F.No.A-105/ACR/NCDRC/2020.?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.The Consumer
Protection (Administrative Control over the State Commission and the District
Commission) Regulations, 2020.