Section 8 in Kerala Consumer Protection Rules, 2005
8. Removal.
(1)The Government may remove from office a member of the District Forum, who, -(a)is an undischarged insolvent; or(b)has been convicted and sentenced to imprisonment for an offence, which in the opinion of the Government, involves moral turpitude; or(c)has become physically or mentally incapable of acting as the President or as such member; or(d)has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government; or(e)has acquired such financial or other interest as is likely to affect prejudicially his functions as the President or as such member; or(f)has so abused his position as to render his continuance in office prejudicial to public interest; or(g)has joined a political party or accepted another office of profit; or(h)has joined a banned outfit or an organization declared by competent authority; and(i)has deserted or absented from the duties unauthorisedly for a period exceeding five days.(2)A member of the District Forum shall not be removed from office on the grounds specified in these rules unless such grounds have been proved pursuant to an inquiry held by a sitting judge of the High Court of Kerala, nominated by the Chief Justice in accordance with the provisions contained in the Kerala Civil Services (Classification Control and Appeal) Rules, 1960 or such other rules or regulations as the Government may deem fit.(3)The inquiry report shall be prepared by the inquiry authority defined in these rules and be forwarded to the State Government for appropriate action.
