Section 6(1)(e) in The Energy Conservation Building Code Rules, 2018

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Union of India - Subsection

Section 6(1)(e) in The Energy Conservation Building Code Rules, 2018

(e)Energy Conservation Building Code Compliant Technical Grievances Redressal Committee headed by an officer of the Urban Development Department of the State, with other members, not exceeding four, nominated by the State Energy Conservation Building Code Implementation Committee who are qualified by experience and training to pass judgement upon matters pertaining to construction of Code compliant building in the State, to-

(i)hear grievance filed by the owner of a Code complaint building within the specified time period given by the authority having jurisdiction relating to the building permit, completion certificate, occupancy certificate of building including determination of the energy performance index ratio at the completion stage and interpretation of these rules or any other grievance arising out of the implementation of the Code and these rules;

(ii)make recommendations to the authority having jurisdiction to reconsider such issue, or for implementation by the authority having jurisdiction, as the case may be.

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Union of India - Subsection

Section 6(1)(e) in The Energy Conservation Building Code Rules, 2018