Section 5(i) in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
(i)"Electricity Ombudsman (Vidyut Lokpal)" means an authority to be appointed or designated by the Commission, under sub-section (6) of Section 42 of the Central Act.
