Section 8 in The Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008
8. Professional experts.
(1)The Chairperson, on being satisfied for the need, may decide to engage a professional for advice on an issue of urgent nature.(2)On the Chairperson so deciding, the Secretariat shall formalise the proposal and prepare a list of not less than two professionals having the requisite expertise in the field, his willingness to accept consultancy work and the fee demanded by each of them.(3)The Chairperson may approve the name of the expert for engagement as consultant on payment of such fee and on such other terms as may be considered appropriate:Provided that the fee so decided shall not exceed Rs. ten lakh for an individual item of work.
