Section 76 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
76. [ Report of the Ombudsman. [Substituted by Notification No. 10/CSERC/2005, dated 5.7.2005.]
(a)The Ombudsman shall prepare a report on six monthly basis giving details of the nature of the grievances of the consumers dealt by him, the response of the Licensees in the redressal of the grievances and the opinion of the Ombudsman about the Licensees in the redressal of the grievances and the opinion of the Ombudsman about the Licensee's compliance or the standards or performance as specified by the Commission under Section 57 of the Act, during the preceding six months.(b)The report under regulation 76 (a) above shall be forwarded to the CSERC and the State Government within 45 days after the end of the relevant period of six months.]
