Section 34 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
34.
The Forum shall submit a quarterly report of disposal of grievances along with compliance of order to the licensee, the Ombudsman and the Commission, in the form as may be prescribed by the Commission. The report should be submitted within 15 days of the close of the quarter to which it relates. This report will be in addition to the report required to be sent by the Forum to the Ombudsman/ Commission under Regulation 33.
