Section 11 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007
11.
(a)The member(s) at 10 (a) (i) and (ii) above shall be appointed by the licensee for a period of 2 years and shall not be replaced during this period, except with the prior approval of the Commission or on attaining the age of superannuation. The member of Forum at 10 (b) may be a part time member and shall be nominated by the Commission for a period of two years.(b)The members of the Forum appointed by the licensee shall not hold any other office, during their tenure in the Forum.(c)A member may be removed from his office by the appointing/nominating authority, ifi. he is adjudged an insolvent; orii. he is convicted of an offence which involves moral turpitude; oriii. he has become physically or mentally incapable of acting as member; oriv. having acquired such financial or other interest which is likely to affect pre-judicially his functioning as a member; orv. has abused his position so that his continuance in office is considered prejudicial to the public interest; orvi. has been guilty of misbehaviour, orvii. has been negligent to his duties and/or not attending to the work of the Forum, without any valid reason.(d)No member of the Forum as at Regulation 10(a) and (b) shall be removed from his office on the grounds specified in (iv) to (vii) of sub-clause (c) above, except on the recommendation of the Ombudsman on an enquiry conducted by him on the request of the licensee or on the direction of the Commission. In case the member nominated by the Commission as at Regulation 10 (b), the enquiry shall be conducted by the Ombudsman only on the direction of the Commission.
