9. Establishment of consumer disputes redressal agencies.
There shall be established for the purpose of this Act, the following agencies, namely:
(a) A Consumer Disputes Redressal Forum to be known as the "District Forum" establishment by the State Government 1[***] in each district of the State by notification:
2[Provided that the State Government may if it deems fit, establish more then one District Forum in a district.]
(b) A Consumer Disputes Redressal Commission to be known as the "State Commission" established by the State Government 1[***] in the State by notification; and
(c) A National Consumer Disputes redressal Commission established by the Central Government by notification.
1. The words 'with prior approval of the Central Government" Omitted by Act 50 of 1993. Sec. 7 (w. r. e. f. 18th June 1993.)
2. Ins. by Act 50 of 1993. Sec. 7 (w. r. e. f. 18th June 1993.
|