Section 3 in Gujarat Consumer Protection Rules, 1988
3. Salaries or honorarium and other allowances and other terms and conditions of service of the President and members of the District Forum under sub-section (3) of section 10.
- The President of the District Forum shall receive the salary of a District Judge if appointed on full time basis or an honorarium of Rs. 150 per day if appointed on part-time basis. Other members, if sitting on whole time basis shall receive, a consolidated honorarium of [Rs. 15,000] [Substituted 'Rs. 10,000' by Notification No. GTH/2014/38, dated 1.12.2014 (w.e.f. 18.2.1988).] per month and if sitting on part-time basis, a consolidated honorarium of Rs. 100 per day for the sitting.[Provided that in case where the retired District Judge is appointed as the President of the District Consumer Redressal Forum on or after 26/03/2013, he shall receive monthly salary on pay minus pension basis and other benefits as per Finance Department 's Resolutions No. PGR/102012/68/Pay Cell (P), dated 26/03/2013, No. PGR/102014/91/Pay Cell (P), dated 15/7/2014 and Resolution No. PGR/102014/92/Pay Cell (P), dated 18/10/2014. However, no temporary increase on pension shall be admissible to the re-employed pensioner during the currency of the appointment.] [Added by Notification No. GTH/2015/2/CPA/10/2013/489863/D, dated 15.1.2015 (w.e.f. 18.2.1988).](2)[ (a) The President and of the District Consumer Redressal Forum shall, on official tours undertaken on or after 26/03/2013, be entitled to travelling allowance as per Finance Department's Resolution No. PGR/102012/68/Pay Cell (P), dated 26/03/2013.(b)The members of the District Consumer Redressal Forum shall be entitled to such travelling allowance and daily allowances, on official tours as are admissible to Class-II Officers of the State Government.](3)The salary or honorarium as the case may be, and other allowances shall be defrayed out of the Consolidated Fund of the State.(4)Before appointment, the President and each Member of the District Forum shall have to take an undertaking that he does not, and will not have any such financial or other interest as is likely to affect prejudicially his functions as the President or Member.(5)The State Government may remove from office, the President or any Member of a District Forum who :-(a)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 the President or a 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 :(f)[ has absented himself from three consecutive sitting of the District Forum without reasonable cause.] [Added by Notification No. GSP/GTH/94/4/CPA/1287/1408/D, dated 3.1.1995 (w.e.f. 18.2.1988).]Provided that the President or any Member shall not be removed from his office on the ground specified in clauses (d) and (e) of sub-rule (5) except on an inquiry held by the State Government in accordance with such procedure as it may specify in this behalf and finds the President or a Member to be guilty on such ground.(6)Where any vacancy occurs in the office of the President of the District Forum, the seniormost (in order of appointment) member of District Forum, holding office for the time being, shall discharge the functions of the President until a person appointed to fill such vacancy assumes the office of the President of the District Forum.(7)When the President of the District Forum is unable to discharge the functions owing to absence, illness or any other cause, the seniormost (in order of appointment) member of the District Forum shall discharge the functions of the President until the day on which the President resumes the charge of his functions.(8)The President or any member ceasing 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 five years from the date on which he ceases to hold such office.(9)The terms and conditions of the service of the President and the Members of the District Forums shall not be varied to their disadvantage during their tenure of office.
