Section 9(1) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(1)The Chairperson or Member shall hold office for a term of three years from the date he enters upon his office:Provided that subject to fulfillment of the conditions of eligibility the Chairperson or Member of the Forum shall be eligible for reappointment for a second term upto three (3) years and no further:Provided further that for the purpose of reappointment, the condition of age limit under Regulation 6 (iv) shall not be applicable:Provided also that no Member or Chairperson shall hold office after attaining the age of sixty seven (67) years.
