Section 28 in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006
28. Submission of Report.
- 28.1 The Forum(s) and Electricity Ombudsman shall maintain true and correct records of all Grievances received by them from time to time and make available such records for inspection by the Commission as the Commission may require.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.28.3It shall be the duty of every Distribution Licensee to furnish to the Commission such information relating to the composition of the Forums alongwith qualification of members, vacancies arising therein and other statistics as it may require and at such times and in such form and manner as may be directed by the Commission.Provided that the Distribution Licensee shall forthwith inform the Commission if the post of a member in the Forum is vacant for a period exceeding three (3) months.
