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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(a) in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007

(a)The member(s) at 10 (a) (i) and (ii) above shall be appointed by the licensee for a period of 2 years and shall not be replaced during this period, except with the prior approval of the Commission or on attaining the age of superannuation. The member of Forum at 10 (b) may be a part time member and shall be nominated by the Commission for a period of two years.