Electricity Act, 2003
90. Removal of
Member.-
1.
No
Member shall be removed from office except in accordance with the provisions of
this section.
2.
The
Central Government, in the case of a Member of the Central Commission, and the
State Government, in the case of a Member of the State Commission, may by order
remove from office any Member, if he--
a. has been adjudged an
insolvent;
b. has been convicted of
an offence which, in the opinion of the Appropriate Government, involves moral
turpitude;
c. has become physically
or mentally incapable of acting as a Member;
d. has acquired such
financial or other interest as is likely to affect prejudicially his functions
as a Member;
e. has so abused his
position as to render his continuance in office prejudicial to the public
interest; or
f. has been guilty of
proved misbehaviour:
Provided
that
no Member shall be removed from his office on any ground specified in clauses
(d), (e) and (f) unless the Chairperson of the Appellate Tribunal on a
reference being made to him in this behalf by the Central Government or the
State Government, as the case may be, has, on an inquiry, held by him in
accordance with such procedure as may be prescribed by the Central Government,
reported that the Member ought on such ground or grounds to be removed.
1.
2.
3.
The
Central Government or the State Government, as the case may be, may, in
consultation with the Chairperson of the Appellate Tribunal suspend any Member
of the Appropriate Commission in respect of whom a reference has been made to
the Chairperson of the Appellate Tribunal, under sub-section (2) until the
Central Government or the State Government, as the case may be, has passed
orders on receipt of the report of the Chairperson of the Appellate Tribunal,
on such reference:
Provided
that
nothing contained in this section shall apply to the Chairperson of the
Appropriate Commission who, at the time of his appointment as such is a sitting
Judge of the Supreme Court or the Chief Justice of a High Court or a Judge of a
High Court.