Uttar Pradesh Shaasan
Department of Additional Sources of Energy
In pursuance of the provisions of clause(3) of Article-348 of the Constitution, the
Governor is pleased to order the publication of the following English translation of
notification No. 1562(I) /45-V(Add.Energy Sources Deptt.)/2016, Dated 27 October 2016
NOTIFICATION
No. 1562(I) /45-V(Add.Energy Sources Deptt.)/2016
Lucknow: Dated 27 October 2016
In exercise of the powers under section 57 read with section 16 of the Energy
Conservation Act, 2001 (Act no 52 of 2001) and section 21 of the General Clauses Act,
1897 (Act No. 10 of 1897), the Governor, in supersession of notification no 442/XXIV-P-
3-2012 dated March 30, 2012 regarding the Uttar Pradesh State Energy Conservation Fund
Rules 2011, is pleased to make the following rules for the constitution of a fund to be
called the Uttar Pradesh State Energy Conservation Fund for the purposes of the promotion
of efficient use of energy and its conservation within the State of Uttar Pradesh:-
THE UTTAR PRADESH STATE ENERGY CONSERVATION FUND RULES, 2016
Short title and
commencement
1-(1)
(2)
These rules may be called the Uttar Pradesh State Energy
Conservation Fund Rules, 2016.
They shall come into force with effect from date of their
publication in the Gazette.
Definitions
2-(1)
(a)
(b)
(c)
(d)
(e)
(f)
In these rules, unless the context otherwise requires,-
“Act” means the Energy Conservation Act,2001(Act no.52 of
2001);
“Committee” means the State Level Steering Committee
constituted under rule-6;
“Fund” means the Uttar Pradesh State Energy Conservation
Fund constituted under rule 3;
“Government” means the State Government of Uttar Pradesh;
“Section” means a section of the Act;
“State Designated Agency” means the Uttar Pradesh New and
Renewable Energy Development Agency, Lucknow nominated
Constitution of the
Fund
Administration
of the Fund
(2)
3
4-
5-
(a)
(b)
(c)
(d)
(e)
(f)
(g)
(h)
(i)
(j)
under clause (d) of section 15;
Words and expression used but not defined in these rules shall
have the meanings respectively assigned to them in the Act.
There shall be constituted a Fund to be known as the Uttar
Pradesh State Conservation Fund to which shall be credited the
same mentioned under section 16;
The Fund shall be administrated by the State Designated Agency
notified under sub-section (4) of section 16.
The Fund shall be utilised for,-
the purpose of promotion and efficient use of energy and its
conservation in the State of Uttar Pradesh;
incurring expenditure through State Designated Agency for
various awareness programs, disseminating information to
individual consumers, industries, commercial organizations,
students, farmers etc. regarding energy conservation and
efficient use of energy;
meeting the expenditure incurred by the State Designated
Agency for training of personnel and specialists for efficient use
of energy and its conservation;
promotion of Research and Development in the field of Energy
Conservation;
developing the testing and certification procedure, creation of
testing facilities for certification or verification and testing of
energy consumption of equipments and appliances;
developing and execute Demonstration Projects related to
energy conservation and energy efficiency for encouragement
and to contribute in the projects of Bureau of Energy Efficiency
and Central Government;
promoting the use of energy efficient processes for the
equipment’s devices and systems;
meeting the matching grant to the centrally sponsored schemes
and schemes of Bureau of Energy Efficiency implemented in the
State of Uttar Pradesh;
meeting the expenses incurred by the State Designated Agency
for implementing the provisions of the Act;
meeting the expenses incurred by the State Designated Agency
on staff for dedicated Energy Conservation cell;
Regulation and and
Control of the
Fund
6-
(i)
(ii)
(iii)
(iv)
(v)
(vi)
(vii)
(viii)
(ix)
(x)
For the purposes of regulating and controlling the Fund there
shall be a State Level Steering Committee consisting of the
following members:-
Principal Secretary/Secretary to the Government Chairperson
of Uttar Pradesh in Additional Energy Sources
Department.
Representative, Bureau of Energy Efficiency, Member
Ministry of Power, Government of India.
Principal Secretary to the Government of Uttar Member
Pradesh in Finance Department or his nominee.
Principal Secretary to the Government of Uttar Member
Pradesh in Industries Development Department
or his nominee.
Principal Secretary to the Government of Uttar Member
Pradesh in Agriculture Department or his
nominee.
Principal Secretary to the Government of Uttar Member
Pradesh in Urban Development Department
or his nominee.
Principal Secretary to the Government of Uttar Member
Pradesh in Housing Department or his nominee.
Principal Secretary to the Government Member
of Uttar Pradesh in Energy Department or his
nominee.
Director, Uttar Pradesh New and Renewable Member-
Energy Development Agency, Lucknow. Secretary
Chief Town & Country Planner, Uttar Pradesh. Member
Meeting of the the
Committee
Functions of the
Committee
7-
8-
(a)
The meeting of the Committee shall be held at least once in
every three months.
The functions of the Committee shall be,-
to provide guidance and support to the State Designated Agency
for carrying out the energy conservation activities through
Energy Conservation;
Operation of the
Fund
Investment of
Fund
Audit of Accounts
(b)
(c)
9-(1)
(2)
(3)
(4)
(5)
10-(1)
(2)
11-
to approve the annual budgets for carrying out the energy
conservation activities by the State Designated Agency from the
Energy Conservation Fund;
to review and monitor the progress of activities carried out by
the State Designated Agency from the Fund.
The State Designated Agency notified under clause (d) of
section 15 shall operate the fund under the guidance of the
Committee;
The State Designated Agency shall prepare the annual budget
for activities to be funded from the Energy Conservation Fund
before beginning of the financial year and get it approved by the
Committee;
The State Designated Agency shall utilize the Fund as per the
budget approved by the Committee by following the financial
rules & procedures;
The State Designated Agency shall maintain the accounts of the
Fund and shall furnish six monthly the statement of Income and
Expenditure of the Fund to the Committee;
The amount credited to the Fund shall be deposited in saving
and Term Deposit Account in such Nationalized Bank as may
be advised by Committee.
The State Designated Agency shall invest the amount of the
Fund in such manner so that it may earn best return of its
investment in the Nationalized Bank/Financial Institutions of the
Government of India.
The State Designated Agency may use the interest of the Fund
to meet its annual recurring and non-recurring expenditures.
The accounts of the Fund shall be audited by the Comptroller
and Auditor General of India annually.
By Order,
Partha Sarthi Sen Sharma
Secretary