Section 28(28) in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006
28.2Notwithstanding Regulation 28.1, the Forum(s) and Electricity Ombudsman shall submit to the Commission, in the form as may be stipulated by the Commission, six-monthly reports in respect of Grievances filed, redressed and pending, within fifteen (15) days of the end of each six-month period.
