Section 7 in Gujarat Consumer Protection Rules, 1988
7. Salary or honorarium and other allowances and terms and conditions of the President and members of the State Commission.
(1)The President of the State Commission shall receive the salary of the Judge of the High Court if appointed on whole-time basis or consolidated honorarium of Rs. 200 per day for the sitting if appointed on part-time basis. Other members, if sitting on whole-time basis, shall receive a consolidated honorarium of [Rs. 20,000] [Substituted 'Rs. 15,000' by Notification No. GTH/2014/38, dated 1.12.2014 (w.e.f. 18.2.1988).] per month and if sitting on part-time basis, a consolidated honorarium of Rs. 150 per day for the sitting.[Provided that in case where a person, as provided under clause (b) and explanation thereunder of sub-section (1) of section 16 of the Consumer Protection Act, 1986 is appointed as the full time Judicial Member of the State Consumer Redressal Commission on or after 26/03/2013, he shall receive monthly salary and other benefits as per Finance Department's Resolutions No. PGR/102012/68/Pay Cell (P), dated 26/03/2013, No. PGR/102014/91/Pay Cell (P), dated 15/7/2014 and No. PGR/102014/92/Pay Cell (P), dated 18/10/2014. However, no temporary increase on pension shall be admissible to the re-employed pensioner during the currency of the appointment.] [Added by Notification No. GTH/2015/30/CPA/102013/480323/D, dated 22.12.2015 (w.e.f. 18.2.1988).](2)[ (a) The President of the State Consumer Redressal Commission shall be entitled to such travelling allowance and daily allowance, on official tours, as are admissible to Hon'ble High Court Judge.(b)The Judicial member of the State Consumer Redressal Commission shall be entitled to such travelling allowance and daily, on official tours, as are admissible under Finance Department's Resolution No. PGR/102012/68/Pay Cell (P), dated 26/03/2013.(c)The Non Judicial member of the State Consumer Redressal Commission shall be entitled to such travelling allowance and daily allowance, on official tours, as are admissible to the Class I officer of the State Government.](3)The salary or honorarium as the case may be and other allowances shall be defrayed out of the Consolidated Fund of the State.(4)The President and the member of the State Commission shall hold office for a term of five years or upto the age of [1] 70 years whichever is earlier and shall not be eligible for renomination :Provided that the President and the Member may-(a)by writing under his hand and addressed to the State Government resign his office any time;(b)be removed from his office in accordance with provisions of sub-rule (5);(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 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 effect prejudicially his functions as the President or 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 the sub-rule (5) except on an inquiry held by State Government in accordance with such procedure as it may specify in this behalf and finds the members to be guilty of such ground.(6)Before appointment the President and a Member of the State Commission shall have to take an undertaking that he does not and will not, have any such financial or other interests as is likely to affect prejudicially his functions as such member.(7)The terms and conditions of the service of the President and the members of the State Commission shall not be varied to their disadvantage during their tenure of office.(8)Every vacancy caused by resignation and removal of the President or any other member of the State Commission under sub-rule (4) or other wise shall be filled by fresh appointment.(9)Where any such vacancy occurs in the office of the President of the State Commission, the senior most (in order of appointment) Member, holding office for the time being shall discharge the functions of the President until a person appointed to fill such vacancy assumes the office of the President of the State Commission.(10)When the President of the State Commission is unable to discharge the functions owing to absence, illness or any other cause, the senior most (in order of appointment) Member of the State Commission shall discharge the functions of the President until the day on which the President resumes the charge of his functions.(11)The President or any Member ceasing to hold office as such shall not hold any appointment in or be connected with the management or administration of an organisation which has 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.
