Section 24 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
24. Designating any person to officiate as Ombudsman in certain circumstances.
- In the event of Ombudsman being unable to discharge his functions owing to absence, illness or any other cause, the Commission may designate any person as Ombudsman for the interim period, till the day on which the Ombudsman assumes his duties, or a new Ombudsman is designated as the case may be.
