Section 12(7) in The Consumer Protection Rules, 1987
(7)[ The President or any Member ceasing to hold office as such shall not hold any appointment in or be connected with the management or administrations of an organisation which have been the subject of any proceeding under the Act during his tenure for a period of 5 years from the date on which he ceases to hold such office.] [Sub-Rules (7), (8) and (9) of Rule 12, omitted and Sub-Rule (10) renumbered as sub-Rule (7) by G.S.R. 533(E), dated 14.8.1991 (w.e.f. 14.8.1991).]
