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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementation of Scheme, Procedure for issue or purchase of Energy Saving Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012

(1)For the work of verification or check verification, the accredited energy auditor shall constitute a team comprising of a team head and other members including experts:Provided that a person who was in the employment of a designated consumer within the previous four years, shall not be eligible to perform the work of verification or check-verification for such designated consumer;Provided further that any person or firm or company or other legal entity, who was involved in undertaking energy audit in any of the designated consumer within the previous four years, shall not be eligible to perform the work of verification or check-verification for such designated consumer.