Section 11 in The Bureau of Energy Efficiency (Certification Procedures for Energy Managers) Regulations, 2010
11. Cancellation of certification. -
(a)The Bureau may cancel the certification of an Energy Manager on a complaint made against him for-(a) any commission or omission amounting to professional misconduct;(b)any misrepresentation of facts, data or reports on energy consumption;(c)any act amounting to fraud;(d)failure to attend the refresher course:Provided that no such cancellation shall be done by the Bureau without giving an opportunity of being heard to such Energy Manager.(2) On cancellation of certification of Certified Energy Manager under sub-regulation (1), his name shall be removed from the Register referred to in regulation 9 and thereafter, the Certified Energy Manager shall not be eligible for designation or appointment as Energy Manager by the designated consumer.
