Section 3(6) in The Orissa Consumer Protection Rules, 1987
(6)The President or a member of a District Forum shall cease to be the President or members as the case may be, if he(a)dies or resign from office or attains the age specified in Sub-Section (2) of Section 10 of the Act, or(b)is adjudged an insolvent, or(c)is convicted of an offence involving moral turpitude.(d)[ remains absent in three consecutive sittings of the District Forum except for reasons beyond his control].(e)joins political party or a communal organisation; or(f)becomes physically or mentally incapable to discharge his functions efficiently; or(g)acquires such financial or other interest as is likely to affect his functions prejudicially; or(h)so abuses his position as to render continuance in office prejudicial to the public interest.Provided that the membership on any of the grounds specified in Clauses (f), (g) and (h) above shall cease either on his own admission or on the basis of a finding by an enquiry ceased by the State Government]. [Orissa Gazette Extraordinary No. 956, dated 19.7.1993, Notification. S.R.O. No. 558/93 dated 6.7.1993.]
