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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(5) in The Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementation of Scheme, Procedure for issue or purchase of Energy Saving Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012

(5)The accredited energy auditor must have documented system for determining the technical or financial competence needed to carry out the functions of verification and check-verification and in determining the capability of the persons referred to in sub-rule (2), the accredited energy auditor shall consider and record among other things the following aspects, namely:-
(a)complexity of the activities likely to be undertaken;
(b)risks associated with each project activity;
(c)technological and regulatory aspects;
(d)size and location of the designated consumer;
(e)type and amount of field work necessary for the verification or check-verification.