Section 35(2) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(2)The Ombudsman shall send to the Commission, a quarterly report on disposal of the representations within thirty (30) days of the close of the quarter and a yearly report containing a general review of the activities of his office, within sixty (60) days of the close of the year.
