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MoU between India & United Kingdom for Enabling Energy Self Sufficiency for Indian Railways — Approved by Cabinet

Union Cabinet has given its approval forsigning a Memorandum of Understanding (MoU) with the Department for International Development (Government of United Kingdom) on 02.12.2019 for Enabling Energy Self-Sufficiency for Indian Railways.

Implementation Strategy and targets

The   MoU   signed   by   Ministry   of   Railways   with   Department for   International Development (Government of United Kingdom) for Enabling Energy Self-Sufficiency for Indian Railways with the following understanding: –

a.  The Parties agree on the scope of activities to be undertaken as a part of the endeavor for enabling energy efficiency and energy self-sufficiency for the Indian Railways.

b.   Each Participant will, subject to the laws, rules, regulations and national policies fromtime to time in force  governing  the  subject  matter  in  their  respective  countries, endeavour to take  necessary steps to enable energy efficiency and  energy  self-sufficiency for Indian Railways.

c.   The parties agree for Energy planning for Indian Railways i.e. Solar & Wind Energysector, Adopting energy efficiency practices, Enabling Fuel efficiency, Electric Vehiclecharging infrastructure deployment, Battery operated Shunting Locomotives. Capacitydevelopment like training programmes, industrial visits, field visits etc. or any other form co-operation may be approved in writing by the Participants.

d.  The Participants will coordinate the activities, as appropriate, under this MoU. Nothing in this MoU will be construed to prejudice existing or future arrangements for co­operation between the participants.

e.   Blither participant may request in writing a revision, modification or amendment to all or any part of this MoU. Any revision, modification or amendment approved by the Participants will form part of the revised MoU. Such revision, modification or amendment will come into effect on such date as may be determined by the Participants.

f.   This Memorandum of Understanding shall come into force on its signing by the duly authorized representatives of the Parties and any of the Party may terminate this MoU by written communication addressed to the other, in which case, termination of MoU shall take effect six months after receipt of such written communication.

g.  The termination of this MoU will not affect the implementation of ongoing projects and / or programmes which have been agreed before the date of the termination of this MoU. Necessarily, areas of cooperation and forms of cooperation will continue to be enforced for ongoing projects and programmes which have been agreed before the date of the termination of this MoU.

h.  Any dispute or difference between the Parties shall be settled through mutual consultations and negotiations between the participants.

Background:

Ministry of Railways have signed MoUs/ MoCs for co-operation covering technical, policy, research & commercial aspects in field of development of energy sector. The objective of the programme is to support structural reforms and the integration of renewable energy into the electricity grid. To be more specific, it aims to achieve more sustainable and inclusive economic growth, better energy security and reduced carbon emissions.

The MoUs/ MoCs provide a platform for Indian Railways to interact and share the latest developments and knowledge in the railway sector. The MoUs/ MoCs facilitate exchange of technical experts, reports and technical documents, training and seminars/workshops focusing on specific technology areas like Renewable Energy and other interactions for knowledge sharing.


Cabinet

[Press Release dt. 08-01-2020]

[Source: PIB]

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