Section 12 in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
12. Location of office and temporary headquarters.
- The office(s) of the Electricity Ombudsman(s) will be located at such place(s) as may be specified by the Commission. In order to expedite disposal of complaints, the Electricity Ombudsman may hold sittings at such places within his area of jurisdiction as may be considered necessary and proper by him in respect of a complaint or reference, as the case may be, before him.
