In exercise of the powers conferred by Section 103 of the
Consumer Protection Act, 2019 (35 of 2019), read with Section 70 and in
supersession of the Consumer Protection (Administrative Control over the State
Commission and the District Commission) Regulations, 2018, except as respects
things done or omitted to be done before such supersession, the National
Consumer Disputes Redressal Commission with the previous approval of the
Central Government, hereby makes the following regulations, namely: (1) These
regulations may be called the Consumer Protection (Administrative Control over
the State Commission and the District Commission) Regulations, 2020. (2) They shall
come into force on the date of their publication in the Official Gazette. In these regulations, unless the context otherwise
requires, (i) "Act"
means the Consumer Protection Act, 2019 (35 of 2019); (ii) words and
expressions used in these regulations and not defined herein but defined in the
Act or in the rules made thereunder shall have the same meaning as assigned to
them in the Act or in the rules, as the case may be. (1) The State
Commission and the District Commission shall list sufficient matters on each
working day as prescribed in regulation 5 of the Consumer Protection (Consumer
Commission Procedure) Regulations, 2020. (1) The
President or a member of the National Commission duly authorised by him shall
inspect each State Commission at least once in a calendar year and prepare a
report of such inspection and submit the same to the National Commission within
fifteen days of such inspection. (2) On receipt
of the inspection report, the President of the National Commission may issue
such administrative directions to the State Commission, as may be deemed
appropriate by him, to improve the functioning of the State Commission and to
achieve the objects and purposes of the Act without interfering with its
quasi-judicial freedom. (3) The State
Commission shall expeditiously comply with the directions issued under
sub-regulation (2). (1) The
President or a member of the State Commission duly authorised by him shall
inspect each District Commission under its administrative control at least once
in a calendar year and prepare a report of such an inspection and submit the
same to the State Commission within fifteen days of such inspection. (2) On receipt
of the inspection report, the President of the State Commission may issue such
administrative direction to the District Commission, as may be deemed appropriate
by him to improve the functioning of the District Commission and to achieve the
objects and purposes of the Act without interfering with its quasi-judicial
freedom. (3) The
District Commission shall expeditiously comply with the directions issued under
sub-regulation (2). (4) A copy of
the directions issued by the President of the State Commission under
sub-regulation (2) shall also be forwarded to the President of the National
Commission. (1) The
President of the National Commission, may, on receipt of a complaint against
the President or a member of a State Commission, after making such inquiry, if
any, as he may deem appropriate, recommend to the concerned State Government
for taking suitable administrative action against such President or member, as
the case may be. (2) The
President of a State Commission, may, on receipt of a complaint against the
President or a member of the District Commission, after making such inquiry, if
any, as he may deem appropriate, recommend to the concerned State Government
for taking suitable administrative action against such President or member, as
the case may be, and a copy of such recommendation shall also be forwarded to
the National Commission. The State Commission and the District Commission shall
upload final orders pronounced by them, on their respective websites, within
three days of the pronouncement of such order. The State Commission and the District Commission shall
upload, on their respective websites by the 7th day of each month, the
particulars of the pending matters, in which arguments have been heard, but the
order has not been pronounced for more than forty-five days.CONSUMER
PROTECTION (ADMINISTRATIVE CONTROL OVER THE STATE COMMISSION AND THE DISTRICT
COMMISSION) REGULATIONS, 2020
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