Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(6)(c) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007

(c)After the number to be engaged is decided, as mentioned in para (b), the Secretary shall publish the number to be engaged with details of qualifications, experience needed and the remuneration payable on the official website of the Board and invite applications for each category and level of individual consultant giving a stipulated last date for the receipt of the applications for each category and level: