Section 7(8) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(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.
