Section 6 in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
6. Removal of Member / Chairperson.
(1)No Member including Chairperson shall be removed from the office except in accordance with the provisions of these Regulations.(2)The Distribution licensee or the Commission on its own may, by order, remove from office the Chairperson or any Member if he -(a)Has been adjudicated insolvent;(b)Has been convicted of an offence which involves moral turpitude;(c)Has become physically or mentally incapable of acting as a Chairperson/Member.(d)Has acquired such financial or other interest as is likely to affect prejudicially his function as a Member.(e)Has so abused his position as to render his continuance in office prejudicial to the public interest;(f)Has been guilty of proven misbehavior.Provided that no Chairperson or Member shall be removed from his office on any ground specified in clauses (c), (d), (e) and (f) unless the Commission, on a reference being made in this behalf by the Distribution licensee or the Commission on its own, has, on an inquiry, held that the Chairperson or any Member ought to be, on such ground or grounds be removed.(3)The Distribution licensee may, in consultation with the Commission, suspend any Member of the Forum in respect of whom a reference has been made to the Commission, until the Distribution licensee has passed an order on receipt of the finding of the Commission, on such reference.(4)Chairperson/any Member who remains absent from his duty consecutively for more than 15 days without any valid reason and prior permission of the appointing authority shall cease to be a Member of the Forum.(5)Jurisdiction of the Forum Subject to the other provisions of these Regulations, the Forum(s) shall have jurisdiction to entertain complaints within the entire/ specified (in case of more than one Forum) area of the Distribution Licensee.Provided that each Distribution Licensee may establish more than one Forum so as to ensure that the Forum is able to dispose of every complaint expeditiously within a maximum period of three months from the date of receipt of complaint by it.
