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Union of India - Section

Section 13 in The Energy Conservation Act, 2001

13. Powers and functions of Bureau. -

(1)The Bureau shall, effectively co-ordinate with designated consumers, designated agencies and other agencies, recognise and utilise the existing resources and infrastructure, in performing the functions assigned to it by or under this Act.
(2)The Bureau may perform such functions and exercise such powers as may be assigned to it by or under this Act and in particular, such functions and powers include the function and power to-
(a)recommend to the Central Government the norms for processes and energy consumption standards required to be notified under clause (a) of [section 14] (#sec_14) and other standards required to be prescribed under other provisions of this Act”;
(aa)[ recommend to the Central Government for issuing of the energy savings certificate under section 14A;];
(b)recommend to the Central Government the particulars required to be displayed on label on equipment or on appliances and manner of their display under clause (d) of section 14;
(c)recommend to the Central Government for notifying any user or class of users of energy as a designated consumer under clause (e) of section 14;
(d)take suitable steps to prescribe guidelines for energy conservation and sustainable building codes” under clause (p) of section 14;
(e)take all measures necessary to create awareness and disseminate information for efficient use of energy and its conservation;
(f)arrange and organise training of personnel and specialists in the techniques for efficient use of energy and its conservation;
(g)strengthen consultancy services in the field of energy conservation;
(h)promote or undertake research and development in the field of energy conservation;
(i)develop testing and certification procedure and promote testing facilities for certification and testing for energy consumption of equipment and appliances;
(j)formulate and facilitate implementation of pilot projects and demonstration projects for promotion of efficient use of energy and its conservation;
(k)promote use of energy efficient processes, equipment, devices and systems;
(l)promote innovative financing of energy efficiency projects;
(m)give financial assistance to institutions for promoting efficient use of energy and its conservation;
(n)levy fee, as may be determined by regulations, for services provided for promoting efficient use of energy and its conservation;
(o)maintain a list of accredited energy auditors as may be specified by regulations;
(p)[ specify, by regulations, the qualifications, criteria and conditions subject to which a person may be accredited as an energy auditor and the procedure for such accreditation;] [ Substituted by Energy Conservation (Amendment) Act, 2010 (NO. 28 OF 2010)]
(q)specify, by regulations, the manner and intervals of time in which the energy audit shall be conducted;
(r)specify, by regulations, certification procedures for [energy auditors and energy managers] [ Substituted by Energy Conservation (Amendment) Act, 2010 (NO. 28 OF 2010)] to be designated or appointed by designated consumers;
(s)prepare educational curriculum on efficient use of energy and its conservation for educational institutions, boards, universities or autonomous bodies and coordinate with them for inclusion of such curriculum in their syllabus;
(sa)[ conduct examination for capacity building and strengthening of services in the field of energy conservation including certification of energy managers and energy auditors.] [ Inserted by Energy Conservation (Amendment) Act, 2010 (NO. 28 OF 2010)]
(t)implement international co-operation programmes relating to efficient use of energy and its conservation as may be assigned to it by the Central Government;
(ta)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;
(tc)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;
(td)empanel technical experts to promote energy efficiency and carbon credit trading activities undertaken to meet the objectives of the Act;
(te)recommend to the Central Government on the requirements to be specified in the carbon credit trading scheme to be notified under clause (४७) of
section 14;
(tf)recommend minimum share of consumption of non-fossil sources by designated consumers as energy or feedstock;”
(u)perform such other functions as may be prescribed.
Prior to substitution by Act No 28 of 2010 clause (p) read as;(p) specify, by regulations, qualifications for the accredited energy auditors;