Section 44 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
44.
The Ombudsman may receive and consider all representations filed by complainant for non-redressal of the grievance by the forum under sub-section (5) of Section 42 of the Central Act. Notwithstanding the above the Ombudsman shall not entertain any representation in regard to matter which is subject-matter of existing or proposed proceedings before the Commission or before any other authority including under part X, XI, XIII, XIV and XV of the Central Act.
