Section 6(2) in The Energy Conservation Building Code Rules, 2018
(2)The Bureau shall establish a National Energy Conservation Building Code Implementation Committee under the Chairmanship of Director-General of the Bureau. The concerned programme manager in the Bureau shall be the Member-Secretary of the said Committee which shall consist of the following others members, namely: -(a)one representative each nominated by all State designated agencies preferably Empanelled Energy Auditors (Building) dealing with the Code compliant buildings in each State;(b)a representative of Bureau of Indian Standards;(c)a representative of Ministry of Housing and Urban Affairs;(d)a representative of Central Public Works Department;(e)a representative of Construction Industry;(f)a representative of Council of Architecture;(g)any other member, who may be nominated by the Chairperson.
