Section 3(4) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
(4)The Member including Chairperson of the Forum shall be appointed for a term of three years from the date of appointment or till he/she attains the age of 65 years or date of superannuation in case of officer of the Licensee appointed as Member, whichever is earlier. The Members including Chairperson shall not be eligible for re-appointment. The Commission in case of appointment of the Independent Member i.e. Chairperson and the Licensee in case of Members shall initiate process three months before the date of expiry of tenure of present incumbents. In case of unavoidable delay in appointment of Members and Chairperson after expiry of the term of the existing Forum, the existing Forum after completion of its term, subject to provisions of sub-regulation 3(3) shall continue to function for a period of maximum three months, or till the new Members and the Chairperson join their duties, whichever is earlier. The Licensee shall ensure that the working of Forum is not disrupted on account of non-filling up of the posts and the new Forum is made functional within the extended period in any case.] [Substituted by Notification No. 567, dated 11.11.2009.]
