Section 6(6) in The Orissa Consumer Protection Rules, 1987
(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.
