Section 5 in Rajasthan Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2011
5. [ Appointment of Corporate Consultant(s). [Substituted 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 Commission, on being satisfied, that there is a need for availing the consultancy services which, in its opinion may be more appropriately provided by a firm, or a company or a body or association of persons shall direct the Secretariat to prepare the terms of Reference indicating the scope of work and other terms and conditions, which shall be submitted to the Commission through Secretary, for seeking further approval.]
