Section 9 in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
9. Complaint that can be taken up by the Forum.
- The Forum(s) shall take up any kind of grievances/complaints as defined in Clause 2(e) of these Regulations.Provided that the complaint has already been registered as per Clause 8 of these Regulations and the same has not been redressed within 30 days or the consumer is not satisfied with the redressal, except the complaint pertaining to:(i)Offences and penalties as specified u/s 135 to 141 of the Act;(ii)Accidents and inquiries as specified under section 161 of the Act unless prescribed by the State Government by General/ special order.
