Section 6(4) in The M.P. Consumer Protection Rules, 1987
(4)President and the member of the State hold office for a term of five years or upto the age of [67 years] [Substituted for the words '65 years' by Notification No. 4-2-87-XXIX-2, dated 18th October, 1994.] whichever is earlier and shall not be eligible for renomination :Provided that the president and/or a member may-(a)by writing under his hand and addresses to the State Government resign his office any time;(b)be removed from his office in accordance with the provisions of the sub-rule (5);
