Section 74 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
74.
The order of Ombudsman should be consistent with provisions of the Act, rules, regulations and the codes notified by the Commission from time to time and general orders or directions given by the Govt, of Chhattisgarh/this Commission in this regard. It should be ensured that the order(s) issued by the Ombudsman are clear, speaking and unambiguous.
