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State of Odisha - Section

Section 8 in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004

8. Ombudsman to act fairly and equitably.

(1)The Ombudsman may adopt a procedure ensuring transparency and due compliance of the principles of natural justice and due process of law.
(2)The Ombudsman shall dispose of a complaint fairly and equitably.