Section 21 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
21.
On occurrence of any vacancy in the forum for any reason, the licensee shall take action to fill up the vacancy within a month of the date of occurrence of the vacancy. No act or proceeding of the forum shall be deemed invalid by reason only of some defect in the constitution of the forum or by reason of the existence of a vacancy among its members.
