Section 10 in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004
10. Award.
(1)Where the representation is not settled by agreement within a period of 30 days from the date of receipt of representation or such extended periods as the Ombudsman may deem fit, duly considering the overall time limit specified in Clause 7(4) above, the Ombudsman may determine the place, the date and the time of the hearing of the matter, as the Ombudsman considers appropriate.(2)Where the Consumer representation is not settled by agreement, the Ombudsman shall decide the matter on the pleadings of the parties, after providing an opportunity of being heard to the parties.(3)The Ombudsman shall pass an award giving reasons for the decision made.(4)The award shall be in writing and shall state nature of the reliefs including monetary compensation, if any, the consumer is entitled to as per the award.(5)A copy of the award shall be sent to the consumer and the Licensee concerned.(6)The consumer may furnish to the Licensee, within a period of one month from the date of receipt of the award or within such period the Ombudsman may allow for reasons to be recorded, a letter of acceptance that the award is in full and final settlement of his claim.(7)The Licensee shall comply with the award within 15 days of the receipt of the acceptance letter under Clause (6) and the Licensee shall intimate the compliance to Ombudsman.(8)If the consumer does not intimate the acceptance under Clause (6), the award shall not be required to be implemented by the Licensee.Chapter-IV Miscellaneous
