Section 7(3) in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019
(3)No person shall be appointed and/or be entitled to continue as a Member if -(i)he has been adjudged as an insolvent; or(ii)he has been convicted of an offence which, in the opinion of the licensee, involves moral turpitude; or(iii)he has become physically or mentally incapable of acting as such a Member; or(iv)he has acquired such financial or other interest as is likely to affect prejudicially his functions as a Member; or(v)he has so abused his position as to render his continuance in office prejudicial to public interest; or(vi)he has been guilty of proven misbehaviour; or(vii)his consistent negligence towards the duties is established(viii)Has without reasonable cause refused or failed to discharge his functions for a period of at least three months; or(ix)Ceases to fulfil any of the conditions of his appointment as member; or
