Section 69 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
69.
The Ombudsman may reject the representation at any stage, if it appears to him that the representation is -(i)frivolous, vexatious, malafide;(ii)without any sufficient cause; or(iii)not being pursued by the person making the representation with reasonable diligence.
