Section 9 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
9. Term of office and conditions of service.
(1)The Chairperson or Member shall hold office for a term of three years from the date he enters upon his office:Provided that subject to fulfillment of the conditions of eligibility the Chairperson or Member of the Forum shall be eligible for reappointment for a second term upto three (3) years and no further:Provided further that for the purpose of reappointment, the condition of age limit under Regulation 6 (iv) shall not be applicable:Provided also that no Member or Chairperson shall hold office after attaining the age of sixty seven (67) years.(2)The salary, allowances and other terms and conditions of service of the Chairperson and Members of the Forum shall be such as may be laid down by the Commission from time to time:Provided that the salary, allowances and other terms and conditions of the Chairperson and Members of the Forum shall not be varied to their disadvantage after appointment or reappointment.(3)Every member of the Forum shall, before entering upon his office, make and subscribe to an oath in such manner and before such authority as the Commission may direct.(4)The Chairperson and Member appointed shall devote their whole time to the affairs of the Forum, and shall not undertake any other work including part-time or honorary basis.
