Section 12(3) in The Consumer Protection Rules, 1987
(3)Notwithstanding anything contained in sub-rule (2) the President or a Member may,-(a)[ by writing under his hand and addressed to the Central Government resign his office at any time but his office shall become vacant only when such resignation is accepted by the Central Government;] [Substituted by G.S.R. 175(E), dated 5.3.2004 (w.e.f. 5.3.2004).](b)be removed from his office in accordance with the provisions of rule 13.
