Section 8 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
8.
The IGRM will provide for the specific official of the licensee whose duty is to redress consumer grievances, the time limit within which grievances are to be redressed and the manner of such redressal.
