Section 30(5) in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019
(5)No person shall be appointed or be entitled to continue as the Ombudsman, if -(a)he has been adjudged as an insolvent;(b)he has been convicted of an offence which, in the opinion of the Commission, involves moral turpitude;(c)he has become physically or mentally incapable of acting as an Ombudsman;(d)he has acquired such financial or other interest as is likely to affect prejudicially his functions as an Ombudsman;(e)he has abused his position so as to render his continuance in office prejudicial to public interest;(f)he has been guilty of proven misbehaviour;(g)he has been negligent towards his duties; or(h)his consistent negligence towards the duties is established;Provided that the Ombudsman shall not be removed from his office on any ground specified in this sub-regulation, unless the Commission has, on an inquiry, concluded that the person ought, on such ground or grounds, be removed.
