Section 4(3) in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004
(3)The Forum shall maintain a regular office at the principal place of business of the Licensee, where the Forum shall receive the complaints. The Forum shall have sittings at such principal office and also at any other place in the area of supply of the Licensee as may be decided by the Forum or as the Commission may direct from time to time considering the number of complaints received, the place from where the complaint is received and the proximity to the principal place of business of the Licensees and other relevant factors.
