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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(5) in The Electricity Regulatory Commissions Act, 1998

(5)Notwithstanding anything contained in sub-section (1) or sub-section (2), a Member may-
(a)relinquish his office by giving in writing to the Governor notice of not less than three months; or
(b)be removed from his office in accordance with the provisions of section 20.