Section 4(1) in Bihar Consumer Protection (appointment, salary, allowances and conditions of service of President and Members of the State Commission and District Forum) Rules, 2019
(1)President of the State Commission may be appointed on whole time basis or by assigning additional charge to a sitting judge of the High Court:Provided that appointment of a sitting High Court Judge, either on whole time basis or on additional charge basis, shall not be made without the concurrence of the Chief Justice of the High Court.
