Section 18 in The Jammu and Kashmir Energy Conversation Act, 2011
18. Establishment of Fund by the Government.
(1)The Government shall constitute a Fund to be called the State Energy Conservation Fund for the purposes of promotion of efficient use of energy and its conservation within the State.(2)To the Fund shall be credited all grants and loans that may be made by the Government or the Central Government or any other organization or individual for the purposes of the Act.(3)The Fund shall be applied for meeting the expenses incurred for implementing the provisions of the Act.(4)The Fund created under sub-section (1) shall be administered by such persons or any authority and in such manner as may be specified in the rules made by the Government.
