacity booking.
      • 11. Interconnection of two common carrier or contract carrier natural gas pipeline.
      • 12. Methodology for providing access.
      • 13. System indiscipline and charges.
      • 14. Planned maintenance.
      • 15. Information about force majeure.
      • 16. Operational planning.
      • 17. Emergencies.
      • 18. Confidentiality of information.
      • 19. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope of affiliate code of conduct.
      • 5. Degree of accounting separation.
      • 6. Confidentiality of consumer information.
      • 7. Shared corporate services.
      • 8. Non-discriminatory access to services.
      • 9. Compliance measures.
      • 10. Record keeping and reporting requirements.
      • 11. Consequences of default and termination of authorization procedure.
      • 12. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Form, manner and the time of furnishing of returns, statements and Annual Report.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Annual Statement of Accounts and other relevant records.
      • 4. Permanent records.
      • 5. Authorized Signatory.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Scope of work.
      • 4. Period of engagements.
      • 5. Selection of Institutional Consultants.
      • 6. Consultancy Evaluation Committee (CEC) and Consultancy Monitoring Committee (CMC).
      • 7. Invitation or Expression of Interest.
      • 8. Short List or Consultants.
      • 9. Terms of Reference.
      • 10. Request for Proposals.
      • 11. Receipt of proposals.
      • 12. Evaluation of proposals.
      • 13. Selection by direct negotiation.
      • 14. Proposed form of contract.
      • 15. Confidentiality.
      • 16. Conflict of interest.
      • 17. Procedure for selection of individual Consultants.
      • 18. Saving of inherent power of the Board.
      • 19. General power to amend.
      • 20. Power to remove difficulties.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Initiation of proposal through expression of interest route or suomotu by Board.
      • 5. Criteria for selection of entity for expression of interest route.
      • 6. Invitation by Board for laying, building, operating or expanding of CGD network.
      • 7. Bidding criteria.
      • 8. Fixation and recovery of Transportation rate for CGD and CNG,
      • 9. Performance bond.
      • 10. Grant of authorization.
      • 11. Natural gas tieup and financial closure.
      • 12. Exclusivity period.
      • 13. Postauthorization monitoring of activities (precommissioning).
      • 14. Service obligations of authorized entity (post commissioning).
      • 15.
      • 16. Consequence of default predetermined penalties and termination of authorisation procedure.
      • 17. Entity authorized by the Central Government for laying, building, operating or expanding CGD network before the appointed day.
      • 18. Entity not authorized by the Central Government for laying, building, operating or expanding CGD network before the appointed day.
      • 19. Power to remove difficulties.
      • 20. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Initiation of proposal through expression of interest route or suomotu by Board.
      • 5. Criteria for selection of entity for expression of interest route.
      • 6. Invitation by Board for laying, building, operating or expansion of natural gas pipeline.
      • 7. Bidding criteria.
      • 8. Performance bond.
      • 9. Grant of authorization.
      • 10. Capacity booking, natural gas tieup and financial closure.
      • 11. Fixation and recovery of natural gas pipeline tariff.
      • 12. Expansion of capacity in natural gas pipeline.
      • 13. Postauthorization monitoring of activities (precommissioning).
      • 14. Service obligations of authorized entity (post commissioning).
      • 15. Quality of service standards.
      • 16. Consequences of default and termination of authorization procedure.
      • 17. Entitles authorized by the Central Government for laying, building, operating or expanding natural gas pipeline before the appointed day.
      • 18. Entity not authorized by the Central Government for laying, building, operating or expanding natural gas pipeline before the appointed day.
      • 19. Provisions relating to dedicated pipelines for transport of natural gas.
      • 20. Access and interconnectivity to natural gas pipeline.
      • 21. Provisions regarding tiein connectivity or extension of natural gas pipeline or laying of spurlines.
      • 22. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Initiation of proposal through expression of Interest route or suo-motu by Board.
      • 5. Criterial for selection of entity for expression of interest route.
      • 6. Invitation by Board for laying, building, operating or expansion of petroleum and petroleum products pipeline.
      • 7. Bidding criteria.
      • 8. Performance bond.
      • 9. Grant at authorization.
      • 10. Capacity booking petroleum petroleum tie-up and financial closure.
      • 11. Fixation and recovery of petroleum and petroleum products pipeline tariff.
      • 12. Expansion of capacity in petroleum and petroleum products pipeline.
      • 13. Post-authorization monitoring activities (pre-commissioning).
      • 14. Service obligations of authorized entity (post commissioning).
      • 15. Quality of service standards.
      • 16. Consequences of default and termination of authorization procedure.
      • 17. Entitles authorized by the Central Government for laying, budding, operating or expanding petroleum and petroleum products pipeline before the appointed day.
      • 18. Entity not authorized by the Central Government for laying, building, operating or expanding petroleum and petroleum products pipeline before the appointed day.
      • 19. Provisions relating to dedicated pipelines for transport of petroleum products.
      • 20. Access and Inter-connectivity to petroleum and petroleum products pipeline.
      • 21. Provisions regarding modifications or expansion or extension in a petroleum and petroleum products pipeline.
      • 22. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Service norms for new PNG connections.
