Section 6(1) in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004
(1)The Ombudsman shall discharge the following functions:(a)The Ombudsman shall receive and consider all representations filed by the Complainants for non-redressal of the grievance by the Forum under Sub-section (5) of Section 42 of the Act. Notwithstanding the above, the Ombudsman shall not entertain any representation in regard to matters which are subject matters of existing or proposed proceedings before the Commission or before any other authority including under Part X, XI, XIV of the Act;(b)The Ombudsman may pass such interim orders, as may be considered appropriate, pending the decision and settlement of the representation;(c)The Ombudsman shall in the first instance act as a conciliator and mediator in matters which are the subject matter of the representation filed;(d)Such other functions as the Commission may, by order, decides/ directs from time to time.
