Section 10 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
10. Constitution of the Forum, appointment of members, tenure.
- 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 members of Forum shall be persons of experience, ability, integrity and repute. The composition of the Forum shall be as following :(a)A maximum of two full-time members may be appointed by the licensee from out of the following : -(i)A Senior working/retired officer of the licensee who possess a degree in Electrical Engineering and have at least 20 years' experience in the field of distribution of electricity ; and(ii)A working/retired officer of the licensee, having at least 15 years experience in finance/accounts/legal matters/ engineering in the electricity sector.The Commission shall verify to its satisfaction the eligibility criteria of the members mentioned (i) and (ii) above.(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.
