Section 25 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
25. Term of Office and conditions of service.
(1)The term of the Ombudsman shall be for a period of three (3) years from the date he enters upon office:Provided that subject to fulfillment of the conditions of eligibility the Ombudsman shall be eligible for reappointment for a second term upto three (3) years and no further:Provided further that for the purpose of reappointment, the condition of age limit under Regulation 22 (2) shall not be applicable:Provided also that no Ombudsman shall hold office after attaining the age of sixty seven (67) years.(2)The salary, allowances and other terms and conditions of service of the Ombudsman shall be such as may be laid down by the Commission from time to time:Provided that the salary, allowances and other terms and conditions of the service of Ombudsman shall not be varied to the disadvantage of the Ombudsman after his appointment or reappointment.(3)The Ombudsman shall, before entering upon his office, make and subscribe to an oath in such manner and before such authority as the Commission may direct.(4)The Ombudsman appointed shall devote his whole time to the affairs of his office and shall not undertake any other part-time or honorary work.
