Section 4(3) in The Delhi Electricity Regulatory Commission (Guidelines For Establishment Of Forum For Redressal Of Grievances Of The Consumers) Guidelines, 2003
(3)No person shall be eligible to be appointed to the Forum unless he has the following qualifications:(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](ii)One member shall be a person possessing degree in law and having at least 10 years of experience in legal matters:Provided when the Chairperson of the Forum is unable to discharge the functions owing to absence, illness or any other cause, the member indicated in clause 4 (3) (ii) shall discharge the functions of the Chairperson, until the day on which the Chairperson assumes office.(iii)Another member shall be a representative of a registered society or NGO/ Consumer Organization having one of its main objectives as consumer protection, with at least 5 years of standing or alternatively the representing member should have five years of experience in consumer related matters.
