Section 3(7) in The Orissa Consumer Protection Rules, 1987
(7)[ Where any vacancy occurs in the office of the President of the District Forum by reason of retirement, absence or otherwise, the duties of the office shall be performed by such person who is qualified to be appointed as President of the District Forum and if such person is not available then the senior most (in order of appointment) Member of the District Forum holding office for the time being, shall discharge the function of the President until a person is appointed to fill up such vacancy and assumes the office of President of the District Forum or the President joins his duty.] [Substituted vide O.G.E. No. 1413 dated 2.9.2002.]
