Section 4 in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
4. Removal of Members.
(1)The licensee may remove from office any member of the Forum including the co-opted member who(i)has been adjudged as undischarged insolvent; or(ii)has been convicted of an offence involving moral turpitude; or(iii)has become physically or mentally incapable of acting as such member; or(iv)has without reasonable cause refused or failed to discharge his functions for a period of at least three months; or(v)ceases to fulfil any of the conditions of his appointment as member; or(vi)has acquired such financial or other interest that can affect prejudicially his functions as a member; or(vii)has conducted himself in a manner or has so abused his position as to render his continuance in office prejudicial to the public interest or to the objects and purpose of the Act.(2)No member of the Forum shall be removed from his office on the grounds specified in sub clauses (i), (iii), (iv), (v),(vi)and (vii) of clause 4, until the person appointed by the licensee has carried out an enquiry and has forwarded a report to the licensee.(3)The licensee shall act in accordance with the recommendation made in the final report under sub-clause (7) and the licensee shall communicate its decision to the member concerned within a period of two months of the receipt of such report.
