Section 37 in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019
37. Issuance of Order.
(1)The Ombudsman shall pass a written speaking order giving reasons for all his findings and stating the nature of the reliefs to which the complainant is entitled as per the order.(2)The Ombudsman shall pass an order as early as possible, but in any case, within 60 days from the date of receipt of the representation and where there is delay in the disposal of a representation within the said period, the Ombudsman shall record the reasons for such delay.(3)The order passed by the Ombudsman shall set out -(a)issue-wise decisions;(b)reasons for passing the order;(c)reasons for vacation of the interim Order, if any, made under regulation 36 and its impact;(d)directions, if any, to the distribution licensee or complainant, and(e)any other order, deemed appropriate in the facts and circumstances of the case.(4)A copy of the order shall be sent to the parties and also to the concerned Forum for information within one week from the date of such order.(5)The licensee shall duly comply with and implement the decision of the Ombudsman on the representation filed by the complainant within 15 days of the issuance of the Order.(6)Non-compliance of the Ombudsman's orders shall be deemed to be a violation of these Regulations and shall be liable for appropriate action by the Commission under the provisions of the Act.(7)No party can file an appeal before the Commission against the order passed by the Ombudsman. However, this is without prejudice to the rights of the complainant and the licensee to seek appropriate remedy against the order passed by the Ombudsman before appropriate bodies.(8)The Ombudsman may, at any time, after affording an opportunity of being heard, review his Order, either on his own motion or on an application of any of the parties to the proceedings, within 30 days of the Order on -(i)the discovery of new and important matter of evidence which, after the exercise of due diligence, was not within his knowledge, or could not be produced by him at the time the order was made;(ii)on account of some mistake or error apparent from the face of record;(iii)for any other sufficient reasons.
