Section 3 in The Orissa Consumer Protection Rules, 1987
3. Salary or honorarium 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 or an honorarium at the following rate, namely :(a)If a person who is serving as District Judge is appointed on whole time basis.The Salary of District Judge.(b)If a person who is serving as District Judge is appointed on part time basis.Honorarium at the rate of Rupees one hundred fifty per day of sitting.(c)If a retired person who had been a District Judge is appointed on whole time basis.A consolidated salary of rupees three thousand per month, over and above the pension.(d)If a person who is qualified to be a District Judge is appointed on whole time basis.A consolidated salary of rupees three thousand per month.(2)The other members of the District Forum shall receive a consolidated salary of rupees one thousand if appointed on whole time basis and honorarium at the rate of rupees one hundred per day of the sitting if appointed on part time basis.(3)The President and the member of the District Forum shall be entitled so such travelling allowance and daily allowances on official tour as are admissible to Class I Officers of the State Government under the Orissa Travelling Allowance Rules.(4)The salary honorarium and other allowances shall be defrayed out of the Consolidated Fund of the State and the State Government may by notification, enhance the salary or honorarium from time to time.(5)Before appointment, the President (if is not a serving District Judge) and the members of the District Forum shall furnish affidavits that they do not and shall not have :(a)membership any political party or any communal organisation, and(b)any financial or other interests as are likely to affect prejudicially their functions as member of the said Forum.(6)The President or a member of a District Forum shall cease to be the President or members as the case may be, if he(a)dies or resign from office or attains the age specified in Sub-Section (2) of Section 10 of the Act, or(b)is adjudged an insolvent, or(c)is convicted of an offence involving moral turpitude.(d)[ remains absent in three consecutive sittings of the District Forum except for reasons beyond his control].(e)joins political party or a communal organisation; or(f)becomes physically or mentally incapable to discharge his functions efficiently; or(g)acquires such financial or other interest as is likely to affect his functions prejudicially; or(h)so abuses his position as to render continuance in office prejudicial to the public interest.Provided that the membership on any of the grounds specified in Clauses (f), (g) and (h) above shall cease either on his own admission or on the basis of a finding by an enquiry ceased by the State Government]. [Orissa Gazette Extraordinary No. 956, dated 19.7.1993, Notification. S.R.O. No. 558/93 dated 6.7.1993.](7)[ Where any vacancy occurs in the office of the President of the District Forum by reason of retirement, absence or otherwise, the duties of the office shall be performed by such person who is qualified to be appointed as President of the District Forum and if such person is not available then the senior most (in order of appointment) Member of the District Forum holding office for the time being, shall discharge the function of the President until a person is appointed to fill up such vacancy and assumes the office of President of the District Forum or the President joins his duty.] [Substituted vide O.G.E. No. 1413 dated 2.9.2002.](8)When the President of the District Forum is unable to discharge the functions owning to absence, illness or any other cause, the senior-most (in order of appointment) member of the District Forum shall discharge the functions of the President until the day on which the President resumes his functions.(9)The President or any member ceasing to hold office as such shall not hold any appointment in or be connected with the management or administration of an organisation which have been the subject to any proceeding under the Act during his tenure for a period of 5 years from the date on which he cease to hold such office.
