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[Cites 0, Cited by 0] [Section 10(10)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(10)(i) in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007

(i)The Electricity Ombudsman shall have the powers to incur expenditure on behalf of the office. In order to exercise such power, the Electricity Ombudsman will draw up an annual budget for his office and shall exercise the powers of expenditure within the budget approved by the Commission. The annual accounts of the Office of the Ombudsman shall be maintained in such manner and format as may be specified by the Commission.