Section 3 in The Manipur Consumer Protection Rules, 1989
3. Salaries and other allowances and terms and conditions of the President and Members of the District Forum.
- [Section 10 (3)]. (1) The President of the District Forum shall receive the salary of Judge of a District Court if appointed on whole-time basis or an honorarium of Rs. 100 per day if appointed on part-time basis. Other members if sitting on whole-time basis, shall receive a consolidated honorarium of Rs. 1,500 per month and if sitting on part-time basis, a consolidated honorarium of Rs. 75 per day for the sitting.(2)The President and the members of the District Forum shall be entitled for such travelling allowance and daily allowance on official tour as are admissible to Grade I Officer of the Government of Manipur.(3)The salary, honorarium and other allowances shall be defrayed out of the Consolidated Fund of the State Government.(4)Before appointment, the President and Members of the District Forum shall have to give an undertaking that he does not and will not have any such financial or other interests as is likely to affect prejudicially his functions as a Member.(5)In addition to the provisions of Section 10(2), the State Government may remove from the office, the President and Member of a District Forum who-(a)has been adjudged an insolvent, or(b)has been convicted of an offence which in the opinion of the State Government involves moral turpitude, or(c)has become physically or mentally incapable of acting as such member, or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as a member, or(e)has so abused his position as to render his continuance in office prejudicial to the public interest;Provided that the President or Member shall not be removed from his office on the ground specified in Clauses (d) and (e) of sub-rule (5) except on an inquiry held by State Government in accordance with such procedure as it may specify in this behalf and finds the Member to be guilty of such ground.(6)The terms and conditions of the service of the President and the Members of the District Forum shall not be varied to their disadvantage during their tenure of office.(7)Where any vacancy occurs in the office of the President of the District Forum, the senior-most (in order of appointment) Member of District Forum, holding office for the time being shall discharge the functions of the President until a person appointed to fill such vacancy assumes the office of the President of District Forum.(8)When the President of the District Forum is unable to discharge the functions owing to absence, illness or any other cause, the senior-most (in order of the appointment) Member of the District Forum shall discharge the functions of the President till the day on which the President resumes the charge of his functions.(9)The President or any Member ceasing the hold office as such shall not hold any appointment in or be connected with the management or administration of an organisation which has been the subject of any proceedings under the Act during his tenure for a period of 5 years from tire date on which he ceases to hold such office.
