Section 52 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
52. [ [Substituted by Notification No. 10/CSERC/2005, dated 5.7.2005.]
- The Ombudsman shall consider the representations of the consumers consistent with the provisions of the Act, the Rules and Regulations made thereunder or general orders or directions given by the appropriate Government or the appropriate Commissioner in this regard before setting their grievances.]
