Section 3(d) in A.P. Electricity Regulatory Commission (Appointment of Vidyut Ombudsman and Terms & Conditions of Service) Regulation, 2007

[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(d) in A.P. Electricity Regulatory Commission (Appointment of Vidyut Ombudsman and Terms & Conditions of Service) Regulation, 2007

(d)Removal from Office:

(i)The Ombudsman shall not be removed from office except in accordance with this regulation.

(ii)The Commission, may, by order, remove from office, the Ombudsman, if he-