Section 3 in THE ENERGY CONSERVATION (AMENDMENT) ACT, 2022
3. Amendment to Section 4
In section 4 of the principal Act,—(a)in sub-section (/), for the words “twenty, but not exceeding twenty-six”, the words “thirty-one, but not exceeding thirty-seven” shall be substituted;(6)in sub-section (2),—(4)after clause (2), the following clauses shall be inserted, namely:—“(ga) the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Environment, Forest and Climate Change—ex officio member;(gb)the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Housing and Urban Affairs—ex officio member;(gc)the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Road Transport and Highways—ex officio member;(gd)the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Steel— ex officio member;(ge)the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Civil Aviation—ex officio member;(gf)the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Ports, Shipping and Waterways—ex officio member;(22)Member of the Railway Board (in charge of Energy), Ministry of Railways—ex officio member;”;(ii)after clause (7), the following clause shall be inserted, namely:—“(ma) Director-General of the National Productivity Council, Department for Promotion of Industry and Internal Trade, Ministry of Commerce and Industry—ex officio member;”;(iii)for clause (0), the following clause shall be substituted, namely:—“(o) one official each from the energy or power department of the five States from the five power regions, not below the rank of Principal Secretary to the State Government, to be appointed by the Central Government—member;”;(iv)for clause (p), the following clause shall be substituted, namely:—“(p) such number of persons, not exceeding seven, as may be prescribed, to be appointed by the Central Government as members, from amongst persons who, in the opinion of the Central Government, are experts or capable of representing industry, equipment and appliance manufacturers, architects, institutes and consumers—members;”’.