      • 5. Obligations of Consumers.
      • 6. Metering.
      • 7. Billing.
      • 8. Disconnection of PNG Connection.
      • 9. Quality of Service pertaining to CNG station.
      • 10. Network interruptions.
      • 11. Complaint Handling.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope and intent.
      • 5. The content of the regulation.
      • 6. Classification of emergencies.
      • 7. Implementation schedule.
      • 8. Consequences of default or noncompliance.
      • 9. Requirements under other statutes.
      • 10. PreEmergency Planning.
      • 11. Emergency Mitigation Measures.
      • 12. Emergency preparedness Measures.
      • 13. Response Procedures and Measures.
      • 14. Emergency Organization and Responsibilities.
      • 15. Infrastructure.
      • 16. Declaration of onsite and offsite emergencies.
      • 17. Resources for controlling Emergency.
      • 18. Demographic Information.
      • 19. Medical Facilities.
      • 20. Evacuation.
      • 21. Information to Public.
      • 22. Roles and responsibilities of stakeholders including external agencies.
      • 23. Reporting of the Incident.
      • 24. Action after reporting of incident by the entity.
      • 25. Termination of emergency.
      • 26. Emergency Recovery Procedures.
      • 27. ERDMP for pipelines carrying petroleum products and retail outlets.
      • 28. ERDMP for road transportation.
      • 29. Integration of the ERDMP with The National Disaster Management Plan (Ndmp).
      • 30. Security Threat Plan.
      • 31.0 Miscellaneous.
      • 1. Short title, commencement and interpretation
      • 2. Definitions
      • 3. Working hours of head office and regional offices of the Board
      • 4.
      • 5.
      • 6. Language of the Board
      • 7.
      • 8. Seal of the Board
      • 9. Affixation of seal of the Board
      • 10. Manner and form in which contracts to be executed
      • 11. Accounts and documents by whom to be signed
      • 12. Participation in proceedings before the Board
      • 13. Representation of consumer's interest
      • 14. Proceedings, etc., before the Board
      • 15. Bench to settle disputes
      • 16. Authority to represent
      • 17. Initiation of proceedings
      • 18. Petitions or complaints and pleadings before the Board
      • 19. General headings and form of complaint
      • 20. Affidavit in support
      • 21.
      • 22. Presentation and scrutiny of the petitions or complaints
      • 23. Service of notices and processes issued by the Board
      • 24. Filing of reply, opposition, objections, etc
      • 25. Hearing of the matter
      • 26. Powers of the Board to call for further information, evidence, etc
      • 27. Reference to issues to others
      • 28. Procedure to be followed where the party does not appear
      • 29. Orders of the Board
      • 30. Inspection of records of proceedings and supply of certified copies
      • 31. Interim orders
      • 32.
      • 33.
      • 34.
      • 35.
      • 36.
      • 37.
      • 38.
      • 39.
      • 40.
      • 41.
      • 42.
      • 43.
      • 44.
      • 45. Continuance of proceeding after death, etc
      • 46. Proceedings to be open to public
      • 47. Publication of petition or complaint
      • 48. Inspection of records and confidentiality
      • 49. Issue of orders and directions on procedures
      • 50. Saving of inherent power of the Board
      • 51.
      • 52.
      • 53. General power to amend
      • 54. Power to remove difficulties
      • 55. Extension or abridgment of time prescribed
      • 56. Effect of non-compliance
      • 57. Costs
      • 58. Enforcement of orders passed by the Board
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Determination of natural gas pipeline tariff.
      • 5. Form for data submission by entity for determination of natural gas pipeline tariff.
      • 5A. Procedure for Determination of Unified Tariff and matters incidental thereto.
      • 6. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Application.
      • 4. Determination of network tariff and compression charge for CNG.
      • 5. Form for data submission for determination of network tariff and compression charge for CNG.
      • 6. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Determination of petroleum and petroleum products pipeline transportation tariff.
      • 5. Procedure for determination of petroleum and petroleum products pipeline transportation tariff.
      • 6. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Determination of transportation rate for CGD and transportation rate for CNG and webhosting of information.
      • 5. Defaults.
      • 6. Miscellaneous.
      • 7. Repeal.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Objective.
      • 5. Determining capacity of a City or Local Natural Gas Distribution Network.
      • 6. Declaring capacity of a City or Local Natural Gas Distribution Network by the Board.
      • 7. Periodicity for determining capacity of city or local natural gas distribution networks.
      • 8. Miscellaneous.
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Intent.
      • 5. Determining capacity of a Petroleum, Petroleum Products and Natural Gas Pipeline.
      • 6. Declaring capacity of Petroleum, Petroleum Products and Natural Gas Pipeline by the Board.
      • 7. Periodicity for determining capacity of a Petroleum, Petroleum Products and Natural Gas pipeline.
      • 8. Provisions relating to dedicated pipelines for transport of Petroleum, Petroleum Products and Natural Gas.
      • 9. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Rationale for allowing exclusivity.
      • 5. Exclusivity for laying, building or expansion of CGD network.
      • 6. Exclusivity from the purview of common carrier or contract carrier.
      • 7. Specific performance bond.
      • 8. Service obligations.
      • 9. Post-exclusivity period, that is, beyond the period of exclusivity allowed under regulation 6.
      • 10. Cancellation of exclusivity.
      • 11. Miscellaneous.
      • 1. Short Title and Commencement.
      • 2. Definitions.
      • 3. Scope of these Regulations.
      • 4. Applicability.
      • 5. Approval or Suspension of the Contracts by the Board.
