Section 7(6) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(6)Applications for the post of the Chairperson or the member of the Forum shall be invited through public advertisement:Provided that in case of vacancy for the post of Chairperson, applications shall be invited by the Commission and in case of vacancy for the post of Member, applications shall be invited by the Licensee:Provided further that in case of superannuation or end of tenure of the Chairperson or the member, applications shall be invited at least six (6) months prior to the date of superannuation or end of the tenure, as the case may be:Provided also that in case of occurrence of any vacancy in the Forum for the post of the Chairperson or the Member, by reason of death, resignation or removal, the applications shall be invited, within one (1) month from the date of occurrence of such vacancy.
