Section 4 in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019
4. Interpretation.
- These Regulations shall be construed harmoniously with the Electricity Supply Code notified by the Commission under the provisions of clause (x), and the Distribution Performance Standards of the licensee under clause (za,), of sub-section (2) of section 181 of the Act and in case of any inconsistency with these Regulations, Distribution Performance Standards of the licensee and the Electricity Supply Code shall prevail.CHAPTER-II Consumer Grievances Redressal Forum (CGRF)