      • 6. Principles of Market and Market Design.
      • 7. Obligation to Seek Authorisation.
      • 8. Application for Authorisation.
      • 9. Conditions for Grant of Authorisation.
      • 10. Power to Make Inquiries and Call for Information.
      • 11. Grant of Authorisation.
      • 12. Renewal of Authorisation.
      • 13. Annual Authorisation Charge and Other Charges.
      • 14. Withdrawal of Authorisation.
      • 15. Exit Scheme.
      • 16. Net Worth Requirements.
      • 17. General Conditions.
      • 18. Shareholding Pattern of Gas Exchange.
      • 19. Shareholding Pattern of Clearing Corporation.
      • 20. Requirement and Criteria of Fit and Proper Person.
      • 21.
      • 22. Composition of the Board of Directors.
      • 23. Conditions of Appointment of Independent Directors.
      • 24. Appointment of the Managing Director.
      • 25. Code of Conduct for Directors and Key Management Personnel.
      • 26. Compensation and Tenure of Key Management Personnel.
      • 27. Segregation of Regulatory Departments.
      • 28. Statutory Committees.
      • 29. Constitution of Committees.
      • 30. Appointment of Compliance Officer.
      • 31. Disclosure and Corporate Governance Norms.
      • 32. Risk Management by Gas Exchange or Clearing Corporation.
      • 33. Default Remedy Mechanism on Gas Exchange or Clearing Corporation.
      • 34. Information Technology Infrastructure and Trading System.
      • 35. Delivery Procedure.
      • 36. Grievance Redressal of Members and Clients.
      • 37. Clearing and Settlement of Trades.
      • 38. Agreement between Gas Exchange and Clearing Corporation.
      • 39. Settlement Guarantee Fund (SGF).
      • 40. Contribution to the Settlement Guarantee Fund.
      • 41. Equal, Fair and Transparent Access.
      • 42. Maintenance of Books of Accounts and Records.
      • 43. Submission of Annual Financial Statements and Returns.
      • 44. Byelaws and Rules of Gas Exchanges and Clearing Corporation.
      • 45. Settlement and Netting.
      • 46. Right of Clearing Corporation.
      • 47. Market Oversight.
      • 48. Other Circumstances Requiring Intervention.
      • 49. Power to Call for Information.
      • 50. Power of Inspection.
      • 51. Directions by the Board.
      • 52. Investigation of Certain Matters.
      • 53. Power to issue Interim Orders.
      • 54. Information Dissemination.
      • 55. Market Surveillance.
      • 56. Transaction Reporting by Gas Exchange, Trading Licensees, Shippers, Transporters and any other Market Participants.
      • 57. Whistle Blowers' Policy.
      • 58. Insider Trading.
      • 59. Internal Manual for Conflict Resolution.
      • 60. Norms and Procedure, etc.
      • 61. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Objective.
      • 3. Definitions.
      • 4. Scope.
      • 5. Guiding Principles for Declaring the City or Local Natural Gas Distribution Network of an authorised area as Common Carrier or Contract Carrier.
      • 6. Procedure for Declaring the CGD Network of an authorised area as a Common Carrier or Contract Carrier or Regulating or Allowing Access thereto under Section 20 of the Act.
      • 7. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Scope.
      • 4. Objectives for declaring natural gas pipeline as common carrier or contract carrier.
      • 5. Contract carrier system for natural gas pipelines.
      • 6. Common carrier system for natural gas pipelines.
      • 7. General principles for common or contract carrier capacity.
      • 8. Verification of own requirement and capacity allocated on a contract carrier basis.
      • 9. Determination of contract carrier or common carrier capacity in natural gas pipeline.
      • 10. Declaring of existing pipeline for transportation of natural gas as a common or contract carrier.
      • 11. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Terms and conditions for providing imbalance management services.
      • 5. Interpretation of regulations.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope.
      • 5. Objective.
      • 6. Integrity Management System.
      • 7. Default and consequences.
      • 8. Requirement under other statutes.
      • 9. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope.
      • 5. Objective.
      • 6. Integrity Management System.
      • 7. Default and consequences.
      • 8. Requirement under other laws.
      • 9. Miscellaneous.
      • 10. Power to remove difficulties.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope.
      • 5. Objectives.
      • 6. Integrity Management System.
      • 7. Default and consequences.
      • 8. Requirement under other statutes.
      • 9. Miscellaneous.
      • 10. Power to remove difficulties.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Levy of Fee.
      • 4. Levy of other charges.
      • 5. Power to review and modify fee and other charges.
      • 6. Explanatory Memorandum.
      • 7. Interpretation.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Convening of Board meetings.
      • 4. Presiding over Board meetings.
      • 5. Place and time of Board meetings.
      • 6. Notice for Board meeting.
      • 7. Quorum required and voting.
      • 8. Leave of Absence.
      • 9. Minutes of the meeting.
      • 10. Custody of the minutes book, common seal etc.
      • 11. Member not to participate in meetings in certain cases.
      • 12. Obligation of a Member to give information of disqualification.
      • 13. Interpretation.
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Principles and method of determining compensation.
      • 4. Powers of Collector and Procedure to be followed.
      • 5. Payment of compensation.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Contents of the Register.
      • 4. Access to the Register.
      • 5. Levy of fees and other charges.
      • 6. General.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Application
      • 4. Scope
      • 5. General provisions
      • 6. Procedure for formulation of standards
      • 7. Multi-stakeholder consultation
      • 8. Time period for preparation of standards
      • 9. Publication
      • 10. Price of standard
      • 11. Revenue model for development/amending/cancelling and existing standard
