Section 7(3) in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016
(3)Functions of Supervisory Committee shall be to-(a)approve and take decisions on matters of policy, modification of rules and participating financial institution compliance as and when they arise;(b)approve Operations Manual for Partial Risk Guarantee Fund for Energy Efficiency covering detailed role and responsibility of all the stakeholders including implementing agency, participating financial institution, borrower and beneficiary, and other documents required for operationalisation of Partial Risk Guarantee Fund for Energy Efficiency alongwith guarantee approval and guarantee claim procedure;(c)regularly review the lending performance and process compliance of the empanelled participating financial institutions and take decision on potential de-empanelment of a particular participating financial institution from Partial Risk Guarantee Fund for Energy Efficiency for any reason whatsoever;(d)shall meet as often as required, but at least once in each quarter to monitor the funds being managed by implementing agency and approve the fund money which would be transferred from Bureau to implementing agency; and(e)provide requisite guidance to the program office at Bureau, which may improve effectiveness of their functioning and implementation of the Partial Risk Guarantee Fund for Energy Efficiency.
