Section 11 in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007
11. Duties of the Ombudsman:
- (i) The Electricity Ombudsman shall -(a)setle the grievance of the consumer who is aggrieved by non-redressal of his grievances by Consumer Grievances Redressal Forum on a representation made by such consumer within thirty days of the receipt thereof:Provided th an Electricty Ombudsman shall not hear any matter, which pertains to matters mentioned in Regulation 5.1.(b)recive representations against the order of the Consumer Grievance Redressal Forum and consider such complaints and facilitate to his satisfaction or settlement by agreement, through conciliation and mediation between a licensee and the aggrieved parties or by passing an award after hearing the parties in accordance with the Electricity Act, 2003, provisions of U.P. Electricity Reforms Act, 1999 not being inconsistent with Electricity Act, 2003, rules or regulations made thereunder particularly tariff orders, and Electricity Supply Code.(c)setle the grievance of the consumer ordinarily within three months.(d)dea with any other matter referred by the Commission.(ii)Th Electricity Ombudsman may, after hearing the Forum or other interested parties, if any, from time to time, issue such orders, instructions or direction to any forum for the performance of its function under these regulation as may be deemed fit.
