Section 4(9) in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016
(9)The following projects are not eligible for Partial Risk Guarantee Fund for Energy Efficiency, namely:-(a)any project in respect of which performance risks are additionally covered under a scheme operated or administered by deposit insurance and credit guarantee corporation or the Reserve Bank of India, to the extent they are so covered;(b)any project in respect of which performance risks are additionally covered by Government or by any general insurer or any other person or association of persons carrying on the business of insurance, guarantee or indemnity, to the extent they are so covered;(c)any project, which does not conform to or is in any way inconsistent with the provisions of any law or with any directives or instructions issued by the Central Government or the Reserve Bank of India, which may, for the time being, be in force;(d)any project proposal by energy service company which has not repaid any portion of the amount due to a participating financial institution for a guarantee invoked under the Partial Risk Guarantee Fund for Energy Efficiency or under scheme mentioned under clause (a) or (b) or (c);(e)any project covering performance risks under any kind of State Government or Central Government beneficiary scheme; and(f)any defaulter listed by Credit Information Bureau (India) Limited or Reserve Bank of India.
