Section 17(3) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(3)Every order made by the Forum shall be a reasoned order and signed by the members conducting the proceedings:Provided that where the members differ on any point or points, the opinion of the majority shall be the order of the Forum. The opinion of the minority shall however, be recorded and shall form part of the order:Provided further that, along with every order, the Forum shall intimate the complainant of the contact details of the Ombudsman and limitation of time for preferring a representation before the Ombudsman.
