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

State of Tamilnadu - Subsection

Section 8A(1) in Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008

(1)The Commission, on being satisfied that there has been an increase in the quantum of work of the Commission, or difficulties arising in filling regular posts, may decide to engage a Staff Consultant in expediencies of work, to assist the Commission in discharge of their functions effectively and direct the Secretariat to take further steps.