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State of Tamilnadu - Section

Section 15 in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004

15. Secretariat.

- The Electricity Ombudsman shall be provided with a secretariat. The staff pattern and salary, etc., shall be approved by the Commission. The cost of the secretariat will be shared by distribution licensees in such proportion as may be determined by the Commission.