Section 3 in The Delhi Electricity Regulatory Commission (Redressal Of Consumers' Grievances) Regulations, 2003
3. Appointment of Grievance Redressal Officer.
-(i) The Commission shall nominate a nodal officer to he designated as 'Grievance Redressal Officer', hereinafter called the GRO, for dealing with matters relating to consumer grievances.(ii)Any person or organization may submit his grievance to the Commission through a complaint with the following essential submissions:(a)that the complainant has submitted his grievance to the licensee in accordance with the licensee's approved complaint handling procedure along with necessary documentary evidence.(b)that the complainant is not satisfied with the final response of the licensee or that the licensee has caused a delay in addressing the consumer's grievance beyond the period prescribed in its complaint handling procedure.(c)that the complaint is not pending before any Court of law or with any other forum.(iii)The Commission shall not take cognizance of the grievance if-(a)the requirements mentioned in clause (ii) are not met with;(b)the subject matter of complaint is outside the jurisdiction of the Commission; (iv) If the Commission declines to entertain the complaint, it shall inform the complainant in writing stating the reasons for declining, within 7 working days.
