Section 3 in Consumer Protection (Punjab) Rules, 1987
3. Salaries and other allowance and terms and conditions of the President and Members of the District Forum under sub-section (3) of section 10 of the Consumer Protection Act, 1986 [Section 10(3)].
- [(1) The President of a District Forum,] [Substituted vide Punjab Government Gazette Legislative Supplement Part III, dated 3.8.93.] -(a)if appointed on whole-time basis, shall draw his pay in the grade of pay admissible to a Judge of District Court; and(b)if appointed on part-time basis, shall be paid on honorarium of two hundred rupees per day for the sitting of the District Forum.(1A)The Members of the District Forum other than the President, -(a)if appointed on whole-time basis, shall be paid a consolidated honorarium of four thousand rupees per mensem; and(b)if appointed on part-time basis, shall be paid an honorarium of one hundred and fifty rupees per day for the sitting of the District Forum.](2)The president and the members of the District Forum shall be entitled 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)Before appointment, the president and members of the District Forum shall have to given an undertaking that he does not and will not have any such financial or other interests as is likely to affect prejudicially his functions as such.(5)In addition of provisions of sub-section (2) of section, the State Government may remove from the office, the president and members of a District Forum who, -(a)[ has failed to attend five sittings of the forum in a calendar month.] [Added by Punjab Government Gazette Legislative Supplement Part III, dated 3.7.1992.](aa)has been adjudged an insolvent;(b)has been convicted of an offence, which in the opinion of the State Government, involves moral turpitude;(c)has become physically or mentally incapable of acting as such member; or(d)has acquired such financial or other interest as are likely to affect prejudicially his functions as a member;(e)has so abused his position as to render his continuance in office, 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 the President on the member to be guilty of such ground.(6)The terms and conditions of the service of the president and the members of the District Forum shall not be varied to their disadvantage during their tenure of office.(7)Where any vacancy occurs in the office of President of the District Forum, the senior-most (in order of appointment) member of District Forum 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 District Forum.(8)When the president of the District Forum is unable to discharge the functions owing to absence, illness or any other cause, the senior-most (in order of appointment) member of the District Forum shall discharge the functions of the president until the day on which the president resumes the charge of his functions.(9)The president or any member ceasing to hold office as such shall not hold any appointment in or be connected with the management or administrative of an organisation which have been the subject of any proceedings under the Act during his tenure for a period of 5 years from the date on which he ceases to hold such office.
