Section 52 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
52.
Where the Commission is satisfied that in the public interest, it is necessary to remove a person from the post of Ombudsman, the Commission may by giving one month's notice or by paying one month's consolidated fees or honorarium in lieu thereof, remove such person, if such person;(i)has been adjudged an insolvent; or(ii)has been convicted of an offence which involves moral turpitude; or(iii)has become physically or mentally incapable of acting as Ombudsman ; or(iv)has acquired such financial or other interest as is likely to affect prejudicially his functioning as Ombudsman ; or(v)has so abused his position as to render his continuance in office prejudicial to the public interest; or(vi)has been guilty of misbehaviour, or(vii)has been negligent to his duties and/or not been attending office, without furnishing any valid reason :Provided that no person shall be removed from office on any ground specified in clauses (iv), (v), (vi) & (vii) above unless the Commission has, on an inquiry held by it, concluded that the person ought to be removed on such ground or grounds.
