Section 6 in The Orissa Consumer Protection Rules, 1987
6. Salary or honorarium and other allowances and terms and conditions of the President and members of the State Commission.
- [Section 16 (2)] - (1) President of the State Commission, shall receive the salary of the judge of a High Court if appointed on whole time basis or an honorarium of Rs. 200/ - per day for the sitting if appointed on part-time basis. Other members, if appointed on whole time basis, shall receive a consolidated salary of Rs. 3000/- per month or an honorarium of Rs. 150/- per day for the sitting if appointed on part-time basis.(2)The President and the members of the State Commission shall be eligible for such travelling allowances and daily allowance of official tour as are admissible to Class-I officer of the State Government under the Orissa Travelling Allowances Rules.(3)The salary, honorarium, other allowances shall be defrayed out of the Consolidated Fund of the State Government. [The State Government may by notification enhance the salary or honorarium from time to time.(4)The President and the members of the State Commission shall hold office for the term specified in Section 16 of the Act.(5)The President or a member of the State Commission shall cease to be the President or members as the case may be, it he, -(a)dies or resigns from office or attains the age specified in Subsection (3) of Section 16 of the Act; or(b)is adjudged an insolvent; or(c)is convicted of an offence involving moral turpitude; or(d)remains absent in three consecutive sitting of the State Commission; or(e)joins a political party or a communal organisation; or(f)becomes physically or mentally incapable to discharge his functions efficiently; or(g)acquires such financial or other interest as is likely to affect his functions prejudicially; or(h)so abuses his position as to render his continuance in office prejudicial to the public interest :Provided that the membership on any of the ground specified in Clause (f), (g) and (h) above; shall cease either on his own admission or on the basis of a finding by an enquiry caused by the State Government.(6)Before appointment the President (if he is not a sitting Judge of the High Court) and the member of the State Commission shall furnish affidavit they do not and shall not have -(a)membership in any political party or any communal organisation; and(b)any financial or other interests as are likely to affect prejudicially their function as member of the State Commission.(7)The President of the State Commission shall exercise the powers of supervision, review, monitoral and co-ordination over the functioning of the members of the State Commission and the Presidents and the members of the District Forums of various districts. The President of the State Commission and the President of the District Forum shall ensure the regular and timely transmission of the report, return and any other required information to the State Government; and(8)Every vacancy caused in the office of the President or the members of the State Commission shall be filled up by fresh appointment.] [O.G.E.No. 956/dated 12.7.1993 Notification S.R.O. No. 558/93 dated 6.7.1993.](9)Where any such vacancy occurs in the office of the President of the State Commission, the senior-most (in order of appointments) 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 senior-most (in order of appointment) member of the State Commission shall discharge the functions of the President until the day on which the President resumes his functions.(11)The President or any member causing 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 proceeding under the Act during his tenure for a period of 5 years from the date on which he ceases to hold such office :[Provided that where the President is the sitting Judge of the High Court of the State, no undertaking shall be necessary] [Inserted by Second Amendment to Rule 1988 Vide Notification No. PL. IC/16/88-41464 dated 31st December, 1988.].
