Section 7 in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
7. Invitation or Expression of Interest.
(1)For all consultancy services, an advertisement called "invitation for Expression of Interest" shall be released in at least one National Newspaper and the website of the Board for preparing a short list of Consultants. Advertisement in newspapers will be brief and shall give reference to the Board's website. The advertisement shall include, among other things, the last date of submission of EOI, how to get copy of EOI document, contact information of the Board with name of contact person etc.(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.(3)Generally, the EOI may be issued once a year at the beginning of the financial year. However, if required, it could also be issued during the course of the year depending upon the requirements at that point of time.(4)Only the institutional Consultants with their registered office in India would be eligible for applying in response to the EOL. In case international Consultants, who do not have their offices in India, are to be also considered in any particular case, approval of the Board would be required before issuing the EOI.
