Section 8 in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016
8. Role of Bureau of Energy Efficiency.
- The Bureau shall-(a)act as the nodal agency for Partial Risk Guarantee Fund for Energy Efficiency;(b)regularly update the list of empanelled energy service companies of the Bureau on the website of the Bureau;(c)appoint implementing agency which shall be a public financial institution selected through competitive bidding;(d)regularly monitor the performance of implementing agency and in case of any nonperformance on the part of implementing agency, the Bureau shall take any disciplinary action against implementing agency or impose penalty on implementing agency;(e)empanel independent measurement and verification agency by signing memorandum of understanding with the Bureau and fix the lowest rate on which the implementing agency shall be paying to the measurement and verification agency for their services and the same shall be reimbursed to implementing agency by the Bureau;(f)empanel the participating financial institutions under the Partial Risk Guarantee Fund for Energy Efficiency by signing memorandum of understanding with the Bureau;(g)carry out annual visits to few projects, selected on random sampling basis, being covered under the Partial Risk Guarantee Fund for Energy Efficiency and submit reports to Supervisory Committee;(h)manage the Partial Risk Guarantee Fund for Energy Efficiency administrative account with the approval of the Director General, Bureau and utilise it for administrative use like for empanelment process, for consultant fee, for administrative fee of implementing agency, for media or workshop or seminar or conference cost, for measurement and verification agency fee and for other administrative expense of project team of Bureau;(i)utilise maximum five percent of the total corpus of the Partial Risk Guarantee Fund for Energy Efficiency to meet administrative expense related with the fund provided that, interest on corpus amount along with guarantee fee and application fee shall also be utilised for meeting administrative expense; and(j)manage the administrative bank account for clause (i) to meet administrative expense for empanelment process, for consultant fee, for administrative fee of Implementing Agency, for media or workshop or seminar or conference cost, for measurement and verification agency fee, and for other administrative expense of Project team of Bureau.
