Section 3 in A.P. Electricity Regulatory Commission (Appointment of Vidyut Ombudsman and Terms & Conditions of Service) Regulation, 2007
3. Appointment of Ombudsman.
(a)The Appointing Authority shall appoint or designate a person as Ombudsman as provided for in the Act.(b)The Selection Committee for Ombudsman shall consist of the Chairperson and Members of the Commission. The Chairperson of the Commission shall be the Chairperson of the Selection Committee.(c)Term of Office: The Ombudsman shall be appointed for a term of three years or till he attains the age of 65 years, whichever is earlier, provided that no person shall be appointed as Ombudsman after he attains the age of 62 years. The Ombudsman shall not be eligible for reappointment.(d)Removal from Office:(i)The Ombudsman shall not be removed from office except in accordance with this regulation.(ii)The Commission, may, by order, remove from office, the Ombudsman, if he-(a)has been adjudged as insolvent;(b)has been convicted of an offence which, in the opinion of the Commission, involves moral turpitude;(c)has become physically or mentally incapable of acting as Ombudsman;(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as OmbudsmanÂ’(e)has so abused his position as to render his continuance in office prejudicial to the public interest; or(f)has been guilty of proven misbehaviour.Provided that the Ombudsman shall not be removed from office on any ground specified in clauses (d), (e) and (f) unless an inquiry held in accordance with such procedure as may be prescribed by the Commission, has reported that the Ombudsman ought to be removed on such ground or grounds.(e)Location of the office of Ombudsman: The Ombudsman shall be located at Hyderabad. However he may hold hearings or proceedings at various places within the state of Andhra Pradesh in order to expedite disposal of representations received by him.(f)Pay and allowances of Ombudsman: the Ombudsman shall be entitled for pay as per the pay scale of Rs.22,400-525-24,500. In addition, he shall be entitled to DA, HRA and CCA in accordance with Central Government rules. Other benefits shall be as admissible to the employees of the Government of Andhra Pradesh.
