Section 3 in Rajasthan Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2011
3. Scope of Work.
(1)Consultant(s) shall not normally be appointed for routine day-to-day work, for which in-house facility is available.(2)Consultant(s) may be engaged for the following purposes, namely-(a)Providing consultancy in the matter of petitions for determination of ARR or tariff filed by generating companies (including RE), transmission & distribution licensees/stakeholders/IPPs.(b)Making new Regulations or amendment in the existing Regulations(c)Providing expert advice on specific issues of relevance and interest, to the commission,(d)Conducting study for the best practices, analyzing data, developing bench marks, or for any other similar purpose, and(e)Performance of tasks, requiring experience and qualifications, which are not available within the Commission, or, in the opinion of the Commission, the engagement of consultant shall be more efficacious and efficient method of completing the task in terms of quality, cost, time or for any other consideration.
