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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3)(a) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006

(a)
(i)One of the three members shall be an independent Member having degree in law who have held the post not below the rank of Additional District Judge having at least 20 years of experience in judicial service and has attained the age of 60 years. Person who has shown capacity in dealing with problems relating to electricity regulatory matters and familiar with the consumers affairs shall be preferred. The independent Member who will be the Chairperson of the Forum shall be nominated by the Commission and appointed by the Licensee;
(ii)Second Member shall be person retired from the services of the Distribution Licensee in the grade not below Superintending Engineer having degree in Electrical Engineering or equivalent and have adequate knowledge and a total experience of 20 years with at least 15 years experience in distribution of electricity and have also shown capacity in dealing with problems relating to engineering;
(iii)The third Member shall be appointed by the Licensee from amongst the serving officers in the grade not below Senior Executive Engineer or equivalent having total experience of 15 years with at least 7 years service in the grade of Executive Engineer and also 7 years experience in Accounting and/or Revenue and/or Commercial matters;
(iv)The Members including Chairperson of the Forum shall be persons of ability, integrity and standing having adequate knowledge in their respective fields. They shall devote their whole time for the Forum's work and not undertake any other part time or honorary work: