Section 16 in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
16. Removal of Electricity Ombudsman.
- No person shall be appointed and/or be entitled to continue as Electricity Ombudsman if he stands disqualified on account of his:(1)having been adjudged an insolvent;(2)having been convicted of an offence involving moral turpitude;(3)having become physically or mentally or otherwise incapable of acting as an Ombudsman;(4)having acquired such financial or other interest as is likely to affect pre-judicially his function as an Ombudsman;(5)having abused his position as to render his continuance in office prejudicial to the public interest;(6)having been guilty of proved misbehaviour;(7)having become a member of a political party.
