Section 10 in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007
10. Powers of the Ombudsman:
- 10.1 (i) The Electricity Ombudsman shall be the Chief Executive of his Office.(ii)The Electricity Ombudsman may issue such directions as may be considered necessary for discharge of functions by the Forum under these regulations.10.2(i)The Electricity Ombudsman shall have the powers to incur expenditure on behalf of the office. In order to exercise such power, the Electricity Ombudsman will draw up an annual budget for his office and shall exercise the powers of expenditure within the budget approved by the Commission. The annual accounts of the Office of the Ombudsman shall be maintained in such manner and format as may be specified by the Commission.(ii)The Accounts of the Ombudsman shall be audited by the Comptroller and Auditor-General of India at the time, the Accounts of the Commission is audited.10.3Subject to the provisions of these regulations, the Electricity Ombudsman shall specify the procedure to be adopted for issue of notices, calling attendance, examination on oath, receipt of evidence and requisitioning of records and may also specify the form and manner in which a representation is to be submitted before him.10.4The Electricity Ombudsman shall maintain confidentiality of any information or document coming into his knowledge or possession in the course of discharging his duties and shall not disclose such information or document to any person except with the consent of the person furnishing such information or document:Provided that nothing in this clause shall prevent the Electricity Ombudsman from disclosing information or document furnished by a party in a complaint to other party or parties, to the extent considered by him to be reasonably required to comply with the principles of natural justice and fair play in the proceedings.
