Section 15 in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007
15. Report by Forum and Electricity Ombudsman and Meetings:
- 15.1 (i) The Forum and Electricity Ombudsman shall prepare a report on a six monthly basis giving details of the nature of the grievances of the consumers dealt, the response of the licensee in the redressal of the grievances and their opinion on the licensees compliance of the standards of performance as specified by the Commission under Section 57 of the Act during the preceding six months.(ii)Th report under 15.1(7) above shall be forwarded to the Commission and the State Government within 45 days after the end of the relevant period of six months;15.2The Coission may hld meeting with the Electricity Ombudsman and with the Chairperson and/or Members of the Forum as and when the Commission considers it appropriate.
