Section 12(iii) in The Orissa Consumer Protection Rules, 1987
(iii)Every meeting of the Council shall specify the date, place, day and hour of such meeting and shall contain the transaction of business to. be transacted therein. No proceeding of the Council shall be invalid merely because of existence of any vacancy. The Collector/ Chairman of the Council shall designate any Sub-Collector of the District to be District Consumer Protection Officer who will be the convenor of the meeting of the District Council. Convenor of the meeting shall have to submit action taken report on the suggestions of the previous meeting.
