Section 16(c) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
(c)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 in consultation with Commission and shall exercise the powers of expenditure within the approved budget. The Commission will indicate the share-of expenditure to be borne by the distribution licensees.
