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State of Gujarat - Section

Section 8 in Gujarat Consumer Protection Rules, 1988

8. Place of sitting, conduct of meeting and other matters relating to State Commission.

(1)Office, of the State Commission shall be located at [1] Ahmedabad.
(2)The working days and the office hours of the State Commission shall be the same as that of the State Government.
(3)The official seal and emblem of the State Commission shall be such as the State Government may specify.
(4)Sitting of the State Commission, as and when necessary, shall be convened by the President.
(5)No act or proceeding of the State Commission shall be invalid by reason only of the existence of any vacancy among its members or any defect in its constitution.
(6)The State Government shall appoint such staff, as may be necessary to assist the State Commission in its work and perform such other functions as are provided under these rules or assigned to it by the President. The salary payable to such staff shall be defrayed out of the Consolidated Fund of the State.
(7)Where the opposite party admits the allegation made by the complainant the State Commission shall decide the complaint on the basis of the merit of the case and documents present before it.
(8)If during the proceedings conducted under section 13, the State Commission fixes a date for hearing of the parties, it shall be obligatory on the complainant and opposite party or his authorised agent to appear before the State Commission on such date of hearing or any other date to which hearing could be adjourned. Where the complainant or his authorised agent fails to appear before the State Commission on such day, the State Commission may, in its discretion, either dismiss the complaint for default or decide it on merits. Where the opposite party or its authorised agent fails to appear on the day of hearing the State Commission may decide the complaint ex parte.
(9)While proceeding under sub-rule (8) the State Commission may on such terms as it may think fit and at any stage adjourn the hearing of he complaint but not more than one adjournment shall ordinarily be given and the complaint should be decided within 90 days from the date of notice received by the opposite party where complaint does not require analysis or testing of the goods and within 150 days if it requires analysis or testing of the goods.
(10)Orders of the State Government shall be signed and dated by the members of the State Commission constituting the Bench and shall be communicated to the parties free of charge.FormSee Rule 6Appeal under section 15 of the Consumer Protection Act, 1986ToThe PresidentConsumer Disputes Redressal CommissionGandhinagar
Name of Appellant ......................................
Full address of the appellant ......................................
Number and date of the order against which theappeal is made ......................................
Date of receipt of such order by the appellant ......................................
Whether appeal is made in time?  
If not the reason therefor may be stated ......................................
(1)A certified copy of the order appealed against is attached hereto.
(2)Statement of facts of the case (If necessary attach a separate sheet of paper).
(3)The appellant has not preferred any appeal against the aforesaid order, before any authority, at any time.
(4)Enter here the ground relied of the purpose of this appeal. (If necessary attach a separate sheet of paper)
(5)The appellant, therefore, prays....................................................................................The appellant...................................... named above, does hereby declare that what is stated herein is true to the best of his knowledge and belief.Signature(To be signed by the appellant orby agent duly authorised in writing in this behalf by the appellant)Dated the ............................. day of .............................19............................................[Substituted by Notification No. GTH/2015/30/CPA/102013/480323/D, dated 22.12.2015 (w.e.f. 18.2.1988).][Substituted by Notification No. GTH/2015/2/CPA/10/2013/489863/D, dated 15.1.2015 (w.e.f. 18.2.1988).]