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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(9) in Kerala Consumer Protection Rules, 2005

(9)A member other than the President of the District Forum shall be eligible for casual leave of twenty days in a calendar year with honorarium, subject to the condition that the members shall attend office on all working days and during the specified office hours:Provided that such leave shall be sanctioned by the President of the District Forum to its members.