Section 24 in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
24. Hearing of the matter and Award.
(1)Where the complaint is not settled by agreement, the Electricity Ombudsman may determine the manner, the place, the date and the time of the hearing of the matter as he considers appropriate.(2)The Electricity Ombudsman may hear the pleadings of the parties and direct the parties to submit written statement/submission in the matter.(3)The Electricity Ombudsman shall pass a speaking order giving reasons for his findings and Award.(4)The Electricity Ombudsman shall pass an Award expeditiously preferably within a period of 90 days from the date of receipt of the complaint and send a copy of the Award to the complainant, Distribution licensee and JSERC within 7 days. The Distribution licensee/Complainant shall inform the Electricity Ombudsman its compliance within 30 days of the receipt of the Award.
