Section 11 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
11.
(a)The member(s) at 10(a)(i) and 10(a)(ii) above shall be appointed by the licensee for a period of 2 years which can be extended for the further period upto two years. These members shall not be replaced during this period, except with the prior approval of the Commission. However in case of regular employee of the licensee, he will demit office of Forum from the date of his superannuation from the service of licensee.The age of any member at the time of appointment should not be more than 63 years, and can work up to the age of maximum 65 years. The member of Forum at 10(b) may be a part time member and shall be nominated by the Commission for a period of two years.(b)The members of the Forum appointed by the licensee shall not hold any other office, during their tenure in the Forum.(c)A member may be removed from his office by the appointing/nominating authority, if -i. he is adjudged an insolvent; orii. he is convicted of an offence which involves moral turpitude; oriii. he has become physically or mentally incapable of acting as member; oriv. having acquired such financial or other interest which is likely to affect prejudically his functioning as a member; orv. has abused his position so that his continuance in office is considered prejudicial to the public interest; orvi. has been guilty of misbehaviour; orvii. has been negligent to his duties and/or not attending to the work of the Forum, without any valid reason.(d)No member of the Forum as at Regulation 10(a) and 10(b) shall be removed from his office on the grounds specified in (iv) to (vii) of sub-clause (c) above, except on the recommendation of the Ombudsman on an enquiry conducted by him on the request of the licensee and/or on the direction of the Commission. In case of the member nominated by the Commission as at Regulation 10(b), the enquiry shall be conducted by the Ombudsman only on the direction of the Commission.(e)Any member of the Forum (other than the regular employee of licensee) may relinquish office by giving in writing to its employer/nominating authority a notice of not less than one month.
