Section 3(3) in The Consumer Protection Rules, 1987
(3)Any Member may, by writing under his hand to the Chairman of the Central Council, resign from the Council. The vacancies, so caused or otherwise, shall be filled from the same category by the Central Government and such person shall hold office so long as the Member whose place he fills would have been entitled to hold office, if the vacancy had not occurred.[* * *] [Sub-Rule (4) omitted by G.S.R. 273(E), dated 5.5.2006 (w.e.f. 5.5.2006).]
