Section 15(1) in The Jammu and Kashmir Energy Conversation Act, 2011
(1)The Bureau may appoint, after the expiry of five years from the date of commencement of the Act, as many inspecting officers as may be necessary for the purpose of ensuring compliance with energy consumption standard specified under clause (a) of section 12 or ensure display of particulars on label on equipment or appliances specified under clause (d) of section 12 or for the purpose of performing such other functions as may be assigned to them :Provided that pending such appointments, the Bureau may designate any officer of the Power Development Department as inspecting officer for purposes of the Act.
