Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(4) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004

(4)The forum shall consist of three members to be appointed by the distribution licensee with the following composition:
(a)Chairperson of the forum shall be a full time officer of the licensee not lower in rank than the rank of Superintending Engineer.
(b)One member shall be a person with 15 to 20 years experience in financial / legal profession and shall be nominated by the District Collector of the district where the forum is head quartered.
(c)Another member shall be from a registered society of NGO or a consumer organization or a consumer activist and shall be nominated by the District Collector of the district where the forum is head quartered.