Section 11 in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
11. Receipt of proposals.
(1)Enough time shall be allowed for the Consultant to prepare and submit their proposals. While the time allowed shall depend on the assignment, it will normally not be less than two weeks, during which period firms may seek clarifications about the information provided in the TOR.(2)The Board may decide to extend the deadline for the submission of proposals, as deemed appropriate by it.(3)No amendments to the proposal shall be accepted after the deadline. The proposals shall be submitted in sealed cover.(4)The Consultants may submit their proposals by electronic means using an electronic signature system or equivalent once such a system is put in operation in the Board. The Board shall maintain the confidentiality and authenticity of the proposals submitted. The system shall only allow proposals to be opened with due electronic authorization of the Consultant.
