Section 7(1) in The Haryana Electricity Reform Act, 1997
(1)The Governor of the State may remove from office any member of the Commission in accordance with sub-section (2) who -(a)has been adjudged an insolvent; or(b)has been convicted of an mentally incapable of acting as such member; or(c)has become physically or mentally incapable of acting as such member; or(d)has without reasonable cause refused or failed to act for a period of at least six months; or(e)ceases to fulfil any of the conditions of his appointment as member, or(f)has acquired such financial or other interest that can affect prejudicially his functions as a member; or(g)has conducted himself in a manner or has so abused his position as to render his continuance in office prejudicial to the pubic interest or to the objects and purpose of the Act.
