Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(9) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004

(9)Notwithstanding anything contained in sub-clause 3 (5), where the Commission is satisfied that in the public interest or for the reason of incapacity of any member, it is necessary so to do, it may for reasons to be recorded in writing remove any member from his office.