Section 9 in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004
9. Promotion of settlement by agreement.
(1)As soon as if may be practicable to do but not later than one week from the date of the receipt of representation, the Ombudsman shall serve a notice to the concerned officer of the Licensee named in the representation alongwith a copy of the representation and endeavour to promote a settlement of the complaint by mutual agreement between the consumer and the Licensee.(2)For the purpose of facilitating settlement of the representation, the Ombudsman may follow such procedure as he may consider appropriate.(3)When a compliant is settled, through mediation of the Ombudsman, the Ombudsman shall make a recommendation which he thinks fair in the circumstances of the case. The copies of the recommendation shall be sent to the consumer and the Licensee.(4)If the Consumer and the Licensee accept the recommendation of the Ombudsman, they will send a communication in writing within 15 days of the date receipt of the recommendation. Each of them shall then confirm their acceptance to the Ombudsman and state clearly that the settlement communicated is acceptable to them in totality in terms of recommendations made by the Ombudsman and shall be full and final settlement of complaint made.
