Section 2(1) in Energy Conservation (Venture Capital Fund for Energy Efficiency) Rules, 2017
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Energy Conservation Act, 2001 (52 of 2001);(b)"Bureau" means the Bureau of Energy Efficiency established under section 3 of the Act;(c)"fund manager" means the public financial institution appointed by the Bureau for the purpose of management of the funds of Venture Capital Fund for Energy Efficiency under agreement;(d)"invested entities" means the companies or projects wherein the Venture Capital Fund for Energy Efficiency has made investments;(e)"National Mission for Enhanced Energy Efficiency" means one of the eight National Missions under the National Action Plan on Climate Change;(f)"projects" means the energy efficiency projects under the Venture Capital Fund for Energy Efficiency for the government buildings, private buildings having commercial or multi-storey residential accommodations, and municipalities;(g)"Securities and Exchange Board of India" means the Securities Exchange Board of India established under the Securities and Exchange Board of India Act, 1992 (5 of 1992);(h)"Special Purpose Vehicle" means a company incorporated under the Companies Act, 2013 (18 of 2013) for a specific purpose with an asset or liability structure and legal status that makes its obligations secure;(i)"trust" means a body formed by the Bureau, as a legal entity created by a Deed of Trust, consisting of Board of Trustees;(j)"Venture Capital Fund for Energy Efficiency" means a fund to provide equity capital for energy efficiency project.
