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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Tamilnadu - Subsection

Section 8A(5) in Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008

(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.