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State of Jammu-Kashmir - Section

Section 13 in Jammu and Kashmir Consumer Protection Rules, 1987

13. Removal of President or members from office in certain circumstance.

(1)The Government may remove from office, the President or any member 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 the President or the member; or
(d)has acquired such financial or other interests as is likely to affect 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.
(f)[ has persistently made default in the performance of functions imposed on him by or under the Act] [Clause (f) inserted by SRO 253 dated 17-11-1992.].
(2)Notwithstanding anything contained in sub-rule (1) the President or any member shall not be removed from his office on the grounds specified in clauses (d) and (e) of sub-rule except on an inquiry held by the Government in accordance with such procedure as it may specify in this behalf.Notifications, Circulars, Orders, Etc.Consumer Protection Act, 1987 — Reconstitution of State Consumer Protection Council (State Council)SRO 08, dated 07.01.2010, Consumer Affairs and Public Distribution DepartmentIn exercise of the powers conferred by section 4 of the Jammu & Kashmir Consumer Protection Act, 1987 read with rule 3 of the Jammu and Kashmir Consumer Protection Rules, 1987 and in supersession of Notification SRO 215 dated 18th June, 2007, the Government hereby re-constitutes the State Consumer Protection Council (State Council), as under namely:-
1 Hon'ble Minister In-charge Consumer Affairs and PublicDistribution Department Chairman
2 Hon'ble Minister of State for Consumer Affairs and PublicDistribution Department Vice-Chairman
  Member of Legislative Assembly  
1 Chowdhary Mohammad Ramzan Member
  Member of Legislative Council  
1 Shri Ravinder Sharma Member
2 Shri Showkat Chowdhary Member
  Representatives of Autonomous Organization  
1 Shri Vikram Gour, Member Consumer Association Member
2 Shri D.R. Danish, President Consumer Protection Organization,Jammu Member
3 Shri Masood Advocate, RIO Rajouri Member
  Representatives of Consumer. Organizations or Consumers  
1 Shri Mani Ram Abrol, consumer Activist Member
2 Shri B.B. Raina, Member Association of Small Scale Industries,Gangyal Member
3 Yashpal GupTa,Tresident, Federation of Retailer Association,Jammu. Member
  Representatives of Women  
1 Smt. Laxmi Dutta R/o Paloura, Jammu Member
2 Smt. Kanta Andotra Ex. M.L.A R/O Gandhi Nagar, Jammu Member
  Representatives of Farmers, Traders and Industrialists  
1 Dr. Mubeen Shah, President Chamber of Commerce, Kashmir Member
2 Shri Y.V. Sharma, President Chamber of Commerce, Jammu Member
3 Shri Jugal Mahajan, President Federation of Industries &Commerce, Jammu Member
  Persons capable to represent consumer interestsnot specified above.  
1 Shri D.K. Khajuria, Advocate High Court, Jammu Member
2 Shiekh Abdul Rehman, Batmalloo, Srinagar Member
3 Shri Mohd Akbar, Advocate, Anantnag Member
4 Secretary to Government Consumer Affairs & PublicDistribution Department Member Secretary
Consumer Protection Act, 1987—Member of the Divisional Consumer Disputes Redressal Forum appointed for five yearsSRO 14, dated 12.01.2011, Consumer Affairs and Public Distribution DepartmentIn exercise of the powers conferred by section 8 of the Jammu and Kashmir Consumer Protection Act, 1987 (Act No. XVI of 1987 ), the Government on the recommendations of the Selection Committee hereby appoint Ms. Veena Julmaria (Advocate) D/O Sh. Om Prakash Julmaria R/O House No. 18 Sector No.2 Sanjay Nagar, Jammu as "Member" of the Divisional Consumer Disputes Redressal Forum,(Divisional Forum), Jammu for a period of five years.Provided that the Member shall give an undertaking that she does not and will not have any financial or other interests as are likely to affect prejudicially her functions as such.Consumer Protection Act, 1987 — Member of the Consumer Disputes Redressal Commission (State Commission) appointed for five yearsSRO 15, dated 12.01.2011, Consumer Affairs and Public Distribution DepartmentIn exercise of the powers conferred by clause (b) of sub-section(1) of section 14 of the Jammu and Kashmir Consumer Protection Act, 1987 read with Rule 22 (ii) of the Jammu and Kashmir Consumer Protection Rules 1987, the Government hereby appoints Mtr. Shabnum Munshi(Advocate, J&K High Court Srinagar) D/O Sh. Munshi Ghulam Rasool RIO Broadway Shivpora, Near Sehgal House, Srinagar as "Member" of the J&K Consumer Disputes Redressal Commission (State Commission) for a period of five years.Provided that the Member shall give an undertaking that she does not and will not have any financial or other interests as are likely to affect prejudicially her functions as such.Consumer Protection Act 1987 — Appointment of Member of the Jammu and Kashmir Consumer Disputes Redressal Commission, (State Commission) for a period of five yearsSRO 360, dated 13.12.2011, Consumer Affairs and Public Distribution DepartmentIn exercise of the powers conferred by sub-section (1) of section 14 of the Jammu and Kashmir Consumer Protection Act 1987(Act No. XVI of 1987) read with rule 12 (ii) of the Jammu and Kashmir Consumer Protection Rules, 1987, the Government, on the recommendations of the Selection Committee, hereby appoint Shri Davinder Kumar Ka poor (Rtd. District and Sessions Judge) 5/0 Late Shri Ram Chand Kapoor R/O 3/135, Indira Vihar, Old Janipur, Jammu as "Member" of the Jammu and Kashmir Consumer Disputes Redressal Commission, (State Commission) for a period of five years:Provided that the Member shall give an undertaking that he does not and will not have any financial or other interests as are likely to affect prejudicially his functions as such.Consumer Protection Act, 1987 — District Forum in each District of the State establishedSRO 361, dated 13.12.2011, Department of Law, Justice and Parliamentary AffairsIn exercise of powers conferred by section 7 of the Jammu and Kashmir Consumer Protection Act, 1987, as amended by the Jammu and Kashmir Consumer Protection (Amendment) Act, 2002 (Act No. XXI of 2011) with effect from 08-12-2011, the Government, as recommended by the High Court of Jammu and Kashmir, hereby establish a District Forum in each District of the State with Principal District and Sessions Judge of each District as its ex-officio President for the purpose of the District concerned. It is further ordered that the Presidents of the erstwhile Divisional Foras of Jammu and Srinagar shall henceforth be ex-officio Presidents of the District Foras of Jammu and Srinagar respectively.