Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act] State of Odisha - Subsection Section 6(5)(h) in The Orissa Consumer Protection Rules, 1987 (h)so abuses his position as to render his continuance in office prejudicial to the public interest :