Section 3 in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
3. Constitution of the Forum for Redressal of Grievances of the Consumers.
(1)Every Licensee, shall, not later than the six months from the appointed date or grant of license, whichever is later, establish a Forum for redressal of grievances of the consumers in accordance with these regulations.(2)The Forum shall consist of three members including the Chairperson of the Forum. Licensee shall appoint the Chairperson and members of the Forum with the following composition.(i)Chairperson of the Forum shall be a serving officer of the licensee or a retired person possessing degree in electrical engineering and having at least 20 years of experience in the distribution of electricity and not below the rank of Superintending Engineer.Provided when the Chairperson of the Forum is unable to discharge the functions owing to absence, illness or any other cause, the member indicated in sub-clause (2)(ii) of Clause 3 shall discharge the functions of the Chairperson, until the day on which the Chairperson assumes office.(ii)One member who is a serving officer of the licensee or a retired person having at least 10 years of experience in Accounting out of which at least 5 years in revenue matters and not below the rank of Senior Accounts Officer.(iii)One member who is a serving officer of the licensee or a retired person having at least 5 years of experience in legal matters and not below the rank of Assistant Secretary.(3)The members of the Forum shall hold office for a period of three years from the date of appointment and they shall not be eligible for re-appointment at any time after the expiry of their term of appointment provided that no person shall be appointed as member after he attains the age of 62 years.(4)The Licensee shall associate a representative out of registered consumer organisations as a co-opted member of the Forum with access to all the complaints and with the right to participate in the deliberations, meetings and proceedings of the Forum that may be held to deal with the Complaint.(5)The Co-opted Member of the Forum under sub-clause (4) shall hold office for a period of three years from the date of his co-option.
