Section 6 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
6. Qualifications for appointment of Chairperson and Members of the Forum.
(1)No person shall be eligible to be appointed to the Forum unless he has the following qualifications:(i)Chairperson shall be a person possessing degree in Engineering from a recognized university, having at least thirty (30) years of experience. He shall also have adequate knowledge of Power Sector and have shown capacity in dealing with problems relating to consumer affairs;(ii)One Member shall be a person possessing degree in law from a recognized university and having at least twenty (20) years of experience in handling legal matters;(iii)One Member shall be a graduate in any field or discipline from a recognized university, with at least ten (10) years of experience in consumer related matters.(iv)Age Limit: the age of the applicant on the date of occurrence of vacancy shall be such that he may be able to serve at least one term of three (3) years at the Forum.(2)No person shall be eligible to be appointed as Chairperson of the Forum if he has been in the service of a Distribution Licensee or in the holding company or subsidiary of such holding company of a Distribution Licensee at any time during preceding two (2) years from the date of occurrence of the vacancy:Provided that for this sub-regulation, the service rendered as a Member of the Forum shall not be considered as service of a Distribution Licensee.(3)No person shall be appointed to the Forum or continue to be a member if he suffers from any of the disqualifications mentioned in Regulation 10 (3) or if he has reached the age of 67.
