LexSection 43 — Qualifications, etc., of President and members of State Commission.
Consumer Protection Act, 2019
Qualifications, etc., of President and members of State Commission.—The Central Government may, by notification, make rules to provide for the qualification for appointment, method of recruitment, procedure of appointment, term of office, resignation and removal of the President and members of the State Commission.Open in Lexace · Ask the AI about this section