Section 11 in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
11. Qualification and Terms of Appointment.
(1)The Electricity Ombudsman shall be selected by the Commission from amongst persons who have experience and exposure in any of areas of law, engineering, economics, finance, commerce, public administration or consumer affairs.(2)The Electricity Ombudsman appointed/designated shall be a person of ability, integrity, conversant with the working of electricity sector.(3)The Electricity Ombudsman shall be appointed for a term not exceeding three years or till he/she attains the age of 65 years, whichever is earlier and shall not be eligible for reappointment.Notwithstanding anything contained in sub-clause (1) above, Electricity Ombudsman may-(a)relinquish his/her office by giving in writing to the Commission a notice of not less than three months; or(b)be removed from his/her office in accordance with Regulation (16) of these Regulations.(4)A person after ceasing to hold office of Electricity Ombudsman as such shall not accept any commercial employment or represent any person before the Commission or any authority for a period of two years from the date he/she ceases to hold such office.(5)The Electricity Ombudsman appointed under Regulation (11) shall devote his/her whole time to the affairs of his/her office. He/she not undertake any other part time or honorary work.
