Section 44 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
44. Appointment, qualification, tenure of Ombudsman.
- The Commission may, from time to time, appoint or otherwise designate such person, as it considers appropriate, as Ombudsman under sub-section (6) of Section 42 of the Act read with rule 7 of the Rules.
