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State of Jharkhand - Section

Section 31 in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011

31. Affidavit in support.

- All complaint /representation/appeal shall be verified by an affidavit as per Form - V.Form - 1Consumer Complaint FormFill Separate Forum for each complaint will be entertained only if checklist is filled.Forum for Redressal of Consumer Grievances
Ph. E-mail Address Website
To be filled in by Forum Office
Complaint ID {|
 
| Date of Receiving Complaint|
 
|}
Name of Consumer {|
 
| Consumer No.|
 
|-| Address|
 
| Consumer Category|
 
|-| Phone No.|
 
|-| Fax No.|
 
|-| City/Village|
 
| E-mail|
 
|-| District|
 
| PIN|
 
|}
Licensee {|
 
| Circle|
 
| Division|
 
|}Complaint Type (Please Tick)
{|
 
| 1. Billing Dispute|
 
| 6. Voltage complaints|-|
 
| 2. Non supply of power|
 
| 7. Problems in Metering|-|
 
| 3. Safety|
 
| 8. Complaint regarding billing and collections service|-|
 
| 4. Complaint regarding getting fresh connections|
 
| 9. Complaint regarding Disconnection and Reconnection|-|
 
| 5. Interruption/failure of power supply|
 
| 10. Others|}
If others, please specify {|
 
|}Give Brief Description of complaint with Date of cause of action (Details may be annexed separately.)Attach copy of complaint sent to Licensee.
Date of cause of action
Relief sought from Forum (Details may be annexed separately).
 
Name of the office where the Complaint lodged {|
 
|}
Complaint No. {|
 
| Date|
 
|}
Decision taking Authority of Licensee
Name of Officer {|
 
| Designation & Address|
 
|-| Ref. No. of Letter order from Licensee No.|
 
| Date|
 
|-| Decision taking by Licensee on complaint|-|
 
|}
Quote Specific references to any Law, License Conditionregarding, code and/or standard that is alleged to have beenviolated by Licensee. {|
 
|-| List of Enclosures :||-| 1.|
 
| Copy of Complaint to Licensee|-| 2.|
 
| Copy of Reply/Relief/Order/Decision received from Licensee|-| 3.|
 
| Affidavit (As per form - V)|}
Check List:Beforefiling complaint with Forum, please ensure that all of thefollowing criteria are met and all boxes are checked. ()
1. {|
 
| Complaint has been logged with the Licensee|-| 2.|
 
| The Complaint does not pertains to the same subject matter forwhich any proceeding before any court is pending or a degree oraward or a final order has already been passed by any competentcourt.|-| 3.|
 
| The complaint has been made within 1 year after the cause ofaction arose.|-| 4.|
 
| Have provided complete personal information like name,address, consumer account no. etc.|-| 5.|
 
| Have mentioned the Relief sought from Forum.|}VerificationI...................................................... (name in full and in block letters), son/daughter................................... of solemnly declare that to the best of my knowledge and belief, the information given in this complaint and the annexure and statements accompanying it are correct, complete and truly stated and in accordance with the provisions of JSERC's "Guidelines for establishment of Forum for Redressal of Grievances of the Consumers - regulations 2011".
Place: Signature:
Date: Name:
Form - IIForum for Redressal of Grievance of ConsumersReport for The Quarter Ending June/September/December/MarchName of the Licensee:Name of the Forum:
Sl. No. Nature of complaints Complaint Status
Complaints Pending at the end of the last quarter Complaints received during the quarter Total complaints Complaints attended during the quarter Balance Complaints to be attended Complaints pending for more than 3 months butless than 6 months Complaints pending for more than 6 months
    (1) (2) (3=1+2) (4) (5=3-4)    
1 Billing Dispute              
2 Non supply of power              
3 Safety              
4 Complaint Regarding getting fresh Connections              
5 Interruption/ failure of power supply              
6 Voltage complaints              
7 Problems in Metering              
8 Complaint regarding billing and collections service              
9 Complaint regarding Disconnection and Reconnection              
10 Others              
Form - IIIConsumer Complaint FormFill separate form for each complaint. The Complaint will be entertained only if checklist is filled.The Electricity Ombudsman
Ph. E-mail Address Website
To be filled in by Forum Office
Complaint ID {|
 
