Section 14 in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006
14. Remuneration.
- The remuneration and other allowances payable to the Electricity Ombudsman will be determined by the Commission from time to time and shall be paid out of the Fund constituted under section 103 of the Act.Provided that the remuneration and the other terms of office of the Electricity Ombudsman shall not be varied to the disadvantage of the Electricity Ombudsman after his appointment.
