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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(b) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007

(b)At the beginning of each year, the Board may identify the areas/sectors in which consultancy services would be required during the year. Then the Board will follow the EOI route to shortlist Consultants in each particular area/sector. Thereafter, during the course of the year, the consultant on specific issue/subject within a particular area/sector will be selected by issuing RFP to the short-listed Consultants in that area/sector. The consultant, who has submitted the lowest financial bid, shall be selected as the L1. In case the concerned Member/Secretary of Board is of the view that methodology other than this is to be used for selecting a consultant on any issue/subject for specific and valid reasons, approval of the Board will be required. However, in case of highly technical assignments, the Board may invite a fresh Expression of Interest for short-listing the Consultants.