Tamil Nadu State Consumer Disputes Redressal Commission (registrar) Service Rules, 2024, India-legitquest

Are you looking for a legal research tool ?

Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

Tamil Nadu State Consumer Disputes Redressal Commission (Registrar) Service Rules, 2024

[14th November 2024]

PREAMBLE

In exercise of the powers conferred by clause (n) of sub-section (2) of Section 102 read with sub-section (3) of section 46 of the Consumer Protection Act, 2019 (Central Act 35 of 2019) and in supersession of the Adhoc Rules published in Co-operation, Food and Consumer Protection Department Notification No.SRO B-77/2015 published at page 114 of Part III-Section 1(b) of the Tamil Nadu Government Gazette, dated the 7th October, 2015, the Governor of Tamil Nadu hereby makes the following Rules:-.

PART I

Rule 1. Short title.

These rules may be called the Tamil Nadu State Consumer Disputes Redressal Commission (Registrar) Service Rules, 2024.

Rule 2. Constitution.

This service consists of the post of Registrar.

Rule 3. Appointment.

Appointment to the post shall be made:-

(i) by recruitment by transfer from among the holders of the post of District Judge (Entry Level) in Category 3 in the Tamil Nadu State Judicial Service on deputation in consultation with the High Court, Madras;

(ii) by promotion from the post of Joint Registrar in the District Commission; or

(iii) by promotion from the post of Joint Registrar in the High Court Service on deputation in consultation with the High Court, Madras.

Rule 4. Qualifications.

No person shall be eligible for appointment to the post unless he possesses the following qualifications, namely:-

(i) (a) Any Bachelor degree from any University recognized by the University Grants Commission; and

A Degree in Law of any University recognized by the University Grants Commission.

(b) A Degree in Law under Five Years Integrated Course from any University recognized by the University Grants Commission;

and

(ii) Must have experience for not less than seven years in Group A post.

Rule 5. Appointing Authority.

The Appointing authority for the post shall be the Government.

Rule 6. Competent authority to impose penalties.

The competent authority to impose penalties against the member of service and the appellate authority shall be as specified in the table below:

Post	Competent Authority to impose penalties		Appellate Authority in respect of penalties specified in Columns 2(a) and 2(b)
(1)	2(a)	2(b)	(3)
	Major Penalties	Minor Penalties
Registrar	President, State Consumer Disputes Redressal Commission, Chennai	President, State Consumer Disputes Redressal Commission, Chennai	Government

Rule 7. Application of Rules.

The Fundamental Rules of the Tamil Nadu Government, the Tamil Nadu Leave Rules,1933 and the Subsidiary Rules thereunder, the Tamil Nadu Government Servants Conduct Rules,1973, the Tamil Nadu Civil Services (Discipline and Appeal) Rules, the Tamil Nadu Government Servants (Conditions of Service) Act, 2016 (Tamil Nadu Act 14 of 2016), the General Provident Fund (Tamil Nadu) Rules, the Tamil Nadu Pension Rules,1978 and the Madras High Court Service Rules, 2015 and other rules and orders for the time being in force applicable to officers under the rule making control of the Government in so far as they are not inconsistent with these rules, shall govern the member of the service in the matter of pay, allowances, leave, leave salary, pension and other conditions of service.

Tamil Nadu State Consumer Disputes Redressal Commission (Registrar) Service Rules, 2024