Section 5 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
5. Constitution of forum.
(1)Every Distribution Licensee, shall establish, immediately on grant of Licence but not later than six (6) months, a Forum to be known as consumer grievance redressal forum, in short "Forum" for redressal of grievances of its consumers in accordance with these Regulations.(2)The Distribution licensee shall display, prominently, the address of the Forum and its working hours at its offices, website and also print the same in the electricity bill.(3)Forum shall consist of three members including the Chairperson.(4)The Chairperson of the Forum shall be the independent member, nominated by the Commission in terms of sub-clause (1) of Rule 7 of The Electricity Rules, 2005.
