Section 16 in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006
16. Powers and Duties of the Electricity Ombudsman.
- The Electricity Ombudsman shall have the following powers and duties:(a)to receive from consumers, representations against orders of the Forum and consider such representations and facilitate their satisfaction or settlement by agreement, through conciliation and mediation between the Distribution Licensee and consumer or by passing an order in accordance with these Regulations;(b)to exercise general powers of superintendence and administrative control over his secretariat/office, and be responsible for the conduct of business thereat;(c)to incur expenditure on behalf of the office, provided however, that in order to exercise such power, the Electricity Ombudsman will draw up an annual budget for his office in consultation with the Commission and shall exercise the powers of expenditure within the approved budget;(d)to discharge such functions as the Commission, may by order, direct or assign, from time to time.
