Section 28 — Establishment of District Consumer Disputes Redressal Commission.
Consumer Protection Act, 2019
Establishment of District Consumer Disputes Redressal Commission.—(1) The State Government shall, by notification, establish a District Consumer Disputes Redressal Commission, to be known as the District Commission, in each district of the State: Provided that the State Government may, if it deems fit, establish more than one District Commission in a district. 18 (2) Each District Commission shall consist of— (a) a President; and (b) not less than two and not more than such number of members as may be prescribed, in consultation with the Central Government.Open in Lexace · Ask the AI about this section