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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(g) in The Energy Conservation Act, 2001

(g)the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Consumer Affairs
(ga)the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Environment, Forest and Climate Change—ex officio member;
(gb)the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Housing and Urban Affairs—ex officio member;
(gc)the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Road Transport and Highways—ex officio member;
(gd)the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Steel— ex officio member;
(ge)the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Civil Aviation—ex officio member;
(gf)the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Ports, Shipping and Waterways—ex officio member;
(gg)Member of the Railway Board (in charge of Energy), Ministry of Railways—ex officio member;”;