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[Section 13]
[Entire Act]
Union of India - Subsection
Section 13(1) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
| 14. Selection of individual Consultants.- (1) Individual Consultants will be employed for assignments for which teams of personnel are not required, no additional outside (home office) professional support is required and where the experience and qualifications of the individual are the paramount requirement.(2) Individual Consultants will be selected on the basis of their qualifications for the assignment. Capability will be judges on this basis of academic background and relevant experience.(3) EOI route as stated above in case of institutional Consultants will be followed for drawing-out panels of candidates for different areas/sectors. The selection could be through the aforesaid CEC mechanism. During the course of the year, the concerned Member/Secretary may choose an appropriate individual from the panel. If required, EOI could be issued even during the course of the year.(4) For legal Consultants also, the EOI route as indicated above shall be followed. Fee shall be governed by the DOPT guidelines as stated below. For the Standing Counsel the Board shall get the panel of lawyers from the Ministry of Law. Their payments/fee shall be governed by the rules of Ministry of Law, Government of India.15. Fee and Other Charges.- (1) A consolidated fee up to a ceiling of Rs. 26,000 (rupees twenty six thousand) per month (with no DA, HRA, CCA or any other relief) would be payable to an individual Consultant on a whole time basis in line with the existing guidelines issued by the DOPT. This amount may be revised from time to time in line with Department of Personnel & Training (DOPT), Government of India guidelines.(2) In case of any special requirements at fee higher than that prescribed at (1) above, the Consultants could be appointed with the approval of the Chairperson/Board. Fee for such Consultants shall be decided by the Chairperson/Board on case to case basis.(3) The Board will reimburse TA/DA and telephone charges as per normal rules applicable to any serving officer of an equivalent rank in the Government.(4) These regulations regarding fees payable will also apply to former and retired Government servants engaged as Consultants. The shall be paid a consolidated amount of Rs. 20,000/- (Rupees twenty thousand) per month subject to the condition that the fee plus pension plus dearness pensions should not exceed the last pay drawn plus dearness pay. This also shall be governed by the guidelines issued by the DOPT from time to time. |