Section 31 in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006
31. Preservation of Records.
- Unless otherwise directed by the Commission, the office of Forum and Ombudsman shall preserve the records of the Grievances/representations including interim/final orders for a period of atleast three (3) years from the date of passing of the final order.
