Section 6(5) in The Manipur Consumer Protection Rules, 1989
(5)The State Government may remove from office, the President or a Member of the State Commission 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 such Member; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as a Member, or(e)has so abused his position as to render his continuance in office prejudicial to the public interest:Provided that the President or a 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 State Government in accordance with such procedure as it may specify in this behalf and find the Member to be guilty of such ground.
