Section 11(2) in The Jammu and Kashmir Energy Conversation Act, 2011
(2)The Bureau may perform such functions and exercise such powers as may be assigned to it by or under the Act and in particular, such functions and powers include the function and power to -(a)recommend to the Government amendments or modifications to be made in the norms for processes and energy consumption standards to suit the regional and local climatic conditions of the State ;Explanation :- For purposes of this clause, 'norms for processes and energy consumption standards' shall mean the norms notified by the Central Government under section 14 of the Energy Conservation Act, 2001 (Central Act 52 of 2001) ;(b)recommend to the Government the energy conservation building codes with respect to use of energy in the buildings under clause (b) of section 12 ;(c)take suitable steps to prescribe guidelines for energy conservation building codes specified by the Government under clause (b) of section 12 ;(d)recommend to the Government amendments or modifications to be made in the energy conservation building codes under clause (c) of section 12 to suit, the regional and local climatic conditions of the State ;Explanation :- For purposes of this clause, 'energy conservation building codes' shall mean the codes notified by the Central Government under section 14 of the Energy Conservation Act, 2001 (Central Act 52 of 2001) ;(e)recommend to the Government the particulars required to be displayed on label on equipment or on appliances and manner of their display under clause (f) of section 12 ;(f)recommend to the Government for notifying any user or class of users of energy as a designated consumer under clause (g) of section 12 ;(g)recommend to the Government for issuing of the energy savings certificates under section 13 ;(h)take all measures necessary to create awareness and disseminate information for efficient use of energy and its conservation ;(i)arrange and organize training of personnel and specialist in the techniques for efficient use of energy and its conservation ;(j)strengthen consultancy services in the field of energy conservation ;(k)promote research and development in the field of energy conservation ;(l)develop testing and certification procedure and promote testing facilities for certification and testing for energy consumption of equipment and appliances ;(m)formulate and facilitate implementation of pilot projects and demonstration projects for promotion of efficient use of energy and its conservation ;(n)promote use of energy efficient processes, equipment, devices and systems ;(o)promote innovative financing of energy efficient projects ;(p)give financial assistance to institutions for promoting efficient use of energy and its conservation ;(q)levy fee, as may be determined by regulations, for services provided for promoting efficient use of energy and its conservation ;(r)maintain a list of accredited energy auditors as may be specified by regulations ;(s)specify, by regulations, the qualifications criteria and conditions subject to which a person may be accredited as an energy auditor and the procedure for such accreditation ;(t)specify, by regulations, the manner and intervals of time in which the energy audit shall be conducted ;(u)specify, by regulations, certification procedures for energy auditors and energy managers to be designated or appointed by designated consumers ;(v)prepare educational curriculum on efficient use of energy and its conservation for educational institutions, boards, universities or autonomous bodies and co-ordinate with them for inclusion of such curriculum in their syllabus ;(w)conduct examination for capacity building and strengthening of services in the field of energy conservation including certification of energy managers and energy auditors ; and(x)perform any other function as may be prescribed.
