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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(5) in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004

(5)Notwithstanding anything contained in Clauses (3) and (4) above, the Commission may at any time direct the Licensee to substitute a member (including co-opted member) of the Forum with another person, as per the composition and qualification provided in Clause (2) above, if in the opinion of the Commission such substitution is necessary for the proper discharge of the functions of the Forum.