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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008

(3)The Chairperson may approve the name of the expert for engagement as consultant on payment of such fee and on such other terms as may be considered appropriate:Provided that the fee so decided shall not exceed Rs. ten lakh for an individual item of work.