Section 9 in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
9. Terms of Reference.
(1)The general format of Terms of Reference (TOR) will be approved by the Board. Based on this format, TOR for appointment of Consultants for specific tasks will be prepared by CEC and got approved from the Chairperson.(2)The TOR will be prepared to define clearly the (i) purpose/objective of the assignment; (ii) detailed scope of work; (iii) expected input of key professionals (number of experts, kind of expertise required); (iv) proposed schedule for completing the assignment; (v) reports/deliverables required from the Consultants; (vi) procedure for review of the work of Consultant after award of contract. TOR shall provide background information including a list of existing relevant studies and basic data to facilitate the Consultants preparation of their proposals. If transfer of knowledge, training is an objective, the TOR will detail the number of staff to be trained. TOR shall list the services and surveys necessary to carry out the assignment and the expected outputs (for example reports, data, surveys etc.) linked to each task in the TOR.(3)After approval of the TOR, the CEC shall be responsible for all aspects and stages of the Consultants selection i.e. preparation of likely estimated cost for the assignment, issuance of EOI, evaluation of EOI, shortlisting of Consultants, issuance of RFP, evaluation of financial proposals, negotiations and final selection of the Consultant. Even in case of selection of Consultant by direct negotiations the CEC shall negotiate with the Consultant on financial aspects. The CEC will ensure that appropriate publicity is given in each case. The CEC shall take approval of competent authority after selecting the Consultant based on the lowest bid for a specific job.(4)The secretary will ensure that budgetary provision exists for the proposal based on the estimated cost of the proposal.
