Section 36(1) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(1)Within one year from the date of notification of these Regulations, every Forum and the office of the Ombudsman shall develop and install consumer friendly websites for the purpose of e-filing of complaints/representations. The cause list and orders shall be uploaded at the respective website by the Forum and office of the Ombudsman.
