Section 6 in Consumer Protection (Punjab) Rules, 1987
6. Salary and other allowance and terms and conditions of the president and members of the State Commission sub-section (2) of section 16 of C.P.A. 1986 [Section 16(2)].
- [(1) The President of the State Commission,] [Substiuted by vide Punjab Government Gazetted LSP III dated 3.8.1996.]-(a)if appointed on whole-time basis, shall draw his pay in the grade of pay admissible to a Judge of the High Court; and(b)if appointed on part-time basis shall be paid honorarium of three hundred and fifty rupees per day for the sitting of the State Commission.(IA)The Members of the State Commission other than the President, -(a)if appointed on whole-time basis shall be paid a consolidated honorarium of five thousand rupees per mensem; and(b)if appointed on part time, basis shall be paid an honorarium of two hundred and fifty rupees per day for the sitting of the State Commission.](2)The president and the members of the State Commission shall be eligible for such travelling allowance and daily allowance on official tour as are admissible to Class-I officers of the State Government.(3)The salary, honorarium and other allowances shall be defrayed out of the Consolidated Fund of the State Government.(4)The president and the members of the State Commission shall hold office for a term of five years or up to the age of sixty five years which ever is earlier and shall not be eligible for renomination:Provided that president and a 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, president or a member of a State Commission who:(a)[ has failed to attend five sittings of the State Commission in a Calendar Month;] [Added Vide Punjab Government Gazette Legislative Supplement Part III, dated 6.3.1992.](aa)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(d)has acquired such financial or other interest as is likely to effect prejudicially his functions as a member; or(e)has so abused his position as to render his continuance in affice prejudicial to the public interest;Provided that the president or a member shall not be removed from his office on the grounds specified in clauses (d) and (e) except on an inquiry held by the State Government in accordance with such procedure as it may specify in this behalf and finds president or the member to be guilty of such ground.(6)Before appointment, president and a member of the State Commission shall have to give an undertaking that he does not and will not have any such financial or other interest as is likely to affect prejudicially his functions as such.(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 otherwise 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 seniormost (in order of appointment) member or the State Commissioner 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 proceedings under the Act during his tenure for a period of five years from the date on which he ceases to hold such office.
