Section 20(2) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(2)The Commission may, for the purpose of vetting of capital cost of hydro generating stations, appoint an independent agency or an expert body:Provided that the Designated Independent Agency already appointed under the guidelines issued by the Commission under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 shall continue till completion of the assigned project.
