Section 28(1) in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019
(1)A complainant may prefer a representation before the Ombudsman appointed/ designated by the Commission under the following circumstances:-(a)if the complainant is aggrieved by the non-redressal of the grievance by the Forum within the period specified,(b)if the complainant is not satisfied with the order passed by the Forum, and(c)if the complainant is aggrieved by the non-implementation of the Forum's order, by the licensee
