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Bihar Electricity Regulatory Commission (Budget) Rules, 2012
Published vide Notification No. iz02 vk0ys0-13/11-03, dated 29.1.2013
Last Updated 10th February, 2020 [bh744]
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 Commission
List of Primary Units of Receipt and Expenditure Heads
Organization :- Bihar Electricity Regulatory Commission Administrative Department :- Energy Department Major Head :- 2801 (Exp.)/0801(Receipt) Electricity Major Sub Head: 80 General Minor Head : 800 other Receipts/Charges Sub Head: 0001-Bihar Electricity Regulatory Commission Bill 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 |
