Section 16(12) in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
(12)Removal of the OmbudsmanThe Commission may, by order, remove from office Ombudsman if he/she -(a)has been adjudged an insolvent;(b)has been convicted of an offence which, in the opinion of the Commission, involves moral turpitude;(c)has become physically or mentally incapable of acting as an Ombudsman;(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as an ombudsman:(e)has so abused his position as to render his continuance in office prejudicial to the public interest; or(f)has been guilty of proved misbehavior.
