Section 21(1) in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
(1)The Electricity Ombudsman may reject the representation at any stage if it appears to him that the representation made is:(a)frivolous, vexatious, mala fide; or(b)without any sufficient cause or;(c)that it is not pursued by the complainant with reasonable diligence or;(d)prima facie, there is no loss or damage or inconvenience caused to the complainant.
