Section 12 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
12. Jurisdiction of the Forum.
(1)The Forum shall have the jurisdiction to entertain the grievances filed by the complainant with respect to the services provided by the Distribution Licensee and give such orders and directions as may be deemed necessary.(2)The Forum shall entertain only those grievances where the complainant has approached the appropriate authority of the distribution licensee as specified in the complaint handling procedure in SOP Regulations from time to time and is not satisfied either with the response of the licensee or there is no response from the Licensee within the time stipulated therein:Provided that no grievance shall be entertained unless it is filed before the Forum within three months from the date the consumer has exhausted the remedy under the complaint handling procedure:Provided further that the Forum may, for reasons to be recorded in writing, entertain a grievance which does not meet the aforesaid requirement.
