Section 4 in A.P. Electricity Regulatory Commission (Appointment of Vidyut Ombudsman and Terms & Conditions of Service) Regulation, 2007
4. Secretariat.
(a)The Ombudsman shall be provided with a Secretariat. The staff strength of the said Secretariat and the terms and conditions of appointment of the staff shall be as determined by the Commission from time to time.(b)The expenses of the Secretariat shall be paid out of the Fund constituted under section 103 of the Act. Provided that till the time Fund is constituted or as soon as may be reasonably practicable thereafter in the opinion of the Commission the expenses of the Secretariat shall be borne by the Distribution Licensees in such proportion and in such manner as may be determined by the Commission.
