Section 15 in Bihar Consumer Protection (appointment, salary, allowances and conditions of service of President and Members of the State Commission and District Forum) Rules, 2019
15. Removal of President and Members of State Commission and District Forum from office in certain circumstances.
(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 prejudicially 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)Not with standing 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 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.
