Section 38 in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019
38. Reporting requirements.
(1)The Ombudsman shall, within 7 days of the close of the period to which it relates, submit to the Commission a quarterly report on all the representations filed before it.(2)The report shall cover -(a)facts of the representations;(b)responses of parties in brief;(c)opinion of the Ombudsman on the compliance of Distribution Performance Standards by the licensee;(d)key directions issued to the licensee and/ or to the consumer in the order; and(e)compliance of order by the licensee and/ or to the consumer.(3)The Ombudsman shall within 45 days of the close of the financial year to which it relates also furnish a yearly report containing a general review of the activities of the Ombudsman's office during the financial year to the Commission and the State Government.CHAPTER -VI Miscellaneous
