Section 5(1) in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016
(1)No borrower shall be eligible under the Partial Risk Guarantee Fund for Energy Efficiency unless-(a)the empanelled energy service company of the Bureau; or(b)the joint venture of energy service companies formed under the laws of India where the empanelled energy service company of the Bureau shall have share capital of at least fifty percent:Provided that the participating financial institution and its affiliates, subsidiaries, joint ventures, associates do not own, separately or in the aggregate, directly or indirectly, more than ten percent of the total issued and outstanding share capital of such entity;
