Section 20(3) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
(3)When a complaint is settled, through mediation of the Electricity Ombudsman, undertaken by him in pursuance of request made in writing by complainant and licensee through mutual agreement, the Electricity Ombudsman shall have the settlement recorded and signed in his presence and cause issuance of orders on the settlement of grievances by mutual agreement.
