Section 5 in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
5. Term of office and conditions of service of Chairperson/Members.
(1)The age of the person to be considered for appointment, as Chairperson/Members, shall be minimum 45 (forty-five) years and maximum 62 (sixty-two) years.(2)Every Member of the Forum shall hold office for a term of 05 (five) years or 65 (sixty-five) years of age, whichever is earlier. The Member shall not be eligible for reappointment to the same post.(3)In the event the post of the Chairperson falls vacant, the senior most Member shall act as Chairperson till such time a regular incumbent is appointed and shall ensure that the Forum continues to discharge its normal functions.(4)The quorum of the Forum shall be two Members.(5)Any Chairperson/Members may relinquish his office by giving, in writing, to the Distribution licensee a notice of not less than three months or by paying three months' salary in lieu thereof.The distribution licensee, on receipt of such notice, shall initiate action for filling up of the vacancy which may occur due to relinquishment of the Chairperson/ Member.(6)The distribution licensee shall, three months before the superannuation or end of tenure of the Chairperson or Member, make a reference to the Commission for approval of the panel for filling up of the vacancy.(7)The Members who are in service of the licensee will get their entitled pay. The salary/honorarium payable per month to the Chairperson and Members, who have retired from the service, shall be equivalent to the last pay drawn by them minus pension. The dearness allowance, conveyance allowance and house rent allowance as well as the telephone facility shall be as per State Governments orders issued from time to time.Provided that in the case of Members not getting pension, the monthly honorarium payable to such Member shall be equal to the last pay drawn.(8)The TA/DA, casual leave and holidays shall also be as per the State Governments orders or company orders/policies, as the case may be.(9)The office, staff and other facilities required by Chairpersons/Members of the Forum for efficient functioning of Forum shall be provided by the Distribution licensee. Out of such staff, one person shall be designated as full time Secretary/Registrar of the Forum, who shall be atleast a graduate and not below the rank of Class-II or equivalent.(10)The approved expenses of Forum including salaries/honorarium and allowances payable to Chairperson, Members and staff of the Forum shall be allowed as pass through expense in the Annual Revenue Requirement of the Distribution Licensee.
