Section 26 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
26. Resignation and Removal.
(1)The Ombudsman may, by giving not less than three (3) months notice in writing under his hand addressed to the Chairperson of the Commission, resign his office:Provided that the Commission may relax the specified period of notice.(2)The Commission may, by order remove the Ombudsman from office, 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 such 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.(3)The Ombudsman shall be liable to be removed from his office in the event of any of the disqualifications mentioned in sub-regulation (2) arising or being discovered:Provided that, the Ombudsman shall not be removed from his office of any ground specified in clauses (iv), (v) or (vi) of Sub-Regulation (2), unless the Commission, has, on an enquiry, concluded that the Ombudsman ought on such ground or grounds to be removed.
