Section 16(2) in The Consumer Protection Act, 1986
(2)The salary or honorarium and other allowances payable to, and the other terms and conditions of service *** of, the members of the State Commission shall be such as may be prescribed by the State Government.Provided that the appointment of a member on whole-time basis shall be made by the State Government on the recommendation of the President of the State Commission taking into consideration such factors as may be prescribed including the work load of the State Commission.
