Section 32(1) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(1)Where the Forum has disposed of the Grievance and the order of the Forum is reversed or set aside in the proceedings before the Ombudsman, the Ombudsman may, if it thinks fit and necessary, by order remand the Grievance to the Forum.
