Introduction:
The Electricity Act, 2003 has significantly enlarged the spectrum of responsibility of
Central Electricity Regulatory Commission. Under the ERC Act, 1998 only the tariff fixation
powers were vested in CERC. The new law of 2003 has entrusted on the CERC several
other responsibilities in addition to the tariff fixation powers, for instance, the powers to
grant license for inter-State transmission, inter-State trading and consequently to amend,
suspend and revoke the license, the powers to regulate the licensees by setting
performance standards and ensuring their compliance, etc.
1.1 Following are the statutory functions of CERC:
a. To regulate the tariff of generating companies owned or controlled by the Central
Government; to regulate the tariff of generating companies other than those owned
or controlled by the Central Government specified in clause (a), if such generating
companies enter into or otherwise have a composite scheme for generation and
sale of electricity in more than one State;
b. To regulate the inter-State transmission of electricity;
c. To determine tariff for inter-State transmission of electricity;
d. To issue transmission licenses and trading licenses with respect to inter-State
operations;
e. To adjudicate upon disputes involving generating companies or transmission
licensee in regard to matters connected with clauses (a) to (d) above and to refer
any dispute for arbitration;
f. To levy fees for the purposes of this Act;
g. To specify Grid Code having regard to Grid Standards;
h. To specify and enforce the standards with respect to quality, continuity and
reliability of service by licensees;
i. To fix the trading margin in the inter-State trading of electricity, if considered,
necessary;
j. To discharge such other functions as may be assigned under this Act.
1.2 The Act has also given advisory role to CERC. It has been mandated to advise the
Central Government on the matters relating to formulation of National Electricity Policy and
Tariff Policy, promotion of competition, efficiency and economy in activities of the electricity
industry, and promotion of investment in electricity industry.
1.3 Power sector is evolving in India and the present policy approach mainly aims at
appropriate regulatory framework for mobilizing investments, and developing electricity
markets.
2.0 Scope of work for the Staff Consultants in Regulatory Affairs Wing:-
2.1 CERC proposes to engage staff Consultants in the area of Regulatory Affairs,
Renewable Energy and Electricity Markets in accordance with the CERC (Appointment of
Consultants) (Amendment) Regulation, 2010 as amended from time to time in discharge of
its functions which, inter alia, include:-
a. Policies and regulatory issues involving the Electricity Act 2003, Policies and
various Regulations issued by the Commission
b. Regulatory Impact Assessment
c. Regulatory compliance (ensuring compliance of orders of CERC)
d. Formulation of Concept note/Discussion paper and Regulations and related
activities thereto
e. Matters relating to tariff (tariff petitions, review petitions) in case of Renewable
energy, Regulatory issues etc.
f. Compiling/analyzing regulatory data / renewable energy in power sector.
g. Assessing trend of regulatory reforms.
h. Matters related to appeals before CERC and other legal authorities such as Hon'ble
Supreme Court, Hon’ble High Court, Hon’ble Appellate Tribunal of Electricity etc
i. The Consultant will work with a team of Officials in the Regulatory Affairs Wing of
j. Any other work assigned from time to time
3. General Terms and Conditions: -
3.1 Normal working hours would be 9.30 A.M to 6.00 P.M (05 days week) including
half an hour lunch break. The personnel may be called on Saturdays/ Sundays and other
gazetted holidays, and required to be present beyond normal working hours in case of
exlgencles.
3.2 in addition to holidays notified by Central Government, the Staff Consultant shall
be entitled for fifteen (15) days leave in a calendar year (January to December) which shall
be credited in advance, on quarterly basis, as under. The intervening Saturdays/
Sundays/holidays, if any, shall not be counted as leave. Unutilised leave shall not be
carried forward to the next calendar year and is not encashable. Leave of any other nature
is not admissible
(a) 1 st Quarter: (January to March) – 04 days
(b) 2nd Quarter: (April to June) – 04 days
(C) 3rd Quarter: (July to September) – 04 days
(d) 4th Quarter: (October to December) – 03 days
3.3 The Staff Consultant shall not be entitled to any professional fees for the period of
absence beyond the entitled leave of 15 days as above. Any availed leave during a
calendar year shall not be carried forward to the next calendar year or qualify for
encashment.
3.4 in case the Staff Consultant remain absent for more than 15 days beyond the
entitled leave in a calendar year, without any prior intimation/prior sanction, except in case
of emergency, CERC would be free to terminate the services of the said Staff Consultant.
3.5 in the event of absence on the ground of sickness, the Staff Consultant shall be
required to submit a proper medical and fitness certificate. However, any leave including
the leave on medical grounds beyond the cumulative period of 15 days shall be without
any profession fees.
