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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5) in The Electricity Regulatory Commissions Act, 1998

(5)Notwithstanding anything contained in sub-section (1), the Chairperson or any Member may-
(a)relinquish his office by giving in writing to the President notice of not less than three months; or
(b)be removed from his office in accordance with the provisions of section 7.