Section 3 in Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008
3. [ Scope of work. [Substituted by Notification No. L-1/52/2010-CERC, dated 3-9-2010, w.e.f. 6-9-2010.]
(1)Consultants may be engaged for the following purposes, namely,-(a)providing expert advice on specific issues of relevance and interest to the Commission;(b)conducting study of best practices, analyzing data, developing bench marks, or for any other similar purpose; and(c)performance of tasks requiring experience and qualifications which are either not available within the Commission or, in the opinion of the Commission, the engagement of consultant shall be a more efficacious and efficient method of completing the task in terms of quality, cost, time or for any other consideration.(d)assisting the Commission in performing their functions, if the Commission is satisfied that there has been increase in quantum of work in the Commission or regular posts could not be filled due to various constraints.]
