| Contents |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1 |
Short title, extent and commencement |
| 2 |
Definitions |
| Chapter II |
Bureau of Energy Efficiency |
| 3 |
Establishment and incorporation of Bureau of Energy Efficiency |
| 4 |
Management of Bureau |
| 5 |
Meetings of Governing Council |
| 6 |
Vacancies, etc., not to invalidate proceedings of Bureau, Governing Council or Committee |
| 7 |
Removal of member from office |
| 8 |
Constitution of Advisory Committees and other committees |
| 9 |
Director-General of Bureau |
| 10 |
Officers and employees of Bureau |
| 11 |
Authentication of orders and decisions of Bureau |
| Chapter III |
Transfer of Assets, Liabilities, Etc., of Energy Management Centre to Bureau |
| 12 |
Transfer of assets, liabilities and employees of Energy Management Centre |
| Chapter IV |
Powers and Functions of Bureau |
| 13 |
Powers and functions of Bureau |
| Chapter V |
Power of Central Government to Facilitate and Enforce Efficient Use of Energy and Its Conservation |
| 14 |
Power of Central Government to enforce efficient use of energy and its conservation |
| Chapter VI |
Power of State Government to Facilitate and Enforce Efficient Use of Energy and Its Conservation |
| 15 |
Power of State Government to enforce certain provisions for efficient use of energy and its conservation |
| 16 |
Establishment of Fund by State Government |
| 17 |
Power of inspection |
| 18 |
Power of Central Government or State Government to issue directions |
| Chapter VII |
Finance, Accounts and Audit of Bureau |
| 19 |
Grants and loans by Central Government |
| 20 |
Establishment of Fund by Central Government |
| 21 |
Borrowing powers of Bureau |
| 22 |
Budget |
| 23 |
Annual report |
| 24 |
Annual report to be laid before Parliament |
| 25 |
Accounts and audit |
| Chapter VIII |
Penalties and Adjudication |
| 26 |
Penalty |
| 27 |
Power to adjudicate |
| 28 |
Factors to be taken into account by adjudicating officer |
| 29 |
Procedure and powers of Special Courts |
| Chapter IX |
Appellate Tribunal for Energy Conservation |
| 30 |
Establishment of Appellate Tribunal |
| 31 |
Appeal to Appellate Tribunal |
| 32 |
Composition of Appellate Tribunal |
| 33 |
Qualifications for appointment of Chairperson and Members of Appellate Tribunal |
| 34 |
Term of office |
| 35 |
Terms and conditions of service |
| 36 |
Vacancies |
| 37 |
Resignation and removal |
| 38 |
Member to act as Chairperson in certain circumstances |
| 39 |
Staff of Appellate Tribunal |
| 40 |
Procedure and powers of Appellate Tribunal |
| 41 |
Distribution of business amongst Benches |
| 42 |
Power of Chairperson to transfer cases |
| 43 |
Decision to be by majority |
| 44 |
Right of appellant to take assistance of legal practitioner or accredited auditor and of Government to appoint presenting officers |
| 45 |
Appeal to Supreme Court |
| Chapter IX |
Miscellaneous |
| 46 |
Power of Central Government to issue directions to Bureau |
| 47 |
Power of Central Government to supersede Bureau |
| 48 |
Default by companies |
| 49 |
Exemption from tax on income |
| 50 |
Protection of action taken in good faith |
| 51 |
Delegation |
| 52 |
Power to obtain information |
| 53 |
Power to exempt |
| 54 |
Chairperson, Members, officers and employees of the Appellate Tribunal, Members of State Commission, Director-General, Secretary, members, officers and employees to be public servants |
| 55 |
Power of Central Government to issue directions |