| Date of Receiving Complaint|
 
|}
Name of Consumer* {|
 
| Consumer No.|
 
|-| Address|
 
| Consumer Category|
 
|-| Phone No.|
 
|-| Fax No.|
 
|-| City/Village|
 
| E-mail|
 
|-| District|
 
| PIN|
 
|}
Licensee {|
 
| Circle|
 
| Division|
 
|}Complaint Type (Please Tick)
{|
 
| 1. Billing Dispute|
 
| 6. Voltage complaints|-|
 
| 2. Non supply of power|
 
| 7. Problems in Metering|-|
 
| 3. Safety|
 
| 8. Complaint regarding billing and collections service|-|
 
| 4. Complaint regarding getting fresh connections|
 
| 9. Complaint regarding Disconnection and Reconnection|-|
 
| 5. Interruption/failure of power supply|
 
| 10. Others|}
If others, please specify {|
 
|}Give Brief Description of complaint (Details may be annexed separately.) Attach copy of complaint sent to Licensee.
 
Relief sought from Ombudsman (Details may be annexed separately).
 
Name of Forum {|
 
| Address|
 
|-| Ref. No. of Letter/order received from forum and Date|
 
| Date|
 
|}Write 'NEW' if No Consumer No. allotted.
Decision/order of the Forum in brief (Details may be annexedseparately.) Attach copy of Relief Remedy offered by Forum.
  List of Enclosures :
1. {|
 
| Copy of Complaint to Forum|-| 2.|
 
| Copy of Reply/Order received from forum|-| 3.|
 
| Affidavit (As per form - V)|}Check List: Before filing complaint with Forum, please ensure that all of the following criteria are met and all boxes are checked ( ).
1. {|
 
| Has lodged complaint with the Forum.|-| 2.|
 
| The representation has been made within 1 month from the dateof the order of the Forum.|-| 3.|
 
| Complaint does not lie with any Consumer Forum or any Court,or the Commission.|-| 4.|
 
| Have provided complete personal information like name,address, consumer account no. etc.|-| 5.|
 
| Have mentioned the Relief sought from ombudsman.|}VerificationI...................................................... (name in full and in block letters), son/daughter................................... of solemnly declare that to the best of my knowledge and belief, the information given in this complaint and the annexure and statements accompanying it are correct, complete and truly stated and in accordance with the provisions of JSERC's "Guidelines for establishment of Forum for Redressal of Grievances of the Consumers - regulations 2011".
Name: Signature:
Place: Date:
Form - IVThe Electricity OmbudsmanStatus Report for The Quarter Ending June/September/December/March
Sl. No. Nature of complaints Complaint Status
Complaints Pending at the end of the last quarter Complaints received during the quarter Total complaints Complaints attended during the quarter Balance Complaints to be attended Complaints pending for more than 3 months butless than 6 months Complaints pending for more than 6 months
    (1) (2) (3=1+2) (4) (5=3-4)    
          Complaint now maintainable rejected Settled by agreement By Order Total      
1 Billing Dispute              
2 Non supply of power              
3 Safety              
4 Complaint Regarding getting fresh Connections              
5 Interruption/ failure of power supply              
6 Voltage complaints              
7 Problems in Metering              
8 Complaint regarding billing and collections service              
9 Complaint regarding Disconnection and Reconnection              
10 Others              
Form- V(Affidavit on non-judicial stamp paper of appropriate value)Before The Forum for Redressal of Consumer GrievancesThe Electricity OmbudsmanRanchi, JharkhandCase No.(To be filled by the Office)In The Matter of:(Gist of the purpose of the Petition or application)AndIn The Matter of:(Names and full address of the petitioners/applicants and names and full addresses of the respondent)Affidavit verifying the Petition/reply/applicationI.................................................... son of ............................................... aged .............................................. residing at .................................... do solemnly affirm and say as follows: