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State of Rajasthan - Section

Section 4 in Rajasthan Electricity Regulatory Commission (Guidelines for Redressal of Grievances) Regulations, 2008

4. Establishment of Forum.

(1)Every licensee in the State at its Corporate Office will have a "Grievance Redressal cum Settlement "Forum" for the redressal of consumers grievances in accordance with the guidelines contained in these Regulations.
(2)The licensee may establish more than one such Forum ensuing timely disposal of consumer grievances.
(3)The jurisdiction of the Forum will be :
(1) Grievances of Non-monetary/general nature :
  (a) Divisional Forum   Grievance of LT supply consumers of the Division
  (b) Circle (District) Forum   Grievance of HT supply consumers of the Circle
  (c) Corporate Forum   Grievance of EHT supply consumers
(2) Grievance of Monetary nature:
  (a) Sub-divisional Forum   Monetary limit of Rs.10,000/-
  (b) Divisional Forum   Monetary limit of Rs.25,000/-
  (c) Circle (District) Forum   Monetary limit of Rs.3,00,000/-
  (d) Corporate Forum   More than Rs.3,00,000/-