Section 17(7) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
(7)Terms and conditions of engagement. - (a) The individual consultant, on having accepted the offer of engagement, shall enter into a contract, also having the confidentiality clause, with the Secretary, acting on behalf of the Board, detailing the terms and conditions of engagement before being assigned any work.(b)The terms and conditions of engagement may be modified, in a specific case, where the Board deems it necessary.(c)Without prejudice and in addition to the legal remedies available to the Board, the breach of agreement executed under para (a) by or on behalf of any individual consultant shall be considered a sufficient ground for termination of the engagement made under contract and may further debar such individual consultant from future engagement by the Board.(d)The selected individual consultants shall be on probation for a period of six months. Based on their performance during the probation period, the appointment of the individual consultant may be confirmed by the Board for the balance period.(e)In case the selected individual consultants desire to withdraw from the consultancy services, they may do so by giving three months notice. However, the Board reserves the right to terminate or curtail the consultancy period without assigning any reason by giving similar notice of three months.]
