Section 17(3) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
(3)Qualifications, experience and classification. - (a) The individual consultants to be engaged shall be classified on the basis of their qualifications and experience in the respective class as given in Schedule-I:Provided that the Board may also engage individual consultants from any other discipline as deemed necessary to assist the Board in the discharge of its functions under the Act.(b)Subject to para (a) and depending upon the qualification, specialization and experience in respective disciplines, the individual consultants shall be categorized into five levels as given in Schedule II:Provided that consultants of the category of office support/logistics with more than ten years experience shall all be treated as of Level III and thus there shall not be Level IV and Level V for them.
