Section 13(9) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(9)As soon as the petition and all necessary documents are filed and the defects and objections, if any, removed and the petition scrutinized, accepted and numbered, the petition shall be placed before the Commission for preliminary consideration:Provided, that however, in the case of complaints of individual consumers, class of consumers or any consumer organizations, the Secretary of the Commission shall refer the matter to the ombudsman or an officer designated by the Commission for appropriate action as contained in Chapter IX of these Regulations. Thereupon unless the Commission otherwise directs, such petition shall be dealt with in accordance with the Regulations contained in the said Chapter IX.
