Section 16 in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
16. [] [Renumbered '18' by Notification No. F.No. S-Admn/II/XI/2012, dated 10.4.2012 (w.e.f. 30.11.2007).] Conflict of interest.
- Consultants shall not be hired for any assignment that would be in conflict with their prior or current obligations to other clients or that may place them in a position of not being able to carry out the assignments objectively and impartially.
