Section 9(3) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
(3)After approval of the TOR, the CEC shall be responsible for all aspects and stages of the Consultants selection i.e. preparation of likely estimated cost for the assignment, issuance of EOI, evaluation of EOI, shortlisting of Consultants, issuance of RFP, evaluation of financial proposals, negotiations and final selection of the Consultant. Even in case of selection of Consultant by direct negotiations the CEC shall negotiate with the Consultant on financial aspects. The CEC will ensure that appropriate publicity is given in each case. The CEC shall take approval of competent authority after selecting the Consultant based on the lowest bid for a specific job.
