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[Cites 0, Cited by 0] [Section 27(5)] [Section 27] [Entire Act]

NCT Delhi - Subsection

Section 27(5)(i) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018

(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.