Section 9(1) in The Orissa Consumer Protection Rules, 1987
(1)The State Consumer Protection Council, hereinafter referred to as the State Council, shall comprise the following members :(i)The Minister-in-charge of consumer welfare who shall be the Chairman of the State Council;(ii)Two Members of Parliament to be nominated by Government;(iii)Six Members from Legislative Assembly, two from each Revenue Division to be nominated by Government.(iv)Two Presidents of Zilla Parishad, one Mayor of Municipal Corporation, three Chairpersons of Municipalities, three Chairpersons of N.A.Cs. and seven Chairpersons of Panchayat Samitis to be nominated by the Government.(v)Ten Members to be nominated by the Central Government in accordance with provisions of the Act;(vi)Ten representatives of Voluntary Consumer Organisation (V.C.Os) of whom not less than five shall be women).(vii)One representative of federations of consumer organisations of the State.(viii)The Secretary to Government of Orissa in charge of consumer affairs.(ix)Secretaries to Government of Orissa in Finance Department, Planning and Co-ordination Department, Panchayati Raj Department, Housing and Urban Development Department, Transport Department and Water Resources Department or their nominees not below the rank of Deputy Secretary.(x)Two persons representing interest of the farmers;(xi)Three persons representing interests of the trade and commerce;(xii)Three persons representing interests of Industry.(xiii)Not more than ten persons capable of representing the consumer interest not specified above who have been working for the interest and welfare of the consumers for ten years of whom at least fifty per cent shall be women.(xiv)Secretary of the State Commission; and(xv)Director in charge of Consumer Affairs who shall be the Member Secretary of the State Council.
