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Kerala Electricity Ombudsman (Terms and Conditions of Service) Amendment Regulations, 2011

Kerala Electricity Ombudsman (Terms and Conditions of Service) Amendment Regulations, 2011

THE KERALA ELECTRICITY OMBUDSMAN (TERMS AND CONDITIONS OF SERVICE) AMENDMENT REGULATIONS, 2011

 

PREAMBLE

In exercise of the powers conferred by Section 181 of the Electricity Act, 2003 (Central Act 36 of 2003), and after previous publication, the Kerala State Electricity Regulatory Commission hereby makes the following Regulations to amend the Kerala Electricity Ombudsman (Terms and Conditions of Service) Regulations, 2008, published as Notification No. 1/1/KSERC/2008 dated 21st May, 2008 in Kerala Gazette Extraordinary No. 1035 dated 24th May, 2008, namely:--

Regulation - 1. Short title and commencement.

(1)     These Regulations may be called the Kerala Electricity Ombudsman (Terms and Conditions of Service) Amendment Regulations, 2011.

(2)     They shall come into force at once.

Regulation - 2. Amendment of Regulations.

In the Kerala Electricity Ombudsman (Terms and Conditions of Service) Regulations, 2008,--

(i)       in Regulation 3, below the word "staff, the following words shall be inserted, namely:--

"Secretary: 1 No.";

(ii)      in Regulation 10, the second sentence beginning with "The Ombudsman" shall be deleted.

(iii)     in Annexure I,--

(a)      for the existing heading "Qualifications for the post of Confidential Assistant and Attender", the following heading shall be substituted, namely:--

"Qualifications for the post of Secretary, Confidential Assistant and Attender";

(b)      the existing Sl. No. shall be renumbered as Sl. No. 2 and 3 and before Sl. No. 2 as renumbered, the following Sl. No. and corresponding entries shall be inserted, namely:--

"1. Secretary

(i) Degree from a recognised University.

(ii) Proficiency in Computer--MS Office.

(iii) Minimum 2 years experience in office Administration.

Note.-- Graduation in Law will be treated as an additional qualification".

(iv)    in Annexure II,--

(a)      the existing Sl. Nos. shall be renumbered as Sl. No. 2 and 3 and before Sl. No. 2 as renumbered, the following Sl. No. and corresponding entries shall be inserted, namely:--

"1.   Secretary--Rs. 9190-200-9590-240-10790-280-11910-340-13610-380-15510";

(b)      the following Note shall be added at the end, namely:--

"Note.-- Whenever the above scale of pay is revised by Government by Pay Revision or otherwise, such revision shall be applicable to these posts also".