Section 12(1) in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
(1)Where the representation is not settled by agreement within a period of 30 days from the date of receipt of complaint or such extended period of Ombudsman may deem fit duly considering the overall time limit specified, the Ombudsman may determine the place, the date and the time of the hearing of the matter as the Ombudsman considers appropriate.
