Section 7 in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004
7. Representation to Ombudsman.
(1)Any consumer aggrieved by the non-redressal of the grievance by the Forum, may make a representation to the ombudsman within thirty days from the date of the decision of the Forum or within thirty days from the date of the expiry of the period within which the Forum was required to take decision and communicate the same to the Complainant :Provided that the Ombudsman may entertain consumer representations, after expiry of the said period of thirty days if the Ombudsman is satisfied that there was sufficient cause for not filing it within that period.(2)the Ombudsman shall decide the representation, after providing the Complainant and the Licensee an opportunity of being heard.(3)The Ombudsman may require the Licensee or any of the officials, representatives or agents of the Licensee including the Forum to furnish documents, books, information, data and details as may be required to decide the representation. The Licensee and others mentioned above shall duly comply with such requirements of the Ombudsman.(4)The Ombudsman shall decide the representation generally within two months from the date of the receipt of the representation of the consumer.In the event the representation is not decided within two months, the Ombudsman shall record the reasons therefore including the cost to be paid by the Licensee if the inability to decide within the time is attributable to the Licensee.In case the delay is for reasons attributable to the consumer, the Ombudsman may,reject the representation of the consumer.(5)The Distribution Licensee shall duly comply with and implement the decision of the Ombudsman on the representation of the consumer.
