The Energy Conservation Act, 2001

4. Management of Bureau.-

1.  The general superintendence, direction and management of the affairs of the Bureau shall vest in the Governing Council which shall consist of not less than twenty, but not exceeding twenty-six, members to be appointed by the Central Government. namely:-

2.  The Governing Council shall consist of the following members,

a.   the Minister in charge of the Ministry or Department of the Central Government dealing with the Power ex officio Chairperson;

b.   the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Power ex officio member;

c.   the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Petroleum and Natural Gas ex officio member;

d.   the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Coal ex officio member;

e.   the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Non-conventional Energy Sources ex officio member; II

f.   the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Atomic Energy ex officio member;

g.   the Secretary to the Government of India, in charge of the Ministry or Department of the Central Government dealing with the Consumer Affairs ex officio member;

h.   Chairman of the Central Electricity Authority established under the Electricity (Supply) Act, 1948 (54 of 1948) ex officio member; II (i) Director-General of the Central Power Research Institute registered under the Karnataka Societies Act, 1960 (Karnataka Act 17 of 1960) ex officio member;

i.   Executive Director of the Petroleum Conservation Research Association, a society registered under the Societies Registration Act, 1860 (XXI of 1860) ex officio member;

j.   Chairman-cum-Managing Director of the Central Mine Planning and Design Institute Limited, a company incorporated under the Companies Act, 1956 (1 of 1956) ex officio member;

k.   Director-General of the Bureau of Indian established officio member; under the Bureau of Indian Standards Act, 1986 (63 of 1986) ex Department of

l.   Director-General of the National Test House, Supply, Ministry of Commerce and Industry, Kolkata ex officio member;

m.   Managing Director of the Indian Renewable Energy Development Agency Limited, a company incorporated under the Companies Act, 1956 (1 of 1956) ex officio member;

n.   one member each from the five power regions representing the States of the region to be appointed by the Central Government ex officio members;

o.   such number of persons, not exceeding four as may be prescribed, to be appointed by the Central Government as members from amongst persons who are in the opinion of the Central Government capable of representing industry, equipment and appliance manufacturers, architects and consumers ex officio members;

p.   such number of persons, not exceeding two as may be nominated by the Governing Council as members ex officio members;

q.   Director-General of Bureauex officio Member- Secretary.

1.  

2.  

3.  The Governing Council may exercise all powers and do all acts and things which may be exercised or done by the Bureau.

4.   Every member referred to in clauses (o), (p) and (q) of sub-section (2) shall hold office for a term of three years from the date on which he enters upon his office.

5.  The fee and allowances to be paid to the members referred to in clauses (o), (p) and (q) of sub-section (2) and the manner of filling up of vacancies and the procedure to be followed in the discharge of their functions shall be such as may be prescribed.

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