Section 30(7) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(7)A consumer, Distribution Licensee or any other person who is a party to any proceedings before the Ombudsman may either appear in person or authorize any person to present his case before the Ombudsman and to do all or any of the acts for the purpose.
