Section 10 in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
10. Ombudsman to Act Fairly and Equitably.
(1)Ombudsman may, adopt a procedure ensuring transparency and due compliance of the principles of natural justice and due process of law.(2)The Ombudsman shall dispose of a complaint fairly and equitably.
