Section 11(3) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
(3)The Electricity Ombudsman shall be appointed for a term not exceeding three years or till he/she attains the age of 65 years, whichever is earlier and shall not be eligible for reappointment.Notwithstanding anything contained in sub-clause (1) above, Electricity Ombudsman may-(a)relinquish his/her office by giving in writing to the Commission a notice of not less than three months; or(b)be removed from his/her office in accordance with Regulation (16) of these Regulations.
