Section 4 in THE ENERGY CONSERVATION (AMENDMENT) ACT, 2022
4. Amendment to section 13
In section 13 of the principal Act, in sub-section (2),—(4)in clause (a), after the word and figures "section 14", the words “and other standards required to be prescribed under other provisions of this Act” shall be inserted;(ii)in clause (व), for the words “energy conservation building codes”, the words “energy conservation and sustainable building codes” shall be substituted;(iii)in clause (४), after the word “promote”, the words “or undertake” shall be inserted;(iv)after clause (4, the following clauses shall be inserted, namely:—“(¢a) collaborate with any international institution or organisation or to obtain membership of bodies having similar objectives as that of the Bureau, in consultation with the Central Government;(tb)authorise any agency in the country or outside the country to carry out any of the functions of the Bureau, for such purposes, and subject to such terms and conditions, as may be specified by regulations;(४2) undertake, or authorise any other body which meets with such technical qualifications, as may be specified by regulations, to test samples for purposes other than those specified in section 14;(4)empanel technical experts to promote energy efficiency and carbon credit trading activities undertaken to meet the objectives of the Act;(४2) recommend to the Central Government on the requirements to bespecified in the carbon credit trading scheme to be notified under clause (४७) of section 14;(4)recommend minimum share of consumption of non-fossil sources by designated consumers as energy or feedstock;”
