Section 39 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007
39.
The Commission may, from time to time, appoint or otherwise designate such person, as it considers appropriate, as the Electricity Ombudsman (Hereinafter called Ombudsman) under sub-section (6) of Section 42 of the Act read with rule 7 of the Rules.
