Section 28 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
28. Powers and duties of the Ombudsman.
(1)To receive the representation from a complainant aggrieved by any order of the Forum and consider such representation and facilitate their satisfaction or settlement by agreement, through conciliation and mediation between the Distribution Licensee and consumer or by passing an order in accordance with these Regulations;(2)To exercise all the powers as are available to a Forum under these Regulations and to discharge such functions as the Commission may direct or assign from time to time.(3)To advise the Commission on redressal of grievances of the Consumers.(4)The Ombudsman may, after hearing the Forum or any other interested party, if any, from time to time, issue such orders, instructions or directions to the Forum for the performance of its functions under these Regulations, as it may deem fit.
