Section 20 in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
20. Procedure for filing a representation.
(1)The Licensee or any consumer, who is aggrieved with the order passed by Forum or non-implementation of the orders of the Forum, within one month of the order of the Forum may himself or through his representative, make a representation, in writing, in Form-III duly signed by the complainant or his authorized representative to the electricity Ombudsman.(2)The representation shall state clearly(a)The Name(s) of the consumer(s), or the organization, postal address, telephone number and e-mail address, if any, of the complainant.(b)The consumer number, category, address of the location of the service connection, name of the local Distribution licensees' office and address, the facts giving rise to complaint supported by documents, if any and relief sought from the Electricity Ombudsman.(c)The name of the Forum, date of order, decision of the Forum (a copy of the order of the Forum to be enclosed).(3)No complaint to the Electricity Ombudsman shall lie unless:(a)The complainant had before making a representation to the Electricity Ombudsman made a written representation to the Forum of the Distribution licensee named in the complaint and either the Forum had rejected the complaint or the complainant had not received any reply within a period of three months from date of filing of the grievance or the complainant is not satisfied with the orders of the Forum or the order of the Forum has not been complied with.(b)The representation is made within thirty days from the date of receipt of the order of the Forum or such extended period as may be permitted by the Ombudsman not exceeding further thirty days for reasons to be recorded, in writing, The Ombudsman; if satisfied that there exists sufficient cause for not filing it within that period.(c)The complaint is fresh and has not been decided by the Electricity Ombudsman in any previous proceedings.(d)The complaint does not pertain to the same subject matter for which any proceedings before the Commission or any authority/Court of law is pending or a decree or award or a final order has already been passed by the Commission or any competent Court, and(e)The complaint is not frivolous or vexatious in nature.(3)After registering the representation of the complainant/ licensee, the Ombudsman, within 7 days of registration, shall call for records relating to the representation from the concerned Forum. The concerned Forum shall send the entire records within 15 days from the date of issue of such notice, to the office of the Ombudsman.
