Section 6(2) in The U.P. Consumer Protection Rules, 1987
(2)Members of the State Commission shall be appointed either by (a) direct appointment or (b) on deputation from amongst the Government servants, who are qualified to hold the post:Provided that a serving Judicial Officer shall not be appointed without concurrence of the Chief Justice of the High Court:Provided further that where the pendency of complaints and appeals at the starting of the year before the State Commission does not exceed five hundred or the average number of complaints and appeals filed in the last three years does not exceed five hundred, the appointment may be made on part-time basis.
