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NCT Delhi - Section

Section 27 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018

27. Secretary, Officers and other employees.

(1)The Ombudsman shall be assisted by Secretary, Advisors and supporting Staff as approved by the Commission.
(2)The Ombudsman shall assess the human resource requirement and submit the proposal to the Commission for Approval.
(3)The appointment of the supporting staff other than the Secretary and Advisors shall be made by the Ombudsman as per the orders of the Commission given from time to time for filling up the vacancies.
(4)The Commission may, by order, also specify the other terms and conditions of service of the Secretary, Advisors and supporting staff.
(5)Qualification for appointment of Secretary, Advisor (Engineering) and Advisor (Law) of the Ombudsman shall be as under:-
(i)Secretary to the Ombudsman shall be a graduate from a recognized University having at least twenty (20) years of work experience as an executive in the middle management out of which minimum five (5) years experience shall be in carrying out functions of legal and administrative nature. The Experience of working in regulatory bodies/local bodies/public utilities and/or convening meetings of board of Directors in a company or corporation will be desirable.
(ii)Advisor (Engineering) to the Ombudsman shall possess a graduate degree in Engineering or equivalent from a recognized University and shall have at least ten (10) years experience of working in Power Sector in the middle management level in a reputed organization.
(iii)Advisor (Law) to the Ombudsman shall possess a graduate degree in Law from a recognized University and shall have at least ten (10) years of experience working as a Legal Advisor to an organization of repute. The Experience of working in regulatory bodies/local bodies/public utilities and/ or convening meetings of board of Directors in a company or corporation will be preferable.
(iv)Age Limit: The Maximum Age limits for applying for the post of Secretary and Advisors shall be sixty two (62) years.
(a) The Chairperson of the Commission ... Member;
(b) The Member of the Commission ... Member;
(c) The Member of the Commission ... Member;
(d) The Ombudsman ... Member;
(7)The Secretary of the Commission shall be the Convener of the Selection Committee.
(8)The quorum of the selection committee shall be two (2) and each member shall have one (1) vote and in case of equality of votes, the Chairperson of the Commission or the senior most member of the Commission presiding over the Committee as the case may be, shall have a casting vote.
(9)The appointment of the Secretary, Advisors and support staff, shall be for a period not exceeding three years in the first instance which is extendable/ renewable for another period of three years at the discretion of the Commission:Provided that the Secretary, Advisors and support staff, shall not continue in the office on attaining the age of sixty five (65) years.
(10)The Ombudsman shall exercise general powers of superintendence and administrative control over his office including Secretary/Advisor/Staff and shall be responsible for the conduct of business of the office.