Section 6(2) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
(2)Consultancy Monitoring Committee (CMC) : A CMC shall also be constituted similarly under the Chairpersonship of the concerned Member/Secretary of Board comprising at least three persons at appropriate level, including representative from user division, administration division with the member of the CMC from the concerned division being the convener for monitoring the progress of the assignment once the same has been assigned to a consultant. If considered appropriate all or any of the members of CEC may be selected as members of CMC. Further, Board may constitute CMC area-wise/sector-wise if felt appropriate. The CMC shall be responsible to monitor the progress of the assignment, to oversee that the assignment is carried out as per agreed terms of reference (TOR) and contractual conditions, to assess the quality of the deliverables, to accept/reject any part of assignment, to suggest the levy of appropriate liquidated damages or penalty to the concerned Member/Secretary of Board if the assignment is not carried out as per the contract and if the quality of services is found inferior and for any such deficiency related to the completion of the assignment.
