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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(d) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007

(d)Further, in the exigencies of situation and in order to actually ensure the timely completion of assignments, the Board may have to award consultancy assignments to the L2 party in case of same party having L1 rating in more than two assignments. In such cases, the Board may give the option to L2 party to match the offer of L1 in that particular assignment, failing which the Board may re-tender the assignment.