      • 12. Recognition of other standards
      • 13. Handling enquiries and complaints
      • 14. Miscellaneous
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. The Judge to conduct inquiry.
      • 4. Procedure for conducting inquiry.
      • 5. Powers of the Judge.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Salary.
      • 4. Leave.
      • 5. GPF or CPF, Pension and Gratuity.
      • 6. Leave Travel Concession, Travelling Allowance and Daily Allowance.
      • 7. Medical Treatment.
      • 8. Official Visits Abroad.
      • 9. Transport allowance.
      • 10. Accommodation.
      • 11. Oath of Officer and Secrecy.
      • 12. Telephone facility, official meetings and entertainment expenses.
      • 13. Residuary matters.
      • 14. Power to relax.
      • 15. Interpretation.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Sanctioned strength of staff of Board.
      • 5. Recruitment and appointment.
      • 6. Pay fixation.
      • 7. Confidential reports.
      • 8. Disciplinary proceedings and imposition of penalties.
      • 9.
      • 10. Outdoor medical treatment.
      • 11. Indoor Medical Treatment.
      • 12.
      • 13.
      • 14.
      • 15. Provident Fund.
      • 16. Training.
      • 17. Other conditions of services.
      • 18. Power to relax.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Pay scale or secretary.
      • 4. Conditions of service.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope.
      • 5. Intent.
      • 6. The standard.
      • 7. Default and consequences.
      • 8. Requirements under other statutes.
      • 9. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Scope.
      • 4. Application.
      • 5. Objective.
      • 6. The standard.
      • 7. Compliance to these regulations.
      • 8. Default and Consequences.
      • 9. Requirements under other statutes.
      • 10. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope.
      • 5. Objective.
      • 6. The standard.
      • 7. Compliance to these regulations.
      • 8. Default and Consequences.
      • 9. Requirements under other statutes.
      • 10. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope.
      • 5. Intent.
      • 6. The standard.
      • 7. Compliance to these regulations.
      • 8. Default and consequences.
      • 9. Requirements under other statutes.
      • 10. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope.
      • 5. Objective.
      • 6. The standard.
      • 7. Compliance to these regulations.
      • 8. Default and Consequences.
      • 9. Requirements under other statutes.
      • 10. Miscellaneous.
      • 1. Short title and commencement.
      • 2.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope.
      • 5. Intent.
      • 6. Demonstration of compliance.
      • 7.
      • 8.
      • 9.
      • 10.
      • 1. Short title, extent, commencement and application
      • 2. Definitions
      • 3. Establishment and incorporation of the Board
      • 4. Qualifications for appointment of Chairperson and other members
      • 5. Term of office, conditions of service, etc., of Chairperson and other members
      • 6. Powers of Chairperson
      • 7. Removal of Chairperson or any other member from office
      • 8. Meetings of the Board
      • 9. Vacancies, etc., not to invalidate proceedings of the Board
      • 10. officers and other employees of the Board
      • 11. Functions of the Board
      • 12. Powers regarding complaints and resolution of disputes by the Board
      • 13. Procedure of the Board
      • 14. Register
      • 15. Registration of entities
      • 16. Authorisation
      • 17. Application for authorisation
      • 18. Publicity of application
      • 19. Grant of authorisation
      • 20. Declaring, laying, building, etc., of common carrier or contract carrier and city or local natural gas distribution network
      • 21. Right of first use, etc
      • 22. Transportation tariff
      • 23. Suspension or cancellation of authorisation
      • 24. Board to settle disputes
      • 25. Filing of complaints
      • 26. Power to investigate
      • 27. Factors to be taken into account by the Board
      • 28. Civil penalty for contravention of directions given by the Board
      • 29. Orders passed by Board deemed to be decrees
      • 30. Appellate Tribunal
      • 31. Technical Member Petroleum and Natural Gas
      • 32. Terms and conditions of service of Technical Member (Petroleum and Natural Gas).
      • 33. Appeals to Appellate Tribunal
      • 34. Procedure and powers of the Appellate Tribunal.
      • 35. Power of Appellate Tribunal to make rules.
      • 36. Orders passed by Appellate Tribunal to be executable as a decree
      • 37. Appeal to Supreme Court
      • 38. Grants by Central Government
      • 39. Fund
      • 40. Accounts and audit
      • 41. Annual report and its laying before Parliament.
      • 42. Power of Central Government to issue directions
      • 43. Taking over control and management of facilities and business premises of any entity and retail outlets in public interest
      • 44. Punishment for contravention of directions of the Board
      • 45. Penalty for wilful failure to comply with orders of Appellate Tribunal
      • 46. Punishment for unauthorised activities
      • 47. Punishment for establishing or operating a liquefied natural gas terminal without registration.
      • 48. Punishment for laying, building operating or expanding a common carrier or contract carrier without authorisation
      • 49. Punishment for wilful damages to common carrier or contract carrier
      • 50. offences by companies
      • 51. Maintenance of data bank and information
      • 52. Obligations of entities
      • 53. Furnishing of returns, etc., to Central Government
      • 54. Chairperson, members, etc., to be public servants
      • 55. Protection of action taken in good faith
      • 56. Civil courts not to have jurisdiction.
      • 57. Cognizance of certain offences
      • 58. Delegation
      • 59. Power to remove difficulties
      • 60. Power of Central Government to make rules
      • 61. Power of Board to make regulations
      • 62. Rules and regulations to be laid before Parliament
      • 63. Transitional arrangements

