Section 3(1) in Bihar Consumer Protection (appointment, salary, allowances and conditions of service of President and Members of the State Commission and District Forum) Rules, 2019
(1)President of a District Forum may be appointed either (a) by direct appointment or (b) on deputation from amongst the serving District Judges.Provided that appointment of a serving District Judge may not be made without the concurrence of the High Court.Provided further that where the pendency of complaints at the starting of the year before a District Forum does not exceed five hundred or the average number of complaints filed in the last three years does not exceed five hundred, the appointment may be made on part-time basis.
