Section 80 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
80. Infrastructure and Training.
- The licensee shall ensure that necessary infrastructure is put in place, including establishment of a Central Complaint Centre, to resister all complaints and to ensure that these are redressed within the prescribed time limits. It shall be the responsibility of the licensee to ensure that there are adequate telephone lines to take all complaint desk is manned at all times, that all necessary forms/rules/procedures etc. are available at all times and all other necessary steps are taken to ensure that consumers are satisfied in their interaction with the officers/staff.
