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Citedby 7 docs - [View All]
Yashbeer Singh vs Gnct Of Delhi And Anr on 13 February, 2012
Anna Mathew vs N. Kannadasan on 12 December, 2008
Vijayalakshmi Shanmugam vs The Chief Justice on 7 September, 2012
Confederation Of Consumer ... vs State Of Kerala on 15 November, 2004
Dr. A.S. Chandra And Ors. vs Union Of India (Uoi) And Ors. on 17 April, 1992

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[Section 16(1)] [Section 16] [Complete Act]
Central Government Act
Section 16(1)(b) in The Consumer Protection Act, 1986
(b) two other members, who shall be persons of ability, integrity and standing and have adequate knowledge or experience of, or have shown capacity in dealing with, problems relating to economics, law, commerce, accountancy, industry, public affairs or administration, one of whom shall be a woman: 4[ Provided that every appointment under this clause. shall be made by the State Government on the recommendation of a selection committee consisting of the following, namely:--
(i) President of the State Commission-- Chairman,
(ii) Secretary of the Law Department of the State-- Member,
(iii) Secretary, incharge of the Department dealing with consumer affairs in the State-- Member.]