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NCT Delhi - Section

Section 7 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018

7. Constitution of Selection Committee to select Chairperson and Members of the Forum.

(1)The Commission for the purpose of selecting the Members of the Forum, shall constitute a selection Committee comprising of-
(a) The Chairperson of the Commission ... Member;
(b) The Member of the Commission ... Member;
(c) The Member of the Commission ... Member;
(d) Subject Specialist ... Member;
(2)The Secretary of the Commission shall be the Convener of the Selection Committee.
(3)The Subject specialist shall be a member co-opted by the Commission.
(4)The quorum of the selection committee shall be two (2), out of which one (1) should be the subject specialist.
(5)Each member shall have one vote and in case of equality of votes, the Chairperson of the Commission or the senior most member of the Commission presiding over the Committee, as the case may be, shall have a casting vote.
(6)Applications for the post of the Chairperson or the member of the Forum shall be invited through public advertisement:Provided that in case of vacancy for the post of Chairperson, applications shall be invited by the Commission and in case of vacancy for the post of Member, applications shall be invited by the Licensee:Provided further that in case of superannuation or end of tenure of the Chairperson or the member, applications shall be invited at least six (6) months prior to the date of superannuation or end of the tenure, as the case may be:Provided also that in case of occurrence of any vacancy in the Forum for the post of the Chairperson or the Member, by reason of death, resignation or removal, the applications shall be invited, within one (1) month from the date of occurrence of such vacancy.
(7)The applications for the post of Chairperson shall be scrutinized in the Commission within one (1) month from the last date for receipt of applications, in the specified format.
(8)The applications for the post of Member shall be scrutinized by the Licensee, who shall submit the separate lists of eligible and ineligible persons to the Secretary of the Commission, within one (1) month from the last date for receipt of applications, in the specified format:Provided that in case of any anomaly in the lists of eligible and ineligible persons, submitted by the Licensee, the same shall be referred back to the Licensee for rectification:Provided further that the Licensee shall resubmit the rectified list within seven (7) days from the date of making such a reference by the Secretary of the Commission.
(9)The Secretary of the Commission shall process and place the list of eligible persons for the post of Member before the Selection Committee within fifteen (15) days.
(10)The Selection Committee shall finalize the selection of the Chairperson or other Member of the Forum within three (3) months from the submission of the list of the eligible persons by the Secretary of the Commission.
(11)The Commission shall convey the selection of the Chairperson or other Member to the Distribution Licensee.
(12)The Distribution Licensee shall appoint the Chairperson or other Member approved by the Commission with effect from the date to be indicated by the Commission.