Section 4(1) in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016
(1)The Fund shall give a guarantee for a maximum fifty percent of the loan, only principal amount actually disbursed, provided by the participating financial institution and in case of default, the fund shall -(a)cover the first loss subject to maximum of ten percent of the total guaranteed amount;(b)cover the remaining default outstanding principal amount actually disbursed amount on paripassu basis upto the maximum guaranteed amount.
