Acts › The Energy Conservation Act, 2001The Energy Conservation Act, 2001 69 sections.
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Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 3 — Establishment and incorporation of Bureau of Energy Efficiency. Section 4 — Management of Bureau. Section 5 — Meetings of Governing Council. Section 6 — Vacancies, etc., not to invalidate proceedings of Bureau, Governing Council or Committee. Section 7 — Removal of member from office. Section 8 — Constitution of Advisory Committees and other committees. Section 9 — Director General of Bureau. Section 10 — Officers and employees of Bureau. Section 11 — Authentication of orders and decisions of Bureau. Section 12 — Transfer of assets, liabilities and employees of Energy Management Centre. Section 13 — Powers and functions of Bureau. Section 13A — Prohibition of use of deceptive name, etc. Section 14 — Power of Central Government to enforce efficient use of energy and its conservation. Section 14A — Issuance of energy savings certificate Section 14AA — Issuance of carbon credit certificate Section 14B — Power of Central Government to specify value of energy. Section 15 — Power of State Government to enforce certain provisions for efficient use of energy and its conservation. Section 15A — Budget of designated agency. Section 16 — Establishment of Fund by State Government. Section 17 — Power of inspection. Section 18 — Power of Central Government or State Government to issue directions. Section 19 — Grants and loans by Central Government. Section 20 — Establishment of Fund by Central Government. Section 21 — Borrowing powers of Bureau. Section 22 — Budget. Section 23 — Annual report. Section 24 — Annual report to be laid before Parliament. Section 25 — Accounts and audit. Section 26 — Penalty. Section 27 — Power to adjudicate. Section 27A — Power of State Commission to make regulations Section 28 — Factors to be taken into account by adjudicating officer. Section 29 — Civil court not to have jurisdiction. Section 30 — Appellate Tribunal. Section 31 — Appeal to Appellate Tribunal. Section 31A — Procedure and powers of Appellate Tribunal. Section 32 — [Omitted.]. Section 33 — [Omitted.]. Section 34 — [Omitted.]. Section 35 — [Omitted.]. Section 36 — [Omitted.]. Section 37 — [Omitted.]. Section 38 — [Omitted.]. Section 39 — [Omitted.]. Section 40 — [Omitted.]. Section 41 — [Omitted.]. Section 42 — [Omitted.]. Section 43 — [Omitted.]. Section 44 — Right of appellant to take assistance of legal practitioner or accredited auditor and of Government to appoint presenting officers. Section 45 — Appeal to Supreme Court. Section 46 — Power of Central Government to issue directions to Bureau. Section 47 — Power of Central Government to supersede Bureau. Section 48 — Default by companies. Section 49 — Exemption from tax on income. Section 50 — Protection of action taken in good faith. Section 51 — Delegation. Section 52 — Power to obtain information. Section 53 — Power to exempt. Section 54 — Chairperson, Members, officers and employees of the Appellate Tribunal, Members of State Commission, Director-General, Secretary, members, officers and employees of the Bureau to be public servants. Section 55 — Power of Central Government to issue directions. Section 56 — Power of Central Government to make rules. Section 57 — Power of State Government to make rules. Section 58 — Power of Bureau to make regulations. Section 59 — Rules and regulations to be laid before Parliament and State Legislature. Section 60 — Application of other laws not barred. Section 61 — Provisions of Act not to apply in certain cases. Section 62 — Power to remove difficulty. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.