Section 10 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007
10.
The Forum shall consist of not more than three members of which two may be appointed by the licensee and one independent member may be nominated by the Commission. The composition of the Forum shall be the following :(a)A maximum of two full-time members may be appointed by the licensee from out of the following :(i)Officers of the licensee not below the rank of superintending Engineer or equivalent, who possess a degree in Electrical Engineering and have at least 20 years' experience in the field of distribution of electricity; and(ii)Officers of the licensee not below the rank of Deputy Director, Finance/Accounts or Sr. Account officer/Senior Law officer or equivalent, having at least 10 years experience in finance/accounts/legal matters in the electricity sector.(b)One independent member to be nominated by the Commission who may be a representative of consumer association/Non-Govt. Organisation actively engaged in consumer advocacy, or a person familiar with consumer affairs. However, he should not have worked as employee/officer of the licensee concerned at least two years prior to his nomination.(c)The member at 10 (a) (i) above shall be the Chairperson of the Forum.
