Section 20(v) in Tamil Nadu Electricity Regulatory Commission - Tamil Nadu Electricity Distribution Standards of Performance Regulations, 2004
(v)Complaints against non-registration of complaints and failure to perform within the time limits and / or to meet the performance targets, as specified in this regulation, shall be made to the concerned officers of the licensee. The licensee shall nominate the officers to whom the consumers can lodge their complaints initially and also the next level higher officer.
