Section 2(d) in Bihar Consumer Protection (appointment, salary, allowances and conditions of service of President and Members of the State Commission and District Forum) Rules, 2019
(d)'President' means the President of the District Forum appointed under subsection (1) (a) of Section 10 of the Act; or the President of the State Commission appointed under sub-section (1) (a) of Section 16 of the Act, as the case may be;
