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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007

(2)EOI document may contain the following information :-
(i)Invitation to EOI : It would include a copy of the advertisement whereby Consultants are invited to submit their EOI.-
(ii)Brief about objectives and scope of work : This may include brief description about objective of carrying out the assignment, broad scope of work and expected deliverable of the assignment. This may also include the place of execution of the assignment.
(iii)Instructions to the Consultants : It may include instructions regarding nature of job; submission requirement; requirement of bid processing fees; if any; last date of submission; place of submission; and any related instructions.
(iv)Pre-qualification Criteria : This may clearly lay down the pre-qualification criteria which shall be applied by the Board for short-listing the Consultants.
(v)Formats for submission : This section would specify the format in which the Consultants are expected to submit their EOI.
The Board would make available the copies of the EOI document to the interested Consultants in hard copies as well as on its web site.The above information may generally be part of an EOI document. However, Board may decide to modify the above information appropriately on a case to case basis as per the requirements.