Section 10(2) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(2)The Member of the Forum may, by giving not less than three (3) months notice in writing under his hand addressed to the Distribution Licensee, resign his office:Provided that the Distribution Licensee shall not accept such resignation without the prior approval of the Commission:Provided further that the Commission may, after recording the reasons in writing, relax the specified period of notice.
