(1)The Commission, on being satisfied that there has been an increase in the quantum of work of the Commission, or difficulties arising in filling regular posts, may decide to engage a Staff Consultant in expediencies of work, to assist the Commission in discharge of their functions effectively and direct the Secretariat to take further steps.(2)The Secretariat shall invite applications by publishing notice in the Commission's website and by giving, as far as possible, a period of two weeks for making applications by interested persons.(3)Before publishing the notice, the Secretariat shall identify the qualification and experience requirements keeping in view the relevant provisions of the Commission's Regulations governing the recruitment against regular posts.(4)The Staff Consultant may be categorized based on the qualification and length of experience and would be offered consolidated fee ranging from rupees sixty thousand per month (for a fresh candidate) to rupees one lakh twenty thousand per month (for a candidate having 15 years or more experience). The fees indicated in this clause shall stand revised at the end of every year with an escalation of 10%. In deserving cases additional remuneration not exceeding 25% of the fees indicated above may be granted.(5)The Chairperson shall constitute the CEC comprising the Secretary, Internal Financial Advisor, and an officer having knowledge in the area of work for which the consultancy services are to be obtained. In cases where the Staff Consultant proposed to be engaged is equivalent to the post of Chief of a Wing, the CEC shall be headed by a Member of the Commission. The CEC shall interest with the candidates and, recommend names of suitable persons for engagement as Staff Consultants and the fee to be paid for approval of the Chairperson.(6)The Staff Consultant shall normally not be engaged for a period more than two years. An annual escalation of 10% on the fee offered in the first year may be given for the second year to the Staff Consultant.]
