Section 15(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)The State Government may remove from office, the President or any Member, who, -(a)has been adjudged as 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 the President or the Member; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as the President or a Member; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest; or(f)remains absent in three consecutive sittings except without leave or for reasons beyond his control.
