Section 8 in Rajasthan Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2011
8. [] [Renumbered '(7)' by Rajasthan Notification No. RERC/Secy/Regulation-95, dated 12.10.2012-Rajasthan Gazette Extraordinary Part 7 dated 7.11.2012, pages 117(2) to 117(3).] Conflict of interest.
- Consultants shall not be hired for any assignment that would be in conflict with their current obligations to other clients/organization who have filed or intent to file petitions on same/related subject matter in the Commission.
