Section 26(3) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(3)The Ombudsman shall be liable to be removed from his office in the event of any of the disqualifications mentioned in sub-regulation (2) arising or being discovered:Provided that, the Ombudsman shall not be removed from his office of any ground specified in clauses (iv), (v) or (vi) of Sub-Regulation (2), unless the Commission, has, on an enquiry, concluded that the Ombudsman ought on such ground or grounds to be removed.
