Section 20 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
20. Monitoring of the consumer Grievances by Forum.
(1)The Forum will keep a record of consumer grievances reported to it and the results thereof.(2)The Forum shall submit the following reports, as per the laid down formats, to the distribution licensee, Ombudsman and the Commission:(i)a quarterly report on disposal of grievances within thirty (30) days of the close of the quarter; and(ii)a yearly report containing a general review of the activity of the Forum, within sixty (60) days of the close of the year.