Petroleum and Natural Gas Regulatory Board (Salary, Allowances and Other Conditions of Service of Officers and Employees) Rules, 2020

Published vide Notification No. G.S.R. 612(E), dated 21.9.2020

Last Updated 9th October, 2020 [act3723]

G.S.R. 612(E). - In exercise of the powers conferred by sections 10 and 60 of the Petroleum and Natural Gas Regulatory Board Act, 2006 (19 of 2006), the Central Government hereby makes the following rules, namely: -

Chapter - I

Preliminary

1. Short title and commencement. - (1) These rules may be called the Petroleum and Natural Gas Regulatory Board (Salary, Allowances and Other Conditions of Service of Officers and Employees) Rules, 2020.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. Application. - These rules shall apply to the posts specified in column (1) of the Schedule annexed to these rules:

Provided that these rules shall not apply to the officers and other employees of the Board, who, at the time of commencement of these rules, are holding their respective posts either on deputation or on short-term contract basis.

3. Definitions. - (1) In these rules, unless the context otherwise requires,-

(a) "Act" means the Petroleum and Natural Gas Regulatory Act, 2006 (19 of 2006);

(b) "Appointing Authority" means -

(i) Chairperson, in respect of all posts equivalent to Group 'A' posts under the Central Government, recruitment to which are made directly by the Petroleum and Natural Gas Regulatory Board;

(ii) Secretary, in respect of all posts equivalent to Group 'B' and Group 'C' posts under the Central Government, recruitment to which are made directly by Petroleum and Natural Gas Regulatory Board;

(c) "Disciplinary Authority" means-

(i) Chairperson, in respect of the posts equivalent to Group 'A' specified in serial numbers 1 to 5 in column (1) of the Schedule annexed to these rules: Provided that in respect of officers on deputation from the Central Government or any State Government or Public Sector Undertaking or autonomous or statutory organisations, the relevant rules or regulations applicable to such categories of employees in their parental organisation shall apply;

(ii) Secretary, in respect of the posts specified in serial numbers 6 to 12 in column (1) of the Schedule annexed to these rules;

Provided that in respect of officers on deputation from the Central Government or any State Government or Private Sector Undertaking or autonomous or statutory organisations, the relevant rules or regulations applicable to such categories of employees in their parental organisation shall apply;

(d) "registered medical practitioner" means a medical practitioner who possess any recognised medical qualification as defined in clause (h) of section 2 of the Indian Medical Council Act, 1956 (102 of 1956) and whose name has been entered in a State Medical Register;

(e) "Schedule" means the Schedule annexed to these rules;

(f) "staff" includes both officers and employees of all categories appointed in the Board whether on whole time basis, on deputation on foreign service terms or permanent absorption or on short term contract basis;

(g) "short term contract basis" means the method of recruitment of persons belonging to non-Governmental organisations from private sector to the Board for a limited period on contract basis.

