Section 26(2)(v) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

(v)has so abused his position as to render his continuance in office prejudicial to the public interest;

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