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Union of India - Section

Section 14 in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019

14. Secretariat.

(1)The office space, staff and other facilities required by the Members of the Forum, for efficient functioning of the Forum shall be provided by the licensee.
(2)The expenses of the Forum, including remuneration to all the members including to the independent member shall be borne by the licensee and shall be allowed as pass through expense in the Annual Revenue Requirements of the licensee. The licensee shall appoint a Nodal officer to act as the facilitating link between the Forum & the Licensee and also for fulfilling day to day requirements of CGRF.