Section 9(2) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
(2)The TOR will be prepared to define clearly the (i) purpose/objective of the assignment; (ii) detailed scope of work; (iii) expected input of key professionals (number of experts, kind of expertise required); (iv) proposed schedule for completing the assignment; (v) reports/deliverables required from the Consultants; (vi) procedure for review of the work of Consultant after award of contract. TOR shall provide background information including a list of existing relevant studies and basic data to facilitate the Consultants preparation of their proposals. If transfer of knowledge, training is an objective, the TOR will detail the number of staff to be trained. TOR shall list the services and surveys necessary to carry out the assignment and the expected outputs (for example reports, data, surveys etc.) linked to each task in the TOR.
