In exercise of the
power conferred on it by Section 181 read with sub-sections (5) to (8) of
Section 42 of the Electricity Act, 2003 (36 of 2003) and all other powers
enabling in this behalf, the Uttar Pradesh Electricity Regulatory Commission
had made U.P.E.R.C. (Consumer Grievance Redressal Forum & Electricity
Ombudsman) Regulations, 2007 (2008-LLT-V-100 [54]) which were published vide
notification no. U.P.E.R.C./Secy./Regulation/07/1259, Lucknow, dated 4th
October, 2007, and were amended by U.P. Electricity Regulatory Commission
(Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations (First
Amendments), 2019 which were published vide notification no.
U.P.E.R.C./Secy./Regulation/2019/l 11A Lucknow, dated 9 May, 2019. And whereas, the licensees, consumers and
public are facing difficulties in implementing some of the provisions thereof
and have requested for certain amendments in the Regulations. And whereas, as a result of the above and for
other substantial reasons, it has become necessary to amend certain provisions
of these Regulations. Now, therefore in exercise of the powers
conferred on it by Section 181 read with sub-sections (5) to (8) of Section 42
of the Electricity Act, 2003 (36 of 2003) and all other powers enabling in this
behalf, the Uttar Pradesh Electricity Regulatory Commission hereby make the
following amendments in U.P.E.R.C. (Consumer Grievance Redressal Forum &
Electricity Ombudsman) Regulations, 2007, as amended by U.P. Electricity
Regulatory Commission (Consumer Grievance Redressal Forum & Electricity
Ombudsman) Regulations (First Amendments), 2019 which were published vide
notification No. U.P.E.R.C./Secy./Regulation/2019/111A Lucknow, dated: 9 May,
2019: 1.1 These Regulations may be called the
"U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum
& Electricity Ombudsman) Regulations, (Second Amendments) 2020". 1.2 These Regulations shall extend to the whole of
the State of Uttar Pradesh and shall apply on the Distribution Licensees
engaged in the business of distribution and supply of electricity in the State. 1.3 These Regulations shall come into force from
the appointed date. 1.4 These Regulations shall be read with the
relevant provisions of the U.P. Electricity Reforms Act, 1999 to the extent
they are not inconsistent with the provisions of the Electricity Act, 2003. 1.5 The Uttar Pradesh General Clauses Act, 1904
shall apply to the interpretation of these Regulations. 1.6 In case of conflict between English and Hindi
version of these Regulations, the English version shall prevail. 2. Following existing clauses of U.P.E.R.C.
(Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations,
2007 shall be substituted, as given below Judicial Member shall be a Judicial Officer
who held the post not below the rank of Additional District Judge and who has
attained the age of 60 years and shall hold office for a period of three years
or up to age of 65 years, whichever be earlier: Provided that keeping in view his conduct and
performance at the present post, the Commission may consider for extension of
his services for a second term, subject to the maximum age for occupying the
post remains 65 years: Provided further that at least six months'
period is left for his second term. shall hold office of the forum for a
period of three years or up to age of 65 years, whichever is earlier: Provided that keeping in view his conduct and
performance at the present post, the Commission may consider for extension of
his services for a second term, subject to the maximum age for occupying the
post remains 65 years: Provided further that at least six months'
period is left for his second term.UTTAR PRADESH
ELECTRICITY REGULATORY COMMISSION CONSUMER GRIEVANCE REDRESSAL FORUM &
ELECTRICITY OMBUDSMAN REGULATIONS, SECOND AMENDMENTS 2020
PREAMBLE