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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008

(2)The Chairperson shall constitute the CEC comprising the Secretary, Internal Financial Advisor, an officer having knowledge in the area of work for which the consultancy services are to be obtained and, if considered necessary, an external expert, as may be nominated by the Chairperson.