Section 16 in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016
16. Returns and Inspection.
(1)The participating financial institution shall furnish to the Partial Risk Guarantee Fund for Energy Efficiency all such documents, receipts, certificates and other writings as the latter may require and shall be deemed to have affirmed that the contents of such documents, receipt, certificate and other writings are true, provided that no claim shall be rejected and no liability shall attach to the participating financial institution or any officer thereof for anything done in good faith.(2)The Partial Risk Guarantee Fund for Energy Efficiency shall, insofar as it may be necessary for the purposes of these rules, have the right to inspect or call for copies of the books of account and other records, including any book of instructions or manual or circulars covering general instructions regarding conduct of advances of the participating financial institution, and of any Borrower from the participating financial institution.(3)The Bureau or the Implementing Agency or any other person appointed by the Bureau or the Implementing Agency may carry out inspection.(4)Every officer or other employee of the participating financial institution or the Borrower, who is in a position to do so, shall make available to Bureau or the person appointed for the inspection, as the case may be, the books of account and other records and information which are in his possession.
