Section 12 in Rajasthan Electricity Regulatory Commission (Guidelines for Redressal of Grievances) Regulations, 2008
12. Detailed instructions.
(1)Detailed instructions as per above guidelines relating to handling of grievances must be conveyed by the licensee along with the Constitution of the Grievance Redressal cum Settlement Forum at the Sub-divisional, Divisional, Circle/District and Corporate Office within one month of coming into effect of these regulations and within six months where a new license is granted by the Commission.(2)A set of the instructions and the Constitution of the Forum shall be furnished by the licensee to the Ombudsman and to the Commission within one week of its issue.
