Section 22(3) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(3)No person shall be eligible to be appointed as Ombudsman if he has been in the service of a Distribution Licensee or in the holding company or subsidiary of such holding company of a Distribution Licensee at any time during preceding two (2) years from the date of occurrence of the vacancy:Provided that for this sub-regulation, the service rendered as a Member of the Forum shall not be considered as service of a Distribution Licensee.
