Section 8 in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
8. Functions of Ombudsman.
- The Ombudsman shall discharge the following functions:(1)The Ombudsman may receive and consider all representations filed by the Complainant for non-redressal of the grievance by the Forum under Sub-section (5) of Section 42 of the Act. Notwithstanding the above the Ombudsman shall not entertain any representation in regard to matter which are subject matters of existing or proposed proceedings before the Commission or before any other authority including under part X, XI, XII, XIV and XV of the Act.(2)The Ombudsman shall in the first instance act as counsellor and mediator in matters which are the subject matter of the representation filed.(3)The Ombudsman will draw up an annual budget for his office in consultation with the Commission and shall exercise the powers of expenditure within the approved budget. The Commission will indicate the respective share of expenditure, to be borne by each licensee and to be released quarterly in advance.(4)Other functions prescribed by the Commission(5)The Ombudsman shall exercise general powers of superintendence and control over his office and shall be responsible for the conduct of business of the office.
