Section 8(3) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
(3)On receipt of the complaint, the Forum shall determine admissibility of the complaint [within 5 working days] [Substituted 'within 10 days' by Notification No. 567, dated 11.11.2009.] from the date of receipt and in case the complaint is found to be without substance, then on its rejection with reasoned order the complainant shall be informed accordingly.Where a complaint is found admissible, the Forum shall proceed with the complaint in the manner provided under these Regulations.
