Section 3(5) in Consumer Protection (Punjab) Rules, 1987
(5)In addition of provisions of sub-section (2) of section, the State Government may remove from the office, the president and members of a District Forum who, -(a)[ has failed to attend five sittings of the forum in a calendar month.] [Added by Punjab Government Gazette Legislative Supplement Part III, dated 3.7.1992.](aa)has been adjudged an insolvent;(b)has been convicted of an offence, which in the opinion of the State Government, involves moral turpitude;(c)has become physically or mentally incapable of acting as such member; or(d)has acquired such financial or other interest as are likely to affect prejudicially his functions as a member;(e)has so abused his position as to render his continuance in office, prejudicial to the public interest:Provided that the president or a member shall not be removed from his office on the grounds specified in clauses (d) and (e) 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 on the member to be guilty of such ground.
