Section 6(2) in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
(2)The Distribution licensee or the Commission on its own may, by order, remove from office the Chairperson or any Member if he -(a)Has been adjudicated insolvent;(b)Has been convicted of an offence which involves moral turpitude;(c)Has become physically or mentally incapable of acting as a Chairperson/Member.(d)Has acquired such financial or other interest as is likely to affect prejudicially his function as a Member.(e)Has so abused his position as to render his continuance in office prejudicial to the public interest;(f)Has been guilty of proven misbehavior.Provided that no Chairperson or Member shall be removed from his office on any ground specified in clauses (c), (d), (e) and (f) unless the Commission, on a reference being made in this behalf by the Distribution licensee or the Commission on its own, has, on an inquiry, held that the Chairperson or any Member ought to be, on such ground or grounds be removed.
