In exercise of the powers conferred by sub-section
(1) and clauses (r), (s) and (zp) of sub-section (2) of Section 181 of the
Electricity Act, 2003 (Central Act 36 of 2003) and after considering the
objections and suggestions received on the draft proposals published on 19th
February, 2019 the Kerala State Electricity Regulatory Commission hereby makes
the following regulations further to amend the Kerala State Electricity
Regulatory Commission (Consumer Grievance Redressal Forum and Electricity
Ombudsman) Regulations, 2005 issued under Notification No. 1/1/KERC-2004/III
dated 6th October, 2005 and published in the Kerala Gazette Extra ordinary No.
2230 dated 14th October, 2005, namely: (1) These Regulations may be called the Kerala State Electricity Regulatory
Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman)
Amendment Regulations, 2020. (2) They shall come into force at once. In the Kerala State Electricity Regulatory
Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman)
Regulations, 2005, (1) in Regulation 3, for clause (b) of sub-regulation (3), the following
clause shall be substituted, namely: "(b) One Member shall be nominated by the Commission
for a period of three years from among persons having, (i) degree in Law obtained from a recognized University and approved by the
Bar Council of India; and (ii) not less than three years of experience as an Advocate practising before
Subordinate Courts; (iii) proven ability, integrity, standing and familiarity with consumer
affairs: Provided that no person who is or has been an employee of any
Distribution Licensee shall be nominated by the Commission as a Member of the
Forum."; (2) after sub-regulation (3), the following sub-regulation shall be
inserted, namely: "3A.
Validation. Notwithstanding anything contained in the Kerala
State Electricity Regulatory Commission (Consumer Grievance Redressal Forum and
Electricity Ombudsman) Regulations, 2005, as amended by these regulations, any
action taken or done by a Member nominated by the Commission, for a period of
one year from such nomination under clause (b) of sub-regulation (3) of
Regulation 3 of the said regulation, but continued to discharge his functions
as such, a Member, shall be deemed to have been validly taken or done under
these regulations, as if his term has been extended up to the date of
commencement of these regulations."KERALA STATE ELECTRICITY REGULATORY COMMISSION (CONSUMER
GRIEVANCE REDRESSAL FORUM AND ELECTRICITY OMBUDSMAN) AMENDMENT REGULATIONS,
2020
PREAMBLE