Section 11(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)On receipt of a complaint made under Clause 9 of these Regulations, the Forum may, by order, allow the complaint to be proceeded with or rejected.Provided that the complainant shall be informed in writing giving reasons if the complaint is rejected;Provided further that a complaint shall not be rejected unless an opportunity of being heard has been given to the complainant;Provided further that the maintainability of the complaint shall ordinarily be decided within fifteen days from the date on which the complaint was received.
