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Union of India - Section

Section 8 in The Energy Conservation Building Code Rules, 2018

8. Role, responsibilities and duties of the Empanelled Energy Auditors (Building).

- The Empanelled Energy Auditors (Building), whose services are engaged by the owner, shall-
(a)verify and certify -
(i)the design of the building keeping in view the design criteria, energy goals of the project, energy systems performance verification plan, and the modeling approach;
(ii)the energy conservation measures based on the design approach for the project under consideration;
(iii)construction documents and compliance documents, compliance forms and checklists specified to ensure that the building complies with the Code and these rules;
(iv)energy performance index ratio of the proposed building;
(b)furnish a certificate under its seal and authorized signature to the effect that drawings, specifications, construction documents, compliance documents and forms prepared covering building envelope, comfort system and controls, lighting and electrical power systems, wherever applicable, and all other Code related documentation prepared for submission to the authority having jurisdiction ensuring compliance with these rules;
(c)inspect the building works from the design stage to its commissioning stage of buildings including their uses under these rules and based on his certification, the authority having jurisdiction shall issue building permit, approve construction of building, issue completion and occupancy certificates;
(d)the Empanelled Energy Auditors (Building) shall ensure that none of the professionals or employees working under him/her is engaged in any work in connection with the construction or alteration of the concerned building covered under these rules to ensure that there is no conflict of interest with his/her official duties with the interests of the authority having jurisdiction;
(e)report to State designated agencies on such unusual technical issues that may arise due to issue of building permit or construction of building or during occupancy stage;
(f)provide inputs to the National and State Energy Conservation Building Code Implementation Committees to facilitate for better implementation of the Code and these rules;
(g)promote norms and standards specified in the Code.