Section 7 in Rajasthan Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2011
7. [ Individual Consultants. [Added by Rajasthan Notification No. RERC/Secy/Regulation-95, dated 12.10.2012-Rajasthan Gazette Extraordinary Part 7 dated 7.11.2012, pages 117(2) to 117(3).]
(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.(2)Offers will be invited through publication of notice in atleast 2 newspapers and invitation of offers shall also be placed on Commission's Website giving at least a notice of not less than three weeks. However, in the matter of urgency the period of notice can be reduced to two weeks.(3)An Evaluation Committee (EC) shall be formed by the Commission to evaluate the offers as per terms of reference.(4)The EC shall evaluate the offers based on educational qualification, experience and the performance in interview, if any, held and submit a panel of two persons for appointment of most suitable person as consultant by the Commission.Provided that the EC shall, while preparing the panel consider the profile of at least three candidates.Provided further that the condition of three candidates may be relaxed with the prior approval of the Chairperson of the Commission, if the responses from sufficient number of candidates are not received.]
