Section 58 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
58.
(1)The Ombudsman may at any time ask an aggrieved person making representation -(a)to provide further information or documents; or(b)to verify all or any part of the representation on affidavit:Provided further that the Ombudsman shall allow a reasonable period of time for compliance with the above requirements.(2)The Ombudsman may permit the aggrieved person to plead his case himself or take the assistance of any person which may include an advocate or an association/society of which he is a member, or an NGO for putting forth his case.
