Section 10 in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
10. Appointment and tenure.
(1)The Tamil Nadu Electricity Regulatory Commission will designate / appoint one or more persons to be known as Electricity Ombudsman to carry out the functions entrusted to him by these Regulations.(2)The minimum age of the person to be considered for appointment as Electricity Ombudsman shall be 58 years.(3)The appointment of Electricity Ombudsman under this clause may be made for a period not exceeding three years. Provided that the tenure of an Electricity Ombudsman, may be extended by the Commission for further period not exceeding three years subject to an overall age limit of 65 years.(4)The Electricity Ombudsman appointed under sub-clause 10(1) shall devote his whole-time to the affairs of his office.(5)Where the Commission is satisfied that in the public interest or for the reason of incapacity of the Electricity Ombudsman, it is necessary so to do, it may for reasons to be recorded in writing and by giving him three months' notice or by paying three months' consolidated emoluments in lieu of the notice period, remove any Electricity Ombudsman from his office.
