Section 7 in Jammu and Kashmir Consumer Protection Rules, 1987
7. Terms and Conditions or Service of the President and members of the Divisional Forum.
- (i) Prior to appointment, the president and the members of the Divisional Forum shall have to give an undertaking to the effect that he does not and will not have any such financial or other interest as is likely to affect prejudicially his functions as such.(ii)The President and the members shall hold office for a period not exceeding 5 years or up to the age of 62 years whichever is earlier, but shall not be eligible for re-appointment.(iii)Notwithstanding anything contained in sub-rule (ii) the president or a member may;(a)by writing under his hand addressed to the Government resign his office at any time;(b)be removed from his office in accordance with the provisions of rule 13.(iv)The terms and conditions of service of the President and the members sh a II not be varied to their disadvantage during their tenure of office.(v)A casual vacancy caused by resignation or removal of the President or any member of the Divisional Forum shall be filled by fresh appointment.(vi)Where any such casual vacancy occurs in the Office of the President of the Divisional Forum, the senior most member (in order of appointment) 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 Divisional Forum.(vii)When the President of the Divisional Forum is unable to discharge the functions owing to absence, illness or any other cause, the senior most member (in order of appointment) shall discharge the functions of the President until the day on which the president resumes the charge of his functions.(viii)No act or proceeding of the Divisional Forum shall be held invalid by reason of any vacancy of its President or Member or any defect in the constitution thereof.(ix)In case of a difference of opinion among the members of the Divisional Forum, the opinion of the majority shall prevail.(x)The President or any Member ceasing to hold office as such shall not hold any appointment in or be connected with the management or administration of an organisation which has 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.
