Section 18(2) in Kerala Consumer Protection Rules, 2005
(2)A member of the State Commission shall not be removed from the office on the grounds specified in these rules unless such grounds have been proved pursuant to an inquiry held by a sitting judge of the High Court of Kerala, nominated by the Chief Justice in accordance with the provisions contained in the Kerala Civil Services (Classification Control and Appeal) Rules, 1960 or such other rules or regulations the Government may deem fit.
