Section 99 — Establishment of Fund by Central Government.

(1) There shall be constituted a Fund to be called the Central Electricity Regulatory Commission Fund and there shall be credited thereto-- (a) any grants and loans made to the Central Commission by the Central Government under section 98; (b) all fees received by the Central Commission under this Act; (c) all sums received by the Central Commission from such other sources as may be decided upon by the Central Government. (2) The Fund shall be applied for meeting-- (a) the salary, allowances and other remuneration of Chairperson, Members, Secretary, officers and other employees of the Central Commission; (b) the expenses of the Central Commission in discharge of its functions under section 79; (c) the expenses on objects and for purposes authorised by this Act. (3) The Central Government may, in consultation with the Comptroller and Auditor-General of India, prescribe the manner of applying the Fund for meeting the expenses specified in clause (b) or clause (c) of sub-section (2) .

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