Section 13(1) in Jammu and Kashmir Consumer Protection Rules, 1987
(1)The Government may remove from office, the President or any member who:(a)has been adjudged an insolvent; or(b)has been convicted of an offence which in the opinion of the Government involves moral turpitude; or(c)has become physically or mentally incapable of acting as the President or the member; or(d)has acquired such financial or other interests as is likely to affect prejudicially his functions as the president or a member; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest.(f)[ has persistently made default in the performance of functions imposed on him by or under the Act] [Clause (f) inserted by SRO 253 dated 17-11-1992.].
