Section 17 in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004
17. Implementation of orders/awards.
- Any order/award passed or direction issued by Ombudsman shall be implemented or complied with by the Licensee or the person required by the order or direction to do so. Failure to implement or comply with such order or direction shall amount to contravention of these Regulations for the purpose of Section 142 of the Act.
