Section 3(5) in The Orissa Consumer Protection Rules, 1987
(5)Before appointment, the President (if is not a serving District Judge) and the members of the District Forum shall furnish affidavits that they do not and shall not have :(a)membership any political party or any communal organisation, and(b)any financial or other interests as are likely to affect prejudicially their functions as member of the said Forum.
