Section 6 in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007
6. Procedure before the Forum:
- 6.1 The designated staff of the Forum shall -(i)rceive complaints and issue acknowledgement;(ii)aintain records;(iii)post the matter/complaints for hearing as per direction of the Forum;(iv)unction as decided by the Forum.6.2Every mplaint to he Forum must be submitted in writing and shall contain the following particulars :-(i)Nme of the individual or the organization, postal address, service connection number, tariff category, telephone number, fax number and the E-mail address (if any) of the complainant;(ii)ame of the Distribution Licensee and its office to which complaint pertains,(iii)Full facts of the matter supported by self-attested copies of relevant documents;(iv)he relief prayed for;(v)astatement that the matter is not pending before any court, authority or Forum;(vi)copy of response, if any, or order of the licensee; and(vii)any other matter considered relevant.6.3Complat shall be ccompanied by fees of Rs 50 through Indian postal order or demand draft or bankers cheque payable to Forum or any other instrument specified by the Forum.6.4The Fom shall detrmine the admissibility of the complaint not later than seven working days from the date of receipt of the complaint. No complaint shall be rejected unless an opportunity of hearing is provided to the complainant except matters related to Regulation 5.1.
