Section 11 in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
11. Manner in which the complaint shall be redressed.
(1)On receipt of the complaint from any complainant, the Chairperson or a person authorised by the Chairperson shall make endorsement on the grievance subscribing his dated initial. Complaint received shall be registered and serially numbered generated through computer with date and time.(2)The Forum shall acknowledge receipt of the complaint and fix and notify to both parties i.e. complainant and the licensee for hearing on the point of admission of the complaint within 7 days of receipt of the complaint.(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.(4)Where a complaint is allowed to be proceeded with, under Clause 11(3) of these Regulations the Forum may proceed with the Complaint in the manner provided under these Regulations.
