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

Union of India - Subsection

Section 7(2) in The Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008

(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.