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State of Bihar - Section

Section 14 in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006

14. Secretariat.

- The Commission shall provide to the Electricity Ombudsman a secretariat and such staff as it considers necessary. Without prejudice to any arrangement that may be made, the Commission may also direct the distribution licensee(s) to make available such staff for the Electricity Ombudsman as it considers necessary and licensee shall promptly comply with such order/direction.