3.6 in case of tour within India, the Commission shall reimburse the expenses for
journey undertaken for official work by the Consultants as per the following entitlement: -
a. By air - Economy class
b. By train - AC II tier
c. For local travel - Non AC taxi .
4. Age Limits: The age of the applicant as on 01st January of the year of
advertisement would be in accordance to CERC (Appointment of Consultants)
Regulations, 2008 and amendments thereafter.
5. Duration of Contract: The Staff Consultant shall now be engaged for the period of
two years. However, the period of engagement may be extended, based on the
satisfactory performance of the candidate, for the period upto one year on each occasion,
whereas it is limited to total period of four years at the maximum. In deserving cases, an
escalation up to 10% on the fee may be given with the approval of the Chairperson based
on the performance during the preceding year.
5.1 The Staff consultants shall be entitled to performance-related variable pay of up to
40% of the Monthly fee, which will be admissible on achieving the prespecified annual
targets by the Commission for organisation, division or team and individual and released
on a quarterly or six monthly basis as per the procedure issued by the Commission.
6. Payment Terms: The consultant shall be paid lump sum monthly professional fees
on completion of the month. TDS shall be deducted as per relevant rules.
TERMINATION OF AGREEMENT
With Notice
7.0 This agreement is liable to be terminated by either parties, by mutual consent, by
giving one month notice in writing or one month’s consolidated professional fees in lieu of
such notice. In case, any consultant chooses to leave CERC within one year, they have to
serve three months’ notice in writing or three months’ notice in writing or three month’s
consolidated professional fees in lieu of such notice.
7.1 in case the Staff Consultant is unable to perform the assigned work or the work
undertaken by them is not to the satisfaction of the Controlling Officer/Competent authority
in CERC, the Staff Consultant shall be liable to be terminated after one month notice in
writing.
Without Notice
7.2 in case the Staff Consultant, despite notice as in para 8 above, is unable to
perform the given assignment to the satisfaction of the Controlling officer/Competent
authority in CERC, consultant, shall be liable to be terminated in public interest, without
any notice and without assigning any reason.
7.3 in case the Staff Consultant is absent from duty, for a period of more than 30 days,
without prior intimation/prior sanction and is not covered under medical emergency
consultant, shall be liable to be terminated, in public interest, without any notice and
without assigning any reason.
7.4 On pre-mature termination of the assignment, CERC shall pay the Staff
Consultant, the profession fees for the work performed by him/her till the date of such
termination, after deductions, if any.
8. Engagement under this assignment shall be on purely contract basis for a limited
period only. Such engagement shall not vest any right what so ever to claim for regular
appointment or continued contractual engagement in CERC.
9. Relaxation in essential qualifications/experience can be considered in deserving
cases
10. CERC reserves the right not to fill up all or any of the above positions, without
assigning any reasons, what so ever.
11. CERC reserves the right either to increase or decrease the number of posts in any
of the categories, at any given time, without assigning any reasons, what so ever.
12. Selection Process:
a. The selection process is through interaction. However, written examination shall be
conducted, if required, based on the decision of the Consultancy Evaluation
Committee (CEC);
b. Only candidates who strictly fulfil the eligibility criteria and submitted necessary
documentary evidence, as required by CERC will be shortlisted and called for
written examination and/or interaction;
c. Only the candidates who qualify in the written examination (if taken) will be called
for interaction:
d. The final selection of the candidates shall be based on the ranking/merit of
combined score of the qualification, experience, performance in written examination
and interaction :
e. Candidates called for interaction would be required to bring original documents
relating to qualification, experience and salary slip for the past six months. These
documents shall be examined before interaction with the selection committee;
f. In case of non-submission of the salary slip for the last six months of employment,
the candidate will be considered for selection at the minimum range of the scale;
g. Candidates may apply for one or more posts as per their eligibility. However, no
TA/DA shall be admissible for attending written examination and interaction for each
advertised post at New Delhi;
h. The decision of CERC shall be final.
13. Interested and eligible candidates may apply online through CERC's official website http://vacancy.cercind.gov.in/cerc/public. The applicants are also requested to submit a hard copy of the application in the prescribed proforma, given in Annexure-I to the DY. Chief(Admin), 8th Floor, Tower-B, World Trade Centre, Nauroji Nagar, New Delhi 110029 by 27th February, 2026 up to 5.00 PM. Incomplete applications or applications received after the due date will be rejected.
Note: Those candidates who wish to apply for more than one vacancy need to fill separate application forms for each post.