Section 22 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
22. General Conditions regarding Eligibility for Appointment.
(1)The Ombudsman shall be a person of ability, integrity and standing, with minimum qualification of a graduate from a recognized university. He shall also have experience in dealing with problems related to consumers and shall have minimum experience of at least twenty (20) years in a Group A post. He shall also have adequate knowledge of power sector.(2)Age Limit: the age of the applicant on the date of occurrence of vacancy shall be such that he may be able to serve at least one term of three (3) years as Ombudsman.(3)No person shall be eligible to be appointed as Ombudsman if he has been in the service of a Distribution Licensee or in the holding company or subsidiary of such holding company of a Distribution Licensee at any time during preceding two (2) years from the date of occurrence of the vacancy:Provided that for this sub-regulation, the service rendered as a Member of the Forum shall not be considered as service of a Distribution Licensee.(4)No person shall be appointed to the Ombudsman or continue to be Ombudsman if he suffers from any of the disqualifications mentioned in Regulation 26 (2) or if he has reached the age of 67.
