Section 32(2) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(2)The Ombudsman may, further direct what issue or issues shall be decided in the grievance so remanded, and shall send a copy of its judgement and order to Forum from whose order the representation has been preferred to Ombudsman, with such directions as may be necessary to consider the Grievance and pass orders accordingly.
