Section 10 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
10. Resignation and Removal of the Members.
(1)The Chairperson of the Forum 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, after recording the reasons in writing, relax the specified period of notice.(2)The Member of the Forum may, by giving not less than three (3) months notice in writing under his hand addressed to the Distribution Licensee, resign his office:Provided that the Distribution Licensee shall not accept such resignation without the prior approval of the Commission:Provided further that the Commission may, after recording the reasons in writing, relax the specified period of notice.(3)The Commission, in the case of the Chairperson, and the Distribution Licensee, in the case of Member may, by order remove from office any member, 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 a 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:Provided that, no member shall be removed from his office of any ground specified in clauses (iv), (v) or (vi), unless the Commission, has, on an enquiry, concluded that the member ought on such ground or grounds to be removed.
