Section 33(3) in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019
(3)The Ombudsman may reject the representation at any stage if it appears to him that the representation is -(a)frivolous, vexatious, malafide;(b)without any sufficient cause;(c)there is no prima facie loss or damage or inconvenience caused to the complainant :Provided that the decision of the Ombudsman in this regard shall be final and binding on the complainant and the distribution license:Provided further that no representation shall be rejected in respect of sub-clauses (a), (b) and (c) unless the complainant has been given an opportunity of being heard.
