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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2) in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003

(2)The Forum shall consist of three members including the Chairperson of the Forum. Licensee shall appoint the Chairperson and members of the Forum with the following composition.
(i)Chairperson of the Forum shall be a serving officer of the licensee or a retired person possessing degree in electrical engineering and having at least 20 years of experience in the distribution of electricity and not below the rank of Superintending Engineer.
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 sub-clause (2)(ii) of Clause 3 shall discharge the functions of the Chairperson, until the day on which the Chairperson assumes office.
(ii)One member who is a serving officer of the licensee or a retired person having at least 10 years of experience in Accounting out of which at least 5 years in revenue matters and not below the rank of Senior Accounts Officer.
(iii)One member who is a serving officer of the licensee or a retired person having at least 5 years of experience in legal matters and not below the rank of Assistant Secretary.