Section 11(2) in Rajasthan Electricity Regulatory Commission (Guidelines for Redressal of Grievances) Regulations, 2008
(2)The licensee will send quarterly reports to the Ombudsman and to the Commission in the form specified by RERC, from time to time in respect of standards of performance, other performance parameters and consumer grievances related information showing the extent to which the time schedule has been followed in redressing the consumer grievances. Regular quarterly reports will be sent by the licensee at the end of the month to the Commission.
