Section 28 in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019
28. Representation against the Forum's order.
(1)A complainant may prefer a representation before the Ombudsman appointed/ designated by the Commission under the following circumstances:-(a)if the complainant is aggrieved by the non-redressal of the grievance by the Forum within the period specified,(b)if the complainant is not satisfied with the order passed by the Forum, and(c)if the complainant is aggrieved by the non-implementation of the Forum's order, by the licensee(2)The representation under sub-regulation (1) shall be made-(a)in case the complainant is aggrieved by the non-redressal of the grievance by the Forum within 30 days after the time limit specified for the issuance of the Forum's Order;(b)in case the complainant is not satisfied with the Order passed by the Forum, within 30 days after issuance of the Order by the Forum;(c)if the complainant is aggrieved by the non-implementation of the Forum's Order, by the licensee, within 30 days after the time limit specified for the implementation of the Order.(3)The Forum may settle any grievance in terms of an agreement reached between the parties at any stage of the proceedings before it and there shall be no right of representation before the Ombudsman against such an order.
