Section 21 in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
21. Rejection of the representation.
(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.(2)The Electricity Ombudsman may reject a representation at any stage, if after consideration of the complaint and evidence produced before it, the Electricity Ombudsman is of the opinion that the complicated nature of the complaint required consideration of elaborate documentary and oral evidence and the proceedings before the Electricity Ombudsman are not appropriate for adjudication of such complaint.(3)The decision to reject the representation shall be conveyed to the complainant by way of speaking order in writing.(4)The representation can be withdrawn by making a petition to that effect to the Electricity Ombudsman which may allow the withdrawal with such orders as it deems necessary.
