Section 24 in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006
24. Repeal and Savings.
(a)Save as otherwise provided in these Regulations, these regulations supersede the "Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Ombudsman) Regulations, 2003".(b)Notwithstanding sub-clause (1), the provisions of "Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Ombudsman) Regulations, 2003" shall continue to apply to all proceedings pending under it as if the said regulations have not been superceded.(c)The provisions of these Regulations shall be without prejudice to the right, which the consumer may have apart from the rights conferred upon him by these Regulations.
