Section 4 in The Consumer Protection (Amendment) Act, 2002
4. Amendment of section 7.-
In section 7 of the principal Act,-(a)in sub- section (1), in the opening portion, for the words" The State Government may", the words" The State Government shall" shall be substituted;(b)in sub- section (2), after clause (b), the following clause shall be inserted, namely:-" (c) such number of other official or non- official members, not exceeding ten, as may be nominated by the Central Government.".
