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NCT Delhi - Section

Section 23 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018

23. Constitution of Selection Committee for Appointment of Ombudsman.

(1)The Commission for the purpose of selecting the Ombudsman, 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) shall 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 Ombudsman shall be invited by the Commission, through public advertisement.
(7)In case of occurrence of vacancy by reason of death, resignation or removal, the Commission, shall invite applications, within one (1) month from the occurrence of any vacancy and in case of superannuation or end of tenure, the Commission shall do so within six (6) months before the date of superannuation or end of the tenure, as the case may be.
(8)The list of eligible persons shall be placed before the Selection Committee by the Secretary of the Commission within one (1) month from the last date for receipt of applications.
(9)The Selection Committee shall finalize the selection of the Ombudsman within three (3) months from the submission of the list of the eligible persons.