(2) Words and expressions used in these rules and not defined but defined in the Act, shall have the same meanings as respectively assigned to them under the Act.

Chapter - II

Sanctioned Strength

4. Sanctioned strength of staff of Board. - (1) The sanctioned strength of the staff in the Board shall be as approved by the Central Government under sub-section (2) of section 10 of the Act, in different pay scales.

(2) The number of posts, their classification and the level in pay matrix or pay scale attached thereto shall be as specified in the Schedule.

5. Recruitment and appointment. - (1) Appointments against the sanctioned posts in the Board shall be made on deputation basis.

(2) The term of deputation shall be initially for a period of three years, which may be extended for successive terms of one year each for a maximum of two years, at the discretion of the Board in accordance with the general guidelines issued by the Central Government:

Provided that in case the Board comes to a conclusion that the services of any deputationist are no longer required with the Board, such deputationist may be repatriated to his parent Department or organisation even before the completion of his deputation period.

(3) The appointment against the sanctioned posts on contract basis shall be made initially for a period of one year extendable by another two years, one year at a time at the discretion of the Board:

Provided that in case the Board comes to a conclusion that the services of any person on contract are no longer required with the Board, his contract period may be terminated or curtailed at any time without assigning any reason.

Chapter III

Pay and Allowances

6. Pay fixation. - (1) The pay scale to the posts specified in column (1) of the Schedule shall be as specified in column (4) thereof and the manner of fixation of pay and allowances related to such posts shall be as specified by the Central Government from time to time.

(2) The medical facilities for the said posts shall be admissible in accordance with the provisions of Chapter V.

(3) Other allowances as admissible to the Central Government employees in accordance with the instructions issued by the Central Government from time to time in corresponding pay scales shall accordingly be admissible to officers and staff of the Board:

Chapter IV

Annual Assessments, Disciplinary Proceedings and Penalties

7. Confidential reports. - In the matter of the annual confidential reports of staff appointed on deputation in the Board, the instructions issued by the Central Government from time to time as applicable in respect of Central Government employees in corresponding pay scales shall be applicable.

8. Disciplinary proceedings and imposition of penalties. - (1) In the matter of conduct, discipline and imposition of penalties, the Central Civil Services (Conduct) Rules, 1964 and the Central Civil Services (Control, Classification and Appeal) Rules, 1965 and the instructions issued by the Central Government from time to time shall be suitably adopted by the Board.

(2) The Disciplinary Authority in respect of each post shall be in terms of clause (c) of rule 3.

Chapter V

Medical Facilities

9. The officers and employees of the Board specified in the Schedule shall be eligible to get medical treatment for self, dependents and declared members of family as admissible to the Central Government employees in corresponding pay scales.

Explanation. - For the purpose of this rule the expression "family" has the same meaning as assigned to it in the Central Services (Medical Attendance) Rules, 1944.

10. Outdoor medical treatment. - (1) The reimbursement of outdoor medical expenses shall be limited to the actual expenses or one month's pay as on 1stJanuary of the year (basic pay plus dearness allowance) whichever is less.

(2) The claim for medical reimbursement shall be supported by prescription of a registered medical practitioner and the original cash memos or bills for treatment and purchase of medicines.

(3) Release of increment or promotion during the year shall not affect the limit as on 1stJanuary of each year.

(4) For officers and employees joining during the year, the annual entitlement shall be restricted on pro-rata basis.

(5) The outdoor treatment shall be taken from the Authorised Medical Attendants from the panel to be maintained by the Board.

11. Indoor Medical Treatment. - (1) For the purpose of indoor treatment, the officers and employees of the Board specified in the Schedule shall be entitled for medical treatment at hospitals authorised as specified in sub-rule (2) and for this purpose, the cost of treatment including hospital accommodation, nursing home facility and other hospital charges shall be as per the provisions of the Central Services (Medical Attendants) Rules,1944 as applicable to the Central Government employees drawing corresponding pay scales.

(2) The authorised hospitals for the purpose of sub-rule (1) shall be the same as are available to the Central Government employees regulated by Central Services (Medical Attendance) Rules 1944.

