Section 6(5) in Consumer Protection (Punjab) Rules, 1987
(5)The State Government may remove from office, president or a member of a State Commission who:(a)[ has failed to attend five sittings of the State Commission in a Calendar Month;] [Added Vide Punjab Government Gazette Legislative Supplement Part III, dated 6.3.1992.](aa)has been adjudged 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 such member; or(d)has acquired such financial or other interest as is likely to effect prejudicially his functions as a member; or(e)has so abused his position as to render his continuance in affice prejudicial to the public interest;Provided that the president or a member shall not be removed from his office on the grounds specified in clauses (d) and (e) except on an inquiry held by the State Government in accordance with such procedure as it may specify in this behalf and finds president or the member to be guilty of such ground.
