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

NCT Delhi - Subsection

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

(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.