Section 7 in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007
7. Decision of the Forum:
- 7.1 (a) The decisions of the Forum shall be -(i)i writing;(ii)upported by reasons, and(iii)by majority of votes.(b)To members shall constitute the quorum and when there is a difference of opinion between such two members, the,(i)Cairman in case he is one of the Members,(ii)echnical Member, where the Chairperson is not one of the two members, shall have a casting vote :Provided tt one Membe shall constitute the quorum during initial one year from the appointed date.(c)Te order of the Forum shall be communicated to the complainant and Distribution Licensee in writing within 7 days. The licensee shall comply with the decision of the Forum within 30. days of the receipt of the order.7.2The Fom may also ecide any complaint in terms of settlement reached between the parties at any stage of the proceedings before it and in such case, there shall be no right of representation before the Ombudsman against such order of the Forum.7.3The Fom may, subjct to the regulations made by the Commission in tins regard, award such compensation to the complainants, as it may consider just and appropriate in the circumstances of the case.7.4The Fom shall notbe bound to follow the procedure prescribed in the Civil Procedure Code, 1908 (Act 5 of 1908).7.5If, afr the procedings conducted under these regulations, the Forum finds that any of the allegations contained in the complaint are correct, it shall issue an order to the Distribution Licensee directing it to do one or more of the following things, namely -(i)rturn/make adjustment to the complainant of the undue/excess charges paid by the consumer;(ii)emove the defects/deficiencies in the services in question;(iii)not to offer and/or withdraw hazardous electrical services; and(iv)ass any other order deemed appropriate in the facts and circumstances of the case.7.6Subjecto the righ of the representation before the Electricity Ombudsman appointed/designated by the Commission under Section 42 of the Act, 2003, the Orders of the Forum shall be final and binding on the consumer and the Distribution Licensee.7.7Any peon may obtan copy of the orders of the forum on payment per page.
