Section 6(1)(a) in The Energy Conservation Building Code Rules, 2018

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Union of India - Subsection

Section 6(1)(a) in The Energy Conservation Building Code Rules, 2018

(a)State Energy Conservation Building Code Implementation Committee headed by Chief Secretary of the State or, his nominee and comprising of all stakeholders including a nominee from Bureau, to-

(i)promote energy efficiency standards through optimization of parameters in the various components and systems of the building in line with the provisions of these rules to enhance the building performance and provide every support to it to make it an effective instrument of promoting energy conservation and energy efficiency in the commercial buildings or establishment;

(ii)forward its recommendations to the Bureau to assist the National Energy Conservation Building Code Implementation Committee to develop and revise energy consumption standards for buildings, in terms of energy performance index, zone-wise - hot and dry, warm and humid, composite, temperate and cold climate zones, classification-wise;

(iii)create awareness about Energy Conservation Building Code and procedure for erection of Code compliant building;

(iv)promote construction of energy efficient buildings ensuring quality and consistency in their constructions having regard to the climatic conditions and needs of the building projects;

(v)promote capacity building of building professionals, developers and contractors to promote energy efficient designs of buildings in close co-ordination with authorities having jurisdiction;

(vi)undertake performance review of annual work of all Empanelled Energy Auditors (Building) to check their credentials;

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Union of India - Subsection

Section 6(1)(a) in The Energy Conservation Building Code Rules, 2018