Section 3(5) in West Bengal Consumer Protection Rules, 1987
(5)The State Government may remove from the office, the President and 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 such member ; or(ca)[ has remained absent in three consecutive sittings of the District Forum without obtaining previous permission of the State Government, except for reasons beyond his control, or ;] [Inserted by Notification No. 530-DCA, dated 30.7.2001.](d)has acquired such financial or other interest as is likely to affect prejudicially his function as 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 any other member shall not be removed from his office on the ground specified in clauses (d) and (e) except on an inquiry held by the State Government in accordance with the procedure laid down in sub-rule (10) ;] [Substituted, ibid. w.e.f. 30.7.2001.]
