Section 3(22) in THE ENERGY CONSERVATION (AMENDMENT) ACT, 2022
(22)Member of the Railway Board (in charge of Energy), Ministry of Railways—ex officio member;”;(ii)after clause (7), the following clause shall be inserted, namely:—“(ma) Director-General of the National Productivity Council, Department for Promotion of Industry and Internal Trade, Ministry of Commerce and Industry—ex officio member;”;(iii)for clause (0), the following clause shall be substituted, namely:—“(o) one official each from the energy or power department of the five States from the five power regions, not below the rank of Principal Secretary to the State Government, to be appointed by the Central Government—member;”;(iv)for clause (p), the following clause shall be substituted, namely:—“(p) such number of persons, not exceeding seven, as may be prescribed, to be appointed by the Central Government as members, from amongst persons who, in the opinion of the Central Government, are experts or capable of representing industry, equipment and appliance manufacturers, architects, institutes and consumers—members;”’.
