Section 14 in The Consumer Protection (Amendment) Act, 2002
14. Insertion of new sections 17A and 17B.-
After section 17 of the principal Act, the following sections shall be inserted, namely:-17A. Transfer of cases.- On the application of the complainant or of its own motion, the State Commission may, at any stage of the proceeding, transfer any complaint pending before the District Forum to another District Forum within the State if the inte est of justice so requires.17B. Circuit Benches.- The State Commission shall ordinarily function in the State Capital but may perform its functions at such other place as the State Government may, in consultation with the State Commission, notify in the Official Gazette, from time o time.".
