Section 4(6) in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004
(6)The Licensee shall meet the costs and expenses of the Forum including the establishment and staff required to assist the Forum in the discharge of the functions under these Regulations and also the cost and expenses of the co-opted member. In case of any difference on the reimbursement of the costs and expenses of the Forum, the same shall be referred to the Commission and the decision of the Commission shall be final and binding.
