Section 9(1) in The U.P. Consumer Protection Rules, 1987
(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 prejudically 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.
