Section 3(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)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.
