Section 7 in The Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008
7. Individual consultants.
(1)The commission, on being satisfied that there is a need for availing consultancy services which in its opinion, can be more efficiently performed by an individual, having qualification and experience considered essential for an assignment may decide to engage an individual consultant and direct the Secretariat to prepare the terms of reference indicating the scope of the work, milestones to be achieved, the schedule of payments linked to achievement of each milestone and the experience and qualification required for obtaining consultancy services.(2)The CEC shall be constituted with the approval of the Chairperson and shall be headed by a Member of the Commission to be nominated by the Chairperson and shall include the Secretary, Internal Financial Advisor and an officer of the Commission having knowledge in the area of work for which consultancy services are to be obtained.(3)The CEC shall after necessary modification, if any, obtain approval of the Chairperson for the terms of reference for engagement of individual consultant.(4)The CEC shall call for applications through publication of notice in at-least one newspaper and on he Commission's website giving, as far as possible, a period.of at least three weeks for submission of applications.(5)Based on the applications received, the CEC shall, by awarding marks for the educational qualifications and experience and the performance in interview, if any, held, prepare a panel of persons, indicating the order of merit, for appointment as consultant, having regard to, but not limited to, the following, namely,(a)Academic background,(b)Experience,(c)Knowledge of the working environment such as language, culture, administrative system, and other relevant factors:Provided that the CEC shall, while preparing the panel consider the profile of at least three candidates:Provided further that the condition of three candidates may be relaxed with the prior approval of the Chairperson, if the responses from sufficient number of candidates are not received.(6)The candidate (from the panel prepared by the CEC) approved by the Chairperson shall be engaged as individual consultant. The duration of engagement shall not exceed a continuous period of three years.(7)Individual consultant shall be paid the following fees at the rates as may be decided at the time of engagement, namely,(a)Retainership fee for the duration of engagement,(b)Consultancy fee on completion of the specified milestones, and(c)Charges for out-of-pocket expenses.
