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Union of India - Section

Section 6 in Central Electricity Regulatory Commission (Appointment Of Consultants) Regulations, 1999

6. Fees and Other Charges.-

(1)A consolidated fee at the rates mentioned below would be payable for each category of individual Consultant.
(2)No other payments apart from the consolidated fee will be paid except an additional amount to cover contingencies, which will be capped at an amount of 10% of the fees payable.
(3)Where the Consultants has to incur expenditure on travel and stay at a place away from the normal place of residence, the Commission will reimburse DA by allowing an additional expenditure in lumpsum as indicated in the table below. The number of days on which this lumpsum will be payable will be determined as appropriate in each case. The cost of travel will be separately reimbursed by an appropriate class of travel, which will never be lower than that permitted for a Grade A gazetted officer of the Government of India.
Category Fee Per Man-day Lump sum per day for Daily Allowance
Advisers Rs. 3000 Rs. 2000
Sr. Consultants Rs. 2000 Rs. 1500
Consultants Rs. 1200 Rs. 1000
(4)These regulations regarding fees payable will also apply to former and retired Government servants engaged as Consultants.
(5)In the case of an institutional consultant the rates for different categories of individual consultants will be used to determine the reasonableness of costs allocated to consultant time in the proposal. In addition to the costs for consultant time a maximum of 10% of the fees payable will be allowable for overheads on account of office expenditure like telephone, photocopying, fax, expenses etc. The limit for contingency in the case of institutional consultant will be 10% of the fees payable for consultant time besides the amount allowed as overhead for office expenses.