Section 8 in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019
8. Removal of Member.
(1)An existing Member shall be liable to be removed from his office forthwith on any of the grounds mentioned in sub- regulation (3) of regulation 7.(2)No Member shall be removed from his office on any ground specified in sub-regulation (2) of regulation 7, unless the licensee has held an independent inquiry. Provided further that the licensee shall duly consider the report submitted by the person nominated to conduct enquiry and shall communicate its decision to the Member with the concurrence of the Commission within a period of two months of the receipt of such report.Provided further that the Independent Member, appointed by the Commission under clause(ii) of sub-regulation (1) of regulation 7, shall be removed from his office only after the prior approval of the Commission.
