Section 7(3) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
(3)On receipt of a complaint and following the procedure mentioned under sub-clause 7(1), the forum may, by order allow the complaint to be proceeded with or reject. Provided that the complainant shall be informed in writing if the complaint is rejected. Provided further that the admissibility of the complaint shall ordinarily be decided within 10 working days from the date on which the complaint was received.Where a complaint is allowed to be proceeded, the forum may proceed with the complaint in the manner provided under these Regulations.
