Section 16 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
16. Vacancies, etc. not to invalidate Proceedings.
- Subject to Regulation 15 (11) no act or proceedings of the Forum shall be questioned or shall be invalidated merely on the ground of existence of any vacancy or defect in the constitution of the Appropriate Forum.
