Section 10(3) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
(3)The appointment of Electricity Ombudsman under this clause may be made for a period not exceeding three years. Provided that the tenure of an Electricity Ombudsman, may be extended by the Commission for further period not exceeding three years subject to an overall age limit of 65 years.
