Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(3)(i) in The Delhi Electricity Regulatory Commission (Guidelines For Establishment Of Forum For Redressal Of Grievances Of The Consumers) Guidelines, 2003

(i)[Chairperson of the Forum shall be a person possessing degree in electrical engineering and should have held a post not below the rank of Superintending Engineer and having experience in the distribution of electricity.] [Substituted by letter No. F. 11 (29)/DERC/(2003-04) Pt. File 4276, dated 12th December, 2003]