Section 12A(9) in The Consumer Protection Rules, 1987
(9)[ Every appointment of a member shall be subject to the submission of a certificate of physical fitness as indicated in the Annexure, signed by a Civil Surgeon or District Medical Officer, to the President, National Consumer Disputes Redressal Commission.] [Substituted by Notification No. G.S.R. 559 (E) dated 21.7.2011 (w.e.f. 15.4.1987)]
