Section 10 in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006
10. Constitution of Electricity Ombudsman.
- 10.1 The Commission shall designate or appoint one or more persons to be the Electricity Ombudsman to exercise such powers and discharge such functions entrusted by or under the provisions of the Act and/or under these Regulations.10.2The appointment or designation of the person(s) as the Electricity Ombudsman shall be made for a period not exceeding three (3) years.Provided that the tenure of the Electricity Ombudsman may be extended by the Commission for a further period not exceeding two (2) years subject to an overall age limit of seventy (70) years.10.3The Electricity Ombudsman may relinquish his office by giving in writing to the Commission a prior notice of not less than three (3) months.10.4Where the Commission is satisfied that in the public interest and for the reasons set out below, it is necessary to remove the person discharging the duties of an Electricity Ombudsman, the Commission may for reasons to be recorded in writing and by giving three months notice or by paying three months consolidated emoluments in lieu of the notice period, remove the person discharging the duties of Electricity Ombudsman, if such person:(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 Electricity Ombudsman;(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as Electricity 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 misbehaviour.Provided that no person shall be removed from his office on any ground specified in the aforesaid clauses (d), (e) and (f) unless the Commission, has, on an inquiry, concluded that the person ought, on such ground or grounds, be removed.
