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[Cites 0, Cited by 0] [Section 27] [Entire Act]

NCT Delhi - Subsection

Section 27(5) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018

(5)Qualification for appointment of Secretary, Advisor (Engineering) and Advisor (Law) of the Ombudsman shall be as under:-
(i)Secretary to the Ombudsman shall be a graduate from a recognized University having at least twenty (20) years of work experience as an executive in the middle management out of which minimum five (5) years experience shall be in carrying out functions of legal and administrative nature. The Experience of working in regulatory bodies/local bodies/public utilities and/or convening meetings of board of Directors in a company or corporation will be desirable.
(ii)Advisor (Engineering) to the Ombudsman shall possess a graduate degree in Engineering or equivalent from a recognized University and shall have at least ten (10) years experience of working in Power Sector in the middle management level in a reputed organization.
(iii)Advisor (Law) to the Ombudsman shall possess a graduate degree in Law from a recognized University and shall have at least ten (10) years of experience working as a Legal Advisor to an organization of repute. The Experience of working in regulatory bodies/local bodies/public utilities and/ or convening meetings of board of Directors in a company or corporation will be preferable.
(iv)Age Limit: The Maximum Age limits for applying for the post of Secretary and Advisors shall be sixty two (62) years.
(a) The Chairperson of the Commission ... Member;
(b) The Member of the Commission ... Member;
(c) The Member of the Commission ... Member;
(d) The Ombudsman ... Member;