Section 6(6) in The Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008
(6)The CEC shall evaluate the bids through "Combined-Quality-Cum-Cost-Based System" based on the pre-determined weightages allocated to each of the parameters:Provided that the CEC shall not proceed with evaluation of bids, unless at least three valid bids have been received: ,Provided further that the condition of three valid bids may be relaxed with the prior approval of the Chairperson in case the adequate number of bids are not received.
