Section 6(5) in West Bengal Consumer Protection Rules, 1987
(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 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 State Commission without obtaining previous permission of the State Government, except for reasons beyond his control ; or] [Inserted, ibid, w.e.f. 30.7.2001.](d)has acquired such financial or other interest as is likely to affect prejudicially his functions as a member, or(e)has so abused his position as to render his continuance in office prejudicially 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 (12).] [Substituted by Notification No. 530-0CA, dated 30.7:2001, w.e.f. 30.7.2001.]
