Section 3 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
3. Definitions.
- In these Regulations, unless the context otherwise requires:-(1)"Act" means the Electricity Act, 2003;(2)"Chairperson" means the Chairperson of the Forum and shall include the person designated by the Commission for the purpose;(3)"Commission" means Delhi Electricity Regulatory Commission;(4)"Complainant" means-i. a consumer as defined under clause (15) of Section 2 of the Act; orii. an applicant for a new electricity connection; oriii. in case of death of a consumer, his legal heir(s) or authorized representative ; oriv. Any other person claiming through or authorized by or acting as agent for the consumer and affected by the services or distribution business carried out by the distribution licensee.(5)"Distribution Licensee" means any person who has been granted a license to distribute electricity under section 14 of the Act by the Commission and includes deemed distribution licensees.(6)"Forum" means `Forum for redressal of consumer Grievances' constituted by distribution licensee pursuant to sub-section (5) of section 42 of the Act and these Regulations;(7)"Grievance" means any fault, imperfection, shortcoming or inadequacy in the quality, nature and manner of performance which has been undertaken to be performed by a Distribution Licensee in pursuance of a license, contract, agreement or under the extant SOP Regulations which are within the jurisdiction of the Forum or Ombudsman, as the case may be.(8)"Member" means the Member of the Forum and unless the context otherwise requires, the expression `Member' shall also include the Chairperson;(9)"Multi Tasking Staff" means class of employees performing multitasks as given in the extant Policy decision of Department of Personnel & Training.(10)"Ombudsman" means an authority appointed or designated by the Commission, under sub-section (6) of Section 42 of the Act and these Regulations;(11)"Representation" means the representation made to the Ombudsman by the consumer in accordance with these Regulations.(12)"SOP Regulations" mean the extant Regulations issued by the Commission under Section 57 of the Act specifying the Standard of Performance of Distribution Licensee.
