Section 6(1) in The Energy Conservation Building Code Rules, 2018
(1)Every State designated agency, for its State, shall constitute -(a)State Energy Conservation Building Code Implementation Committee headed by Chief Secretary of the State or, his nominee and comprising of all stakeholders including a nominee from Bureau, to-(i)promote energy efficiency standards through optimization of parameters in the various components and systems of the building in line with the provisions of these rules to enhance the building performance and provide every support to it to make it an effective instrument of promoting energy conservation and energy efficiency in the commercial buildings or establishment;(ii)forward its recommendations to the Bureau to assist the National Energy Conservation Building Code Implementation Committee to develop and revise energy consumption standards for buildings, in terms of energy performance index, zone-wise - hot and dry, warm and humid, composite, temperate and cold climate zones, classification-wise;(iii)create awareness about Energy Conservation Building Code and procedure for erection of Code compliant building;(iv)promote construction of energy efficient buildings ensuring quality and consistency in their constructions having regard to the climatic conditions and needs of the building projects;(v)promote capacity building of building professionals, developers and contractors to promote energy efficient designs of buildings in close co-ordination with authorities having jurisdiction;(vi)undertake performance review of annual work of all Empanelled Energy Auditors (Building) to check their credentials;(b)prepare a summary of violations which shall be provided by State designated agency to the Bureau and review such violations for the purpose of evaluating his professional skills;(c)prepare a yearly report and furnish the same to the Bureau indicating inter alia the progress made in compliance of these rules in the State and the steps taken by the State designated agency to improve the rate of compliance of Code in the State;(d)create data base through compilation of data of energy performance index and its ratio achieved by each building constructed after coming into force of these rules;(e)Energy Conservation Building Code Compliant Technical Grievances Redressal Committee headed by an officer of the Urban Development Department of the State, with other members, not exceeding four, nominated by the State Energy Conservation Building Code Implementation Committee who are qualified by experience and training to pass judgement upon matters pertaining to construction of Code compliant building in the State, to-(i)hear grievance filed by the owner of a Code complaint building within the specified time period given by the authority having jurisdiction relating to the building permit, completion certificate, occupancy certificate of building including determination of the energy performance index ratio at the completion stage and interpretation of these rules or any other grievance arising out of the implementation of the Code and these rules;(ii)make recommendations to the authority having jurisdiction to reconsider such issue, or for implementation by the authority having jurisdiction, as the case may be.
