Section 7(6) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(6)Where the Secretary fails or neglects to perform any or all the functions, or to discharge any or all the duties, assigned to him under the Act or the Regulations framed thereunder, the Chairperson shall, after affording him reasonable opportunity of being heard or if appointed otherwise than on deputation, remove him or, if appointed on deputation, repatriate him after due notice, to his parent organization.
