Section 6(5) in The Orissa Consumer Protection Rules, 1987
(5)The President or a member of the State Commission shall cease to be the President or members as the case may be, it he, -(a)dies or resigns from office or attains the age specified in Subsection (3) of Section 16 of the Act; or(b)is adjudged an insolvent; or(c)is convicted of an offence involving moral turpitude; or(d)remains absent in three consecutive sitting of the State Commission; or(e)joins a political party or a communal organisation; or(f)becomes physically or mentally incapable to discharge his functions efficiently; or(g)acquires such financial or other interest as is likely to affect his functions prejudicially; or(h)so abuses his position as to render his continuance in office prejudicial to the public interest :Provided that the membership on any of the ground specified in Clause (f), (g) and (h) above; shall cease either on his own admission or on the basis of a finding by an enquiry caused by the State Government.
