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Section 11 — Qualifications, method of recruitment, etc., of Chief Commissioner and Commissioners.

Consumer Protection Act, 2019
Qualifications, method of recruitment, etc., of Chief Commissioner and Commissioners.— The Central Government may, by notification, make rules to provide for the qualifications for appointment, method of recruitment, procedure for appointment, term of office, salaries and allowances, resignation, removal and other terms and conditions of the service of the Chief Commissioner and Commissioners of the Central Authority.

Official Hindi (PDF) ↗

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