Section 11 in Rajasthan Electricity Regulatory Commission (Guidelines for Redressal of Grievances) Regulations, 2008
11. Monitoring of grievances.
(1)The licensee will set up a mechanism at Circle level for close monitoring of the grievances redressal. The information will be compiled at corporate level ensuring the adherance of the time schedule laid down by the Commission.(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.
