Section 2(d) in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
(d)"Complainant" means(i)A consumer of electricity including applicants for new connections who has a complaint against the licensee.(ii)The representative of complainant, authorized in writing, supported by an affidavit on Non Judicial Stamp Paper of appropriate value, duly attested by the Oath Commissioner/Notary Public to represent the complainant before the Forum /Ombudsman; or(iii)Any Registered/ Unregistered Association of consumers where consumers have similar interest; or(iv)One or more consumer, where there are numerous consumers having similar interest; or(v)In case of death of a consumer, his legal heirs or authorized representatives who makes the complaint;
