Section 5(6) in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004
(6)Removal - Commission, may by order, remove from office, the Ombudsman, if he-(i)has been adjudged as insolvent;(ii)has been convicted of an offence which, in the opinion of the Commission, involves moral turpitude;(iii)has become physically or mentally incapable of acting as Ombudsman;(iv)has acquired such financial or other interest as likely to affect prejudicially his functions as Ombudsman;(v)has so abused his position as to render his continuance in office prejudicial to the public interest:Provided that the Ombudsman shall not be removed from office on any ground specified in Sub-clauses (iv) and (v) unless on an inquiry, made in accordance with such procedure as may be laid down by the Commission, it is found that the Ombudsman should be removed on such ground or grounds.
