Section 38 in The Jammu and Kashmir Energy Conversation Act, 2011
38. Power of Bureau to make regulations.
(1)The Bureau may, with the previous approval of the Government and subject to the condition of previous publication, make regulations not inconsistent with the provisions of the Act and the rules made thereunder to carry out the purposes of the Act.(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely : -(a)the time and place of the meetings of the Governing Council and the procedure to be followed at such meetings under sub-section (1) of section 5 ;(b)the members of advisory committees constituted under sub-section (2) of section 7 ;(c)the powers and duties that may be exercised and discharged by the Director General of the Bureau under sub-section (6) of section 8 ;(d)the levy of fee for services provided for promoting efficient use of energy and its conservation under clause (q) of sub-section (2) of section 11 ;(e)the list of accredited energy auditors under clause (r) of sub-section (2) of section 11;(f)the qualifications, criteria and conditions subject to which a person may be accredited as an energy auditor and the procedure for such accreditation under clause (s) of sub-section (2) of section 11 ;(g)the manner and the intervals or time in which the energy audit shall be conducted under clause (t) of sub-section (2) of section 11;(h)certification procedure for energy auditors and energy managers under clause (u) of sub-section (2) of section 11 ;(i)particulars required to be displayed on label and the manner of their display under clause (f) of section 12 ;(j)the manner and the intervals of time for conduct of energy audit under clause (j) or clause (s) of section 12 ; and(k)any other matter which is required to be, or may be, specified.
