Section 6(5) in The Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008
(5)After finalising the weightages under clause (4), the CEC shall invite single stage bids, containing technical and financial proposals in separate seagled-envelopes, through publication of notice in at least one newspaper and also oh the Commission s website giving, as far as possible, a notice of not less than three weeks:Provided that in matters of urgency; the period of notice may be reduced to less than three weeks but shall not be less than two weeks, as may be decided with the approval of the Chairperson.
