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Union of India - Section

Section 9 in Energy Conservation (Venture Capital Fund for Energy Efficiency) Rules, 2017

9. Administration of the Trust.

(1)The administration of the trust shall vest with the Board of Trustees with Director General, Bureau as the managing trustee and chairman of the trust.
(2)The management, administration, direction and control of the affairs of the Trust shall vest in the Board of Trustees, which shall consist of not less than three and not more than ten trustees to be appointed by the Ministry of Power.
(3)The Board of Trustees shall consist of the following members, namely:-
(a) Director-General of the Bureau Ex-officio Chairperson and Managing Trustee;
(b) Deputy Director General (Finance) of the Bureau Ex-officio Joint Managing Trustee;
(c) Joint Secretary (Ministry of Law) Ex-officio Member, Trustee;
(d) Joint Secretary (Ministry of Finance) Ex-officio Member, Trustee;
(e) Expert (Energy Efficiency) (The Experts shall befrom the Ministry of Power or from any other Government orGovernment Organization or a non-governmental organisation asdecided by the Ministry of Power) Ex-officio Member, Trustee;
(f) Any other member nominated by the Ministry ofPower Ex-officio Member, Trustee.
(4)The appointment of the member trustees specified at in items (c) to (f) of sub-rule (3) of rule 9 shall be made by the Ministry of Power on the basis of their experience in the field of energy efficiency, finance, law and other relevant areas.
(5)The remaining Trustees for the Venture Capital Fund for Energy Efficiency Trust shall be appointed by the Ministry of Power.
(6)A vacancy caused under sub-rule (3) of rule 9 or otherwise shall be filled by seeking nomination from the same organisation or any other relevant organisation as approved by the Managing Trustee.