Section 37(3) in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019
(3)The order passed by the Ombudsman shall set out -(a)issue-wise decisions;(b)reasons for passing the order;(c)reasons for vacation of the interim Order, if any, made under regulation 36 and its impact;(d)directions, if any, to the distribution licensee or complainant, and(e)any other order, deemed appropriate in the facts and circumstances of the case.
