(1)Subject to the other provisions of this Act, the National Commission shall have jurisdiction-(a)to entertain-(i)complaints where the value of the goods or services paid as consideration exceeds rupees ten crore:Provided that where the Central Government deems it necessary so to do, it may prescribe such other value, as it deems fit;(ii)complaints against unfair contracts, where the value of goods or services paid as consideration exceeds ten crore rupees;(iii)appeals against the orders of any State Commission;(iv)appeals against the orders of the Central Authority; and(b)to call for the records and pass appropriate orders in any consumer dispute which is pending before or has been decided by any State Commission where it appears to the National Commission that such State Commission has exercised a jurisdiction not vested in it by law, or has failed to exercise a jurisdiction so vested, or has acted in the exercise of its jurisdiction illegally or with material irregularity.
