Section 6 in The Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008
6. Corporate consultants.
(1)The Commission, on being satisfied that there is a need for availing consultancy services which, in its opinion, may be more appropriately provided by a firm, or a company or an association or body of persons, shall direct the Secretariat to prepare the terms of reference indicating the scope of the work, various deliverables, milestones and the schedule of payments linked to achievement of each milestone.(2)The Chairperson shall constitute the CEC comprising the Secretary, Internal Financial Advisor, an officer having knowledge in the area of work for which the consultancy services are to be obtained and, if considered necessary, an external expert, as may be nominated by the Chairperson.(3)The CEC shall, after necessary, modification, if any, obtain approval of the Chairperson for the terms of reference for engagement of a corporate consultant.(4)The CEC, shall decide the weightage to be allocated to each of the parameters for the purpose of evaluation of bids, allocating at least 70% weightage to technical proposal and obtain the approval of the Chairperson for the weightage proposed.(5)After finalising the weightages under clause (4), the CEC shall invite single stage bids, containing technical and financial proposals in separate seagled-envelopes, through publication of notice in at least one newspaper and also oh 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.(6)The CEC shall evaluate the bids through "Combined-Quality-Cum-Cost-Based System" based on the pre-determined weightages allocated to each of the parameters:Provided that the CEC shall not proceed with evaluation of bids, unless at least three valid bids have been received: ,Provided further that the condition of three valid bids may be relaxed with the prior approval of the Chairperson in case the adequate number of bids are not received.(7)The corporate consultant shall be engaged after obtaining approval of the Chairperson.(8)Notwithstanding anything contained in this regulation, in matters of . urgent nature and involving financial commitment not likely to exceed Rs. ten lakh, the Commission may avail consultancy services of a corporate consultant on the basis of single sourcing.
