Section 7 in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
7. Appointment of Ombudsman.
(1)The Commission may from time to time appoint or otherwise designate such person or persons as the Commission may consider appropriate as the Ombudsman to discharge the functions under sub-section (7) of Section 42 of the Act.(2)The Commission may appoint or designate Ombudsman or Ombudsmen separately for each licensee or a Common Ombudsman or Ombudsmen for two or more distribution Licensees.(3)The Ombudsman shall be selected by the Commission from a wider circle including those who have experience and have exposure in the Legal Affairs, Engineering, Education, industry, civil service, administrative service, Consumer Affairs or amongst persons of eminence.(4)The mode of appointment and terms and conditions of service of the Ombudsman and the staff shall be as laid down in separate regulations specified by the Commission.
