Section 16(a) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
(a)To receive the appeal petitions against the order of the consumer grievance redressal forum and consider such complaints and facilitate their satisfaction or settlement by agreement, through conciliation and mediation between a licensee and the aggrieved parties or by passing an award in accordance with the Act and Rules or Regulations made thereunder.
