Section 19 in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019
19. Limitations/ pre-conditions for submission of grievance.
- The Forum may reject the grievance at any stage under any or more of the following circumstances :-(a)in cases where proceedings in respect of the same matter and between the same Complainant and the licensee are pending before any court, tribunal, arbitrator or any other authority, or a decree or award or a final order has already been passed by any such court, tribunal, arbitrator or authority;(b)in cases which fall under sections 126, 127, 135 to 139, 142, 143, 152, and 161 of the Act;(c)in cases where the grievance has been submitted two years after the date on which the cause of action has arisen; and(d)in the case of grievances which are -(i)frivolous, vexatious, malafide;(ii)without any sufficient cause; or(iii)where there is no prima facie loss or damage or inconvenience caused to the Complainant or the consumers who are represented by an association or group of consumers.
