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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Tamilnadu - Subsection

Section 8A(6) in Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008

(6)The Staff Consultant shall normally not be engaged for a period more than two years. An annual escalation of 10% on the fee offered in the first year may be given for the second year to the Staff Consultant.]