Section 7(4) in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004
(4)The Ombudsman shall decide the representation generally within two months from the date of the receipt of the representation of the consumer.In the event the representation is not decided within two months, the Ombudsman shall record the reasons therefore including the cost to be paid by the Licensee if the inability to decide within the time is attributable to the Licensee.In case the delay is for reasons attributable to the consumer, the Ombudsman may,reject the representation of the consumer.
