Section 15 in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006
15. Secretariat.
- 15.1 The Electricity Ombudsman shall be provided with a secretariat.15.2The expenses of such secretariat shall be paid out of the Fund constituted under section 103 of the Act.15.3The Electricity Ombudsman shall normally devote his whole time to the affairs of his office.Provided that the Commission may permit the Electricity Ombudsman to undertake such part-time honorary work, as is not likely to interfere with his duties under these Regulations.
