Section 18 in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019
18. Prioritization of complaints.
- As far as is possible and practical, the grievances shall be prioritized for redressal based on the following priority order :-(1)non-supply(2)connection/disconnection of supply(3)meter-related issues(4)billing-related issues(5)other issues:Provided that it should be ensured that all grievances are disposed of within the time lines specified under these Regulations.