(3) In case of a Government employee joining the Board on deputation, such employee shall have option to choose either the medical facility under which he was covered while in Government service before joining the Board or the medical facility referred to in sub-rule (1) and (2).

(4) Treatment at authorised hospitals may be taken only on the advice of the Authorised Medical Attendants except in case of emergency.

Chapter VI

Official Foreign Tours

12. Official visit abroad by officers and other employees of the Board specified in the Schedule shall be undertaken with the prior approval of the Chairperson or any other Member or officer of Board authorised by the Chairperson.

13. The official visits under rule 12 shall be regulated as per the instructions issued by the Central Government from time to time, in this regard.

Chapter VII

Housing or Residential Accomodation

14. (1) Officers and employees posted to the Board from the Government Departments or Ministries on deputation basis shall be allowed the facility of retention of General Pool Accommodation in terms of the instructions of the Ministry of Urban Development and Poverty Alleviation Directorate of Estates vide O.M. No. 12035/44/92-POL.11, dated the11th October, 2000:

Provided that these officers and employees who are not in possession of general pool accommodation, shall be eligible for house rent allowance at par with the Central Government servants drawing pay in corresponding pay scales.

(2) The officers and employees of the Board shall be governed by the All India Services (House Rent Allowance) Rules, 1977 as are applicable to the employees of the Central Government.

Chapter VIII

Miscellaneous

15. Provident Fund. - (1) The officers and employees of the Board appointed on deputation shall continue to be governed by Provident Fund Scheme as are applicable to them in their parent Ministry or Department or Organisation.

(2) The Board shall recover contribution towards provident fund from such officers and employees and remit the amount immediately to the lending Ministry or Department or organisation, as the case may be, and any loss of interest on account of late remittance shall be borne by the Board.

(3) The officers and employees of the Board on deputation from organisation other than the Central Government shall be eligible for pension and retirement benefits, if any, as are available to them in their parent Ministry or Department or organisation;

16. Training. - (1) The officers and employees of the Board may be required to undergo such training as may be decided by the Board.

(2) An officer or employee of the Board charged with misconduct during the period of training may be withdrawn from training and liable for appropriate disciplinary proceedings or penalty, as the appointing authority in the Board may deem fit.

17. Other conditions of services. - Other conditions of services of the officers and employees of the Board with respect to which no express provision has been made in these rules, shall be such as are admissible to officers and employees of the Central Government drawing corresponding pay scales.

18. Power to relax. - If any difficulty arises in the operation of the provisions of any of these rules, the Central Government may relax operation of such provisions.

Schedule

[See rules 3(1) (e), 4 (2), 6 (1), 9, 11 (1) and 12]

Name of post.

No. of post.

Classification.

Level in pay matrix or pay scale.

Whether selection post or non selection post.

Age limit for direct recruit.

Education and other qualification required for direct recruits.

Whether age and Educational qualifications prescribed for direct recruits will apply in case of Promottee.

Period of Probation, if any.

Method of recruitment whether by direct recruitment or by promotion or deputation / absorption grade from which promotion or deputation / absorption to be made.

In case of recruitment whether by Promotion or Deputation or absorption grade from which promotion or deputation / absorption to be made.

If a Departmental Promotion Committee exists, what is its composition.

Circumstances in which Union Public Service Commission to be consulted in making recruitment.

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

(10)

(11)

(12)

(13)

1. Advisor.

*Four (04) (2020) *Sub-ject to variation dependent on workload.

Equivalent to Group 'A' post

Level-14 in the pay matrix (Rs.144200- 218200).

Selection.

Not applicable.

Not applicable.

Not applicable.

Not applicable.

Deputation, failing which by short-term contract basis.

Should be holding analogous post in the Central Government (or) should have been holding a post of Joint Secretary to the Government of India or a post equivalent thereto or regular basis with four years experience in the level- 13A in pay matrix of Rs.131100-216600 (or) eight years experience in a post in level-13 in the pay matrix of Rs.123100-215900 after appointment thereto on regular basis.

Not applicable.

Not applicable.

2. Joint Advisor.

*Four (04). (2020) *Sub-ject to variation dependent on workload.

Equivalent to Group 'A' Post.

Level-13 in the pay matrix (Rs.123100- 215900).

Selection.

Not applicable.

-

Not applicable.

Not applicable.

Deputation, failing which on short-term contract basis from public or private sectors.

Should be holding analogous post in the Central Government (or) holding a post with five years experience in level- 12 in the pay matrix of Rs.78800-209200 on regular basis.

Not applicable.

Not applicable.

3. Deputy Director.

*Four (04). (2020) *Sub-ject to variation dependent on workload.

Equivalent to Group 'A' Post.

Level-11 in the pay matrix (Rs.67700- 208700).

Selection.

Not Applicable.

-

Not applicable.

Not applicable.

Deputation, failing which on short-term contract basis from public or private sectors.

