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Union of India - Section

Section 3 in The Bureau Of Energy Efficiency (Appointment Of Members, Manner Of Filling Vacancies, Fees And Allowances And Procedure For Discharging Their Functions) Rules, 2007

3. Appointment of Members .-(1) The Central Government shall appoint the following Members of the Governing Council, namely:--

(a)Five Members, one each from the five power regions under clause (o) of sub-section (2) of section 4.(b)Four Members, one each from the industry, equipment and appliance manufacturers, architects and consumers under clause (p) of sub--section (2) of section 4.(c)Two Members as may be nominated by the Governing Council under clause (q) of sub-section (2) of section 4.
(2)For the purpose of clause (a) of sub-rule (1), the Central Government shall appoint the respective Chairmen of Northern, Western, Southern, Eastern and North-Eastern Regional Electricity Board as Members representing the respective States of each region.
(3)For the purpose of clause (b) of sub-rule (1), the Central Government shall appoint Members in the following manner, namely:--
(a)one person having adequate knowledge, experience or capability in dealing with matters relating to promotion of energy efficiency or energy conservation, who in the opinion of the Central Government is capable of representing industry;
(b)one person having adequate knowledge, experience or capability in dealing with matters relating to promotion of energy efficiency or energy conservation, who in the opinion of the Central Government is capable of representing equipment and appliance manufacturers;
(c)one person having adequate knowledge, experience or capability in dealing with matters relating to promotion of energy efficiency or energy conservation, who in the opinion of the Central Government is capable of representing the profession of architects; and
(d)one person having adequate knowledge, experience or capability in dealing with matters relating to promotion of energy efficiency or energy conservation, who in the opinion of the Central Government is capable of representing the consumers.
(4)For the purpose of clause (c) of sub-rule (1), the Central Government for making appointments shall seek nominations from the Governing Council from the areas identified to focus attention for promotion of energy efficiency or energy conservation from amongst the following, namely:--
(a)Major energy users like Railways, Surface Transport, Power Generation, Steel and Heavy Industries and Urban Development.
(b)Financial Institutions, Small and Medium Enterprises, Test Houses, Designated Consumers, Research Institutions and Management Institutions specialising in the field of energy efficiency, energy conservation or energy management.
(5)The Central Government shall, for the purposes of selecting the Members under sub-rule (3), constitute a Selection Committee consisting of:-
(a)Additional Secretary or Joint Secretary, in-charge of energyefficiency or energy conservation in the Ministry of the CentralGovernment dealing with power —Chairperson
(b)An officer not below the rank of Joint Secretary to be nominatedby the Secretary in-charge of the Ministry of the CentralGovernment dealing with power —Member
(c)Director-General. —Member
(6)The Director-General shall be the convener of the Selection Committee.
(7)The Selection Committee shall finalise the selection of the persons referred to in sub-rule (3) within three months from the date on which the term of the existing Members is to expire.
(8)The Selection Committee shall recommend a panel of two names for each of the categories referred to in sub-rule (3).
(9)The Selection Committee shall satisfy itself that such persons do not have any financial or other interest which is likely to affect prejudicially their functions as Members.