Section 45 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007
45.
Before entering upon his office, the Ombudsman shall make and subscribe to an oath of office in the form given below. The Chairman of the Commission will administer the oath of office to him.^^eS +++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++Nrhlx<+ jkT; fo|qr fu;ked vk;ksx es fo|qr yksdiky ds in ij fu;qDr gksus ij] bZ'oj dh 'kiFk ysrk gwWa lR;fr"Bk ls ;g opu nsrk gwWa fd eS fcuk fdlh Hk;] i{kikr] jkxnws"k vFkok ncko ds vkiuh iwjh ;ksX;rk] Kku] tkudkjh ,oa lw>cw> ls]mfpr < ax ,oa J)k ds lkFk vkius drZO; dk lafo/kku vkSj fof/k lEer ikyu ,ao fuoZgu d:xk A**
