Section 12 in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
12. Location of Office and Jurisdiction.
(1)The office(s) of the Electricity Ombudsman(s) will be located at such places(s) as may be specified by the Commission. In order to expedite disposal of complaints, the Electricity Ombudsman may hold sittings at such places within his area of jurisdiction as may be considered necessary and proper by him in respect of a complaint or reference, as the case may be before him.(2)The territorial limits of Electricity Ombudsman extend to the whole of the State of Bihar, In case Commission appoints more than one Ombudsman, the Commission shall specify the territorial limits.
