Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 9 in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007

9. Location of office, Secretariat and headquarters of Electricity Ombudsman:

- 9.1 The office(s) of the Electricity Ombudsman(s) will be located at Lucknow and at such place(s) as may be specified by the Commission by an order :Provided that the Electricity Ombudsman shall hold hearing at any other place within the area of his jurisdiction, if he considers it to be proper and necessary for speedy disposal of representation.
9.2The office of the Electricity Ombudsman shall function five days a week from 9:30 a m. to 6:00 p.m and observe holidays as observed by the State Government.
9.3
(i)The Electricity Ombudsman shall be provided with a Secretariat comprising personnel as shown in the Table :
Name of the Post Staff Strength Pay Scale
Assistant Director (Technical) 1 8000-275-13500
Assistant Director (Law) 1 8000-275-13500
Personal Secretary Grade-II 2 5500-175-9000
Cashier/Accountant 1 5000-150-8000
Clerk-cum-Computer Operator I 4500-100- 7000
Receptionist I 4000-100-6000
Peon 2 2550-55-2660-60-3200
Farrash 1 2550-55-2660-60-3200
All terms and conditions of service of the above staff shall be governed by UPERC (Recruitment, Control and Service Conditions of Staff) Regulations, 2004.
(ii)The staff may be taken on deputation from State Government/Central Government/Government Undertakings or public utilities. The rank Assistant Engineer of UPPCL shall be considered equivalent to Assistant Director for the purpose of deputation.
(iii)Expenses on this account shall be included in the Commission's budget.
9.4Notwithstanding anything contained in Regulation 9.3, the Commission may appoint the staff directly, subject to the approval of the State Government, in accordance with UPERC (Recruitment, Control and Service Conditions of the Staff) Regulations, 2004 as amended from time to time :Provided that, pending the approval of the staff by the State Government, officers/staff may be taken, on the direction of the Commission, from the Distribution Licensees and deployed in the Office of the Electricity Ombudsman and the salary of such staff shall continue to be borne by the concerned Distribution Licensee :Provided further that pending approval of the Government and failure of Licensee to provide required staff within 15 days; the Electricity Ombudsman may with the approval of the Commission engage the staff on contract on monthly consolidated salary as per provisions of UPERC (Recruitment, Control and Service Conditions of the Staff) Regulations, 2004 as amended from time to time.