Section 11 in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum, Electricity Ombudsman and Consumer Advocacy) Regulations, 2017
11. Declaration
(a)I/ We, the Complainant /s herein declare that:(i)the information furnished herein above is true and correct; and(ii)I/ We have not concealed or misrepresented any fact stated hereinabove and the documents submitted herewith.(b)The subject matter of the present Grievance has never been submitted to the Forum by me/ or by any one of us or by any of the parties concerned with the subject matter to the best of my/ our knowledge.(c)The subject matter of my / our Grievance has not been settled through the Forum in any previous proceedings.(d)The subject matter of my / our Grievance has not been decided by any competent authority/court/arbitrator, and is not pending before any such authority/court/arbitrator.Yours faithfully(Signature)(Complainant's name in block letters)Nomination. (If the Complainant wants to nominate his representative to appear and make submissions on his behalf before the Forum, the following declaration should be submitted.)I/We the above named consumer hereby nominate Shri/Smt. ............................. , whose address is ....................................................................... ................................................ as my/our Representative in the proceedings and confirm that any statement, acceptance or rejection made by him/her shall be binding on me/us. He/She has signed below in my presence.Accepted(Signature of Representative)(Signature of Complainant)Annexure- IISubmission of Representation Before OmbudsmanRepresentation Before The OmbudsmanNote: * indicates compulsory fieldsDate*: __________ToThe Ombudsman(specify full address)Dear Sir / MadamSub: (please make a mention of the order of the Forum from which a representation to the Ombudsman is being made)Details of the grievance are as under:
