Section 10(5) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
(5)Where the Commission is satisfied that in the public interest or for the reason of incapacity of the Electricity Ombudsman, it is necessary so to do, it may for reasons to be recorded in writing and by giving him three months' notice or by paying three months' consolidated emoluments in lieu of the notice period, remove any Electricity Ombudsman from his office.
