Section 6(5) in Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008
(5)After finalizing the weightages under clause (4), the CEC shall invite single stage bids, containing technical and financial proposals in separate sealed envelopes, through publication of notice in at least one newspaper and also on 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.
