Section 3(vi) in Rajasthan Electricity Regulatory Commission (Distribution Licensees Standards of Performance) Regulations, 2003
(vi)The licensee shall ensure holding of complaint redressal meetings where entry shall be free and consumers will be able to file their complaints. These meeting shall be held in the office of Assistant Engineer on 10th of every month and in the office of the Superintending Engineer on 20th of the same month Minutes of the Assistant Engineer level meeting and action taken report will be available to the Superintending Engineer at the time of meeting to be held by him on 20th of the same month. The redressal committee shall dispose of the matter in not more than three meetings.
