Section 6 in Rajasthan Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2011
6. Single Sourcing.
- (i) Single source selection shall be used only in exceptional cases where it is appropriate considering the following:(a)The tasks represent a natural continuation of previous work carried out by the Consultant, or(b)A rapid selection is essential, or(c)Assignments are small and the fee payable does not exceed Rs. 5 lakhs in each case or Rs. 5 lacs in a year for a retainer [or] [Added by Rajasthan Notification No. RERC/Secy/Regulation-95, dated 12.10.2012-Rajasthan Gazette Extraordinary Part 7 dated 7.11.2012, pages 117(2) to 117(3).](d)[ Engagement of a Government Company/Organization, if considered necessary base on importance and nature of assignment.] [Added by Rajasthan Notification No. RERC/Secy/Regulation-95, dated 12.10.2012-Rajasthan Gazette Extraordinary Part 7 dated 7.11.2012, pages 117(2) to 117(3).](ii)The fee payable to a consultant for each assignment shall be determined by the Commission
