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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1) in Rajasthan Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2011

(1)The Commissioner, on being satisfied that there is a need for availing consultancy services, which in its opinion can be more efficiently performed by an individual, having qualification and experience considered essential for an assignment may decide to engage an individual consultant and direct the Secretariat to prepare the terms of reference indicating the scope of the work and other terms and conditions, which shall be submitted to the Commission for approval.