Section 11 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
11. Secretary and Staff of the Forum.
(1)The Forum shall with the approval of the Commission, specify the human resource requirement.(2)The distribution licensee shall, at all times, provide human resource requirement to the forum i.e. secretarial assistance and Multi Tasking Staff (MTS), as approved by the Commission.(3)The distribution licensee shall, in consultation with the Forum, appoint/designate one of its officers as full time Secretary, who shall be at least a graduate from a recognized University and shall have at least fifteen (15) years of work experience as an executive in the middle management out of which minimum five (5) years experience shall be in carrying out functions of legal and administrative nature.(5)The Secretary of the Forum shall hold office for a term of three years from the date he enters upon his office:Provided that subject to fulfillment of the conditions of eligibility the Secretary of the Forum shall be eligible for reappointment for a second term upto three (3) years and no further.(6)The additional allowances, if any, payable to the Secretary and supporting staff shall be such as may be specified by the Commission.(7)No staff member including the Secretary shall continue in the Forum on attaining the age of sixty (60) years.(8)The Chairperson of the Forum shall exercise general powers of superintendence and administrative control over his office including Members/Secretary/Staff and shall be responsible for the conduct of business of the office.
