Section 19 in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
19. Redressal of Grievance by the Electricity Ombudsman.
(1)The representation admitted by the Electricity Ombudsman shall be disposed of within a period of three months from the date of receipt of the representation. Provided that in the event of the representation being disposed of after the completion of the said period of three months, the Electricity Ombudsman shall record, in writing the reasons for the same;(2)The Electricity Ombudsman, within seven days of admission, shall call for records relating to the representation from the concerned Forum. The concerned Forum shall send the entire records within 7 days from the date of receipt of such notice to the office of the Electricity Ombudsman;(3)The representation shall be disposed of either through settlement by agreement or through proceedings held by the Electricity Ombudsman after hearing the parties;(4)The Electricity Ombudsman shall be guided by such factors, which in the opinion of the Ombudsman are necessary in the interest of justice, and shall ensure transparency while exercising its powers and discharging its functions;
