Section 6(11) in The Orissa Consumer Protection Rules, 1987
(11)The President or any member causing to hold office as such shall not hold any appointment in or be connected with the management or administration of an organisation which has been the subject of any proceeding under the Act during his tenure for a period of 5 years from the date on which he ceases to hold such office :[Provided that where the President is the sitting Judge of the High Court of the State, no undertaking shall be necessary] [Inserted by Second Amendment to Rule 1988 Vide Notification No. PL. IC/16/88-41464 dated 31st December, 1988.].
