Section 36 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
36. General.
(1)Within one year from the date of notification of these Regulations, every Forum and the office of the Ombudsman shall develop and install consumer friendly websites for the purpose of e-filing of complaints/representations. The cause list and orders shall be uploaded at the respective website by the Forum and office of the Ombudsman.(2)The Commission may, if it considers necessary in the public interest so to do, publish the reports of the Ombudsman in such consolidated form or otherwise as it deems fit.(3)The Commission may by order provide for or clarify any matter on which no provision is made in these Regulations or the provision made is insufficient.(4)The Forum and Ombudsman shall exercise such other powers as the Commission may, by order, delegate from time to time.(5)Chairperson and Members of the Forum, the Secretary and the staff thereof, the Ombudsman, the Secretary and the staff thereof, when purporting to act under any provision of the Electricity Act, 2003 or under any provision of these Regulations or directions or orders issued there under shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 and Section 2 of the Prevention of Corruption Act, 1988.(6)Subject to these Regulations, the Forum and the Ombudsman shall be guided by the principles of natural justice and shall have powers to regulate their own procedure.
