Section 22 in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
22. Award.
(1)Where the complaint is not settled by agreement under clause 20, the Electricity Ombudsman shall pass a speaking order with detailed reasoning that he thinks fair in the facts and circumstances of a claim.(2)The order shall be in writing and shall state the full details of the award to the complainant and licensee.(3)The Electricity Ombudsman shall pass an award within a period of three months from the date of receipt of the complaint.(4)A copy of the award shall be sent to the complainant and the licensee named in the complaint. A copy of the award may also be sent to the concerned forum for information.(5)The licensee shall comply with the award within the period specified in the award and shall intimate the compliance to the Electricity Ombudsman.
