Section 19 in Kerala Consumer Protection Rules, 2005
19. Resignation.
- A member of the State Commission may, by writing under his hand and addressed to the appointing authority, resign his office at any time after giving one month notice, under intimation to the Presiding Officer of the State Commission, subject to the following conditions that:(i)the President/Member who resigns shall handover charges of office to a Member/President of the State Commission as the case may be; and(ii)the resignation of a Member shall be effective from the date of acceptance by appointing authority, provided that the appointing authority shall have the powers to waive the notice period.
