Section 26(2) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(2)The Commission may, by order remove the Ombudsman from office, if he-(i)has been adjudged an insolvent;(ii)has been convicted of an offence involving moral turpitude;(iii)has become physically or mentally incapable of acting as such member;(iv)has acquired such financial or other interest as is likely to affect prejudicially his functions as a member;(v)has so abused his position as to render his continuance in office prejudicial to the public interest;(vi)has been guilty of proved misbehavior.
