Section 17 in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016
17. Conditions imposed under Partial Risk Guarantee Fund for Energy Efficiency be binding on the participating financial institution.
(1)Any guarantee coverage given by the Partial Risk Guarantee Fund for Energy Efficiency shall be governed by the provisions of the Partial Risk Guarantee Fund for Energy Efficiency rules as if the same had been written in the documents evidencing such risk coverage.(2)The participating financial institution shall as far as possible ensure that the conditions of any contract relating to an account covered under the Partial Risk Guarantee Fund for Energy Efficiency rules are not in conflict with the provisions of the Partial Risk Guarantee Fund for Energy Efficiency rules but notwithstanding any provision in any other documents or contract, the participating financial institution shall in relation to the Partial Risk Guarantee Fund for Energy Efficiency be bound by the conditions imposed under the Partial Risk Guarantee Fund for Energy Efficiency rules.
