Section 17 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
17. Reasoned Orders.
(1)The order passed by the Forum shall set out -a. issue-wise decision;b. reasons for passing the order;c. directions, if any, to the Distribution Licensee or consumer or any other order, deemed appropriate in the facts and circumstances of the case; andd. directions to pay such amount as compensation as specified by the Commission in the SOP Regulations.(2)Reasons are to be recorded if the final orders are passed on the basis of settlement arrived at between the parties:Provided that the settlement arrived at between the parties shall be submitted through affidavit.(3)Every order made by the Forum shall be a reasoned order and signed by the members conducting the proceedings:Provided that where the members differ on any point or points, the opinion of the majority shall be the order of the Forum. The opinion of the minority shall however, be recorded and shall form part of the order:Provided further that, along with every order, the Forum shall intimate the complainant of the contact details of the Ombudsman and limitation of time for preferring a representation before the Ombudsman.(4)Subject to the right of representation before the Ombudsman specified in these Regulations, the orders of the Forum shall be final.
