Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

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

(e)The type of contract with the consultant will normally be lump sum contract. In case any other form of contract is required to be entered into, approval of the Board will be required.