Section 3 in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
3. Constitution of Forum(s).
(1)Every Distribution Licensee shall within six months from the date of grant of license, establish a Forum or Forums for redressal of grievances of the consumers in accordance with these Regulations.Provided that every existing Distribution Licensee/deemed licensee shall within three months from the date of notification of this Regulations, establish a Forum or Forums for redressal of Grievances of the consumers in accordance with these Regulations.(2)A Distribution licensee may establish one or more than one Forum located in different areas/Divisions, keeping in view the concentration of the consumer in a particular area and the number of complaints expected to be received and the constraints of the Forum in disposing of the complaint "expeditiously within a period of 3 months" from the date of receipt of Complaint by it.(3)The office of the "Forum" shall be at such place(s) as each Distribution Licensee may specify in accordance with the sub Section (2).(4)The Forum shall consist of three Members including the Chairperson. Of these three, two shall be working or retired officers of the licensee, one from Electrical Engineering and another from Finance & Accounts stream. The Licensee shall get the panel approved by the Commission for appointment to the post of Members. The Commission shall nominate one independent member from legal stream, who is familiar with the consumer affairs. The Member (Legal) shall be the Chairperson of the Forum. On approval of the panel for Members and/or nomination for Chairperson by the Commission, the licensee shall issue appointment letters to the Chairperson and Members within 15 days of the receipt of such communication.
