Section 3(5) in Gujarat Consumer Protection Rules, 1988
(5)The State Government may remove from office, the President or any Member of a District Forum who :-(a)has been adjudged an insolvent, or(b)has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude, or(c)has become physically or mentally incapable of acting as the President or a Member, or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as the President or a Member, or(e)has so abused his position as to render his continuance in office prejudicial to the public interest :(f)[ has absented himself from three consecutive sitting of the District Forum without reasonable cause.] [Added by Notification No. GSP/GTH/94/4/CPA/1287/1408/D, dated 3.1.1995 (w.e.f. 18.2.1988).]Provided that the President or any Member shall not be removed from his office on the ground specified in clauses (d) and (e) of sub-rule (5) 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 or a Member to be guilty on such ground.
