Section 35 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
35. Monitoring of the representations of the Ombudsman.
(1)The Ombudsman shall keep a record of the representations reported to it and the results thereof.(2)The Ombudsman shall send to the Commission, a quarterly report on disposal of the representations within thirty (30) days of the close of the quarter and a yearly report containing a general review of the activities of his office, within sixty (60) days of the close of the year.
