Section 3(4) in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
(4)The Forum shall consist of three Members including the Chairperson. Of these three, two shall be working or retired officers of the licensee, one from Electrical Engineering and another from Finance & Accounts stream. The Licensee shall get the panel approved by the Commission for appointment to the post of Members. The Commission shall nominate one independent member from legal stream, who is familiar with the consumer affairs. The Member (Legal) shall be the Chairperson of the Forum. On approval of the panel for Members and/or nomination for Chairperson by the Commission, the licensee shall issue appointment letters to the Chairperson and Members within 15 days of the receipt of such communication.
