Section 3(7) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
(7)The honorarium for each sitting shall be decided by the Licensee subject to approval by the Commission and TA / DA and other allowances payable to the members shall be as applicable to Class I Officers of the State Government. [The Chairperson shall make use of his office space, secretarial staff and other facilities for efficient functioning of Forum. The members by virtue of their office shall not be entitled to claim any separate accommodation in the office premises of Chairperson or any separate secretarial staff and other facilities. The members of the forum may avail of the office premises of the Chairperson and the secretarial staff, only for the limited purpose of attending the sittings of the Forum on the days on which they are scheduled to be held and dictating the decisions of the forum to the secretarial staff appointed for the above purpose without causing any inconvenience or prejudice to the normal use of office premises and secretarial staff for discharging their normal functions.] [[Substituted by Commission's Notification No. TNERC/CGR&EO/6-1 dated 03.10.2005 (w.e.f 07.12.2005 ) before substitution stood as under:'The office space, secretarial support and other facilities required by members for efficient functioning of forum shall be provided by the distribution licensee.']]
