Section 3 in The Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008
3. Scope of work.
(1)Consultants shall not normally be appointed for routine day-to-day work for which in-house facility is available.(2)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, analysing 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.
