Section 9 in The U.P. Consumer Protection Rules, 1987
9. [ Removal of President and Members of State Commission and District Fora from office in certain circumstances. [Substituted by Notification 01/2019/39-84-2-2019-C.P.25/2017, dated 21.2.2019.]
(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 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.(2)Notwithstanding anything contained in sub-rule (1), the President of the State Commission shall not be removed from his office on the grounds specified in clauses (d), (e) and (f) of that sub-rule except after an inquiry held by a sitting Judge of the High Court nominated by the Chief Justice of the High Court in which the President of the State Commission has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges and found guilty.(3)Notwithstanding anything contained in sub-rule (1) a Member of the State Commission, President or Member of the District Forum shall not be removed from his office on the grounds specified in clauses (d), (e) and (f) of that sub-rule except after an inquiry held by a Member of the National Commission nominated by the President of the National Commission, in which the President or Member of the District Forum or the Member of the State Commission, as the case may be, has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges and found guilty.]
