Section 13(b) in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016
(b)if the guarantee claim submitted by the participating financial institution or borrower is found to be fraudulent or if there are serious deficiencies, such as inadequate appraisal or renewal or follow-up or conduct of the project or multiple lodgement of claim or suppression of any material information for the settlement of claims or any of the deficiency.
