Section 10(1) in The Consumer Protection Act, 1986
(1)Each District Forum shall consist of,—(a)a person who is, or has been, or is qualified to be a District Judge, who shall be its President;(b)two other members, one of whom shall be a woman, who shall have the following qualifications, namely:—(i)be not less than thirty-five years of age,(ii)possesss a bachelor’s degree from a recognised university,(iii)be persons of ability, integrity and standing, and have adequate knowledge and experience of at least ten years in dealing with problems relating to economics, law, commerce, accountancy, industry, public affairs or administration:Provided that a persons shall be disqualifed for appointment as a member, if he—(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude; or(b)is an undischarged insolvent; or(c)is of unsound mind and stands so declared by a competent court; or(d)has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government; or(e)has, in the opinion of the State Government, such financial or other interest as is likely to affect prejudicially the discharge by him of his functions as a member; or(f)has such other disqualifications as may be prescribed by the State Government;
