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]

NCT Delhi - Act

Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) (Second Amendment) Regulations, 2023

DELHI
India

Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) (Second Amendment) Regulations, 2023

Regulation 11-1938-DERC-2021-22-7263-1011 of 2023

  • Published on 3 August 2023
  • Not commenced
  • [This is the version of this document from 3 August 2023.]
  • [Note: The original publication document is not available and this content could not be verified.]
No. F. 11(1938)/DERC/2021-22/7263/1011.—In exercise of the powers conferred on it by sub- section (2) (r) of Section 181 read with sub-sections (5) and (6) of Section 42 of the Electricity Act 2003, and all other powers enabling it in this behalf, and after previous publication, the DERC hereby makes the following Regulations to amend the “Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018”, (hereinafter referred to as “the Principal Regulations”) and Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) (First Amendment) Regulations, 2022 (hereinafter referred to as “the First Amendment Regulations”):

1. Short title and commencement:

(1) These regulations may be called the Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) (Second Amendment) Regulations, 2023.
(2) These regulations shall come into effect from the date of their publication in the official Gazette.

2. Amendment to Regulation 25 (1) of Principal Regulations:

Sub- Regulation (1) of Regulation 25 of Principal Regulations shall be substituted as under: -
(1) The term of the Ombudsman shall be for a period of five (5) years or till the age of sixty seven (67) years, whichever is earlier, from the date he enters the office. Provided that the tenure of the existing Ombudsman who has not attained the age of 67 years, shall now be for a period of five years or till the age of 67 years, whichever is earlier and thereafter he/she shall pply afresh for re-appointment/extension. It will be the sole discretion of the Commission to re-appoint/extend the tenure of the existing Ombudsman after completion of five (5) years.

3. Amendment to Regulation 9 (1) of First Amendment Regulations:

Sub- Regulation (1) of Regulation 9 of First Amendment Regulations, shall be substituted as under: -
(1) The Chairperson or Member shall hold office for a period of five (5) years or till the age of sixty seven (67) years, whichever is earlier, from the date they enter the office. Provided that the tenure of the existing Chairperson or Member who has not attained the age of 67 years, shall now be for a period of five years or till the age of 67 years, whichever is earlier and thereafter he/she shall apply afresh for re-appointment/extension. It will be the sole discretion of the Commission to re-appoint/extend the tenure of the existing Chairperson or Member after completion of five (5) years.