Should be holding analogous post in the Central Government (or) holding a post with five years experience in level- 10 in the pay matrix of Rs.56100-177500 on regular basis.

Not applicable.

Not applicable.

4. Assistant Director.

*Two (02). (2020) *Sub-ject to variation dependent on workload.

Equivalent to Group 'A' Post.

Level-10 in the pay matrix (Rs.56100- 177500).

Not applicable.

Not Applicable.

-

Not applicable.

Not applicable.

Deputation, failing which on short-term contract basis from public or private sectors.

Should be holding analogous post in the Central Government (or) holding a post with five years experience in level-9 in the pay matrix of Rs.53100-167800 on regular basis.

Not applicable.

Not applicable.

5. Principal Private Secretary.

*One (01). (2020) *Sub-ject to variation dependent on workload.

Equivalent to Group 'A' Post.

Level-8 in the pay matrix (Rs.47600- 151100).

Selection.

Not applicable.

-

Not applicable.

Not applicable.

Deputation, failing which on short-term contract basis from. Public or private sectors.

Should be holding analogous post in the Central Government (or) holding a post with five years experience in level-7 in the pay matrix of Rs.44900-142400 on regular basis.

Not applicable.

Not applicable.

6. Private Secretary.

*Nine (09). (2020) *Sub-ject to variation dependent on workload.

Equivalent to Group 'B' Post.

Level-6 in the pay matrix (Rs.35400- 112400).

Selection.

Not applicable.

-

Not applicable.

Not applicable.

Deputation, failing which on short-term contract basis from public or private sectors

Should be holding analogous post in the Central Government (or) holding a post with five years experience in level-5 in the pay matrix of Rs.29200-92300 on regular basis.

Not applicable.

Not applicable.

7. Bench Officer.

*One (01). (2020) *Sub-ject to variation dependent on workload.

Equivalent to Group 'B' Post.

Level-6 in the pay matrix (Rs.35400- 112400).

Selection.

Not applicable.

-

Not applicable.

Not applicable.

Deputation, failing which on short-term contract basis from public or private sectors.

Should be holding analogous post in the Central Government (or) holding a post with five years experience in level-5 in the pay matrix of Rs.29200-92300 on regular basis.

Not applicable.

Not applicable.

8. Accountant.

*One (01). (2020) *Sub-ject to variation dependent on workload.

Equivalent to Group 'B' Post.

Level-6 in the pay matrix (Rs.35400- 112400).

Selection.

Not applicable.

-

Not applicable.

Not applicable.

Deputation, failing which on short-term contract basis from public or private sectors

Should be holding analogous post in the Central Government (or) holding a post with five years experience in level-5 in the pay matrix of Rs.29200-92300 on regular basis.

Not applicable.

Not applicable.

9. Personal Assistant.

*Six (06). (2020) *Sub-ject to variation dependent on workload.

Equivalent to Group 'B' Post.

Level-6 in the pay matrix (Rs.35400- 112400).

Selection.

Not applicable.

-

Not applicable.

Not applicable.

Deputation, failing which on short-term contract basis from public or private sectors.

Should be holding analogous post in the Central Government (or) holding a post with five years experience in level-5 in the pay matrix of Rs.29200-92300 on regular basis.

Not applicable.

Not applicable.

10. Cashier.

*One (01). (2020) *Sub-ject to variation dependent on workload.

Equivalent to Group 'C' Post.

Level-4 in the pay matrix (Rs.25500- 81100).

Selection.

Not applicable.

-

Not applicable.

Not applicable.

Deputation, failing which on short-term contract basis from public or private sectors.

Should be holding analogous post in the Central Government (or) holding a post with five years experience in level-3 in the pay matrix of Rs.21700-69100 on regular basis.

Not applicable.

Not applicable.

11. Assistant- Cum-Data Entry Operator.

*Six (06). (2020) *Sub-ject to variation dependent on workload.

Equivalent to Group 'C' Post.

Level-4 in the pay matrix (Rs.25500- 81100).

Selection.

Not applicable.

-

Not applicable.

Not applicable.

Deputation, failing which on short-term contract basis from public or private sectors.

Should be holding analogous post in the Central Government (or) holding a post with five years experience in level-3 in the pay matrix of Rs.21700-69100 on regular basis.

Not applicable.

Not applicable.

12. Senior Secretariat Assistant (SSA).

*Five (05). (2020) *Sub-ject to variation dependent on workload.

Equivalent to Group 'C' Post.

Level-4 in the pay matrix (Rs.25500- 81100).

Selection.

Not applicable.

-

Not applicable.

Not applicable.

Deputation, failing which on short-term contract basis from public or private sectors.

Should be holding analogous post in the Central Government (or) holding a post with five years experience in level-3 in the pay matrix of Rs.21700-69100 on regular basis.

Not applicable.

Not applicable.

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