Section 8(1) in Kerala Consumer Protection Rules, 2005
(1)The Government may remove from office a member of the District Forum, who, -(a)is an undischarged insolvent; or(b)has been convicted and sentenced to imprisonment for an offence, which in the opinion of the Government, involves moral turpitude; or(c)has become physically or mentally incapable of acting as the President or as such member; or(d)has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government; or(e)has acquired such financial or other interest as is likely to affect prejudicially his functions as the President or as such member; or(f)has so abused his position as to render his continuance in office prejudicial to public interest; or(g)has joined a political party or accepted another office of profit; or(h)has joined a banned outfit or an organization declared by competent authority; and(i)has deserted or absented from the duties unauthorisedly for a period exceeding five days.
