Section 30(12) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(12)The Ombudsman shall pass an award as early as possible but no later than three (3) months from the date of receipt of the representation:Provided that where there is delay in disposal of a representation within the said period of three (3) months, the Ombudsman shall record reasons of such delay.
