Section 10(3) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(3)The Commission, in the case of the Chairperson, and the Distribution Licensee, in the case of Member may, by order remove from office any member, if he-(i)has been adjudged an insolvent;(ii)has been convicted of an offence involving moral turpitude;(iii)has become physically or mentally incapable of acting as a member;(iv)has acquired such financial or other interest as is likely to affect prejudicially his functions as a member;(v)has so abused his position as to render his continuance in office prejudicial to the public interest;(vi)has been guilty of proved misbehavior:Provided that, no member shall be removed from his office of any ground specified in clauses (iv), (v) or (vi), unless the Commission, has, on an enquiry, concluded that the member ought on such ground or grounds to be removed.
