Section 58(2)(h) in The Energy Conservation Act, 2001
(h)certification procedure for [energy auditors and energy managers] [ Substituted for the words "energy managers" by Energy Conservation (Amendment) Act, 2010 (NO. 28 OF 2010)] under clause (r) of sub-section (2) of section 13;(ha)the purposes, and the terms and conditions subject to which, an agency may be authorised to carry out the functions of the Bureau under clause (tb) of