Section 8 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
8. Designating any person to officiate as Chairperson in certain circumstances.
- In the event of Chairperson being unable to discharge his functions owing to absence, illness or any other cause, the Commission may designate any person to officiate as Chairperson for the interim period, till the day on which the Chairperson assumes his duties, or a new Chairperson is appointed, as the case may be.
