Section 42 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
42.
The Ombudsman may relinquish his office by giving in wiring to the Commission a notice of not less than three months. The Commission may at any time remove the Ombudsman from his office in the event of his becoming incapacitated due to health reasons or for misconduct after giving one months notice :Provided that the Ombudsman shall not be removed from his office, unless the Commission has, on an enquiry, held by the Commission concluded that the Ombudsman ought, on such ground or grounds, be removed.
