Section 8 in The Orissa Consumer Protection Rules, 1987
8. Procedure of hearing appeal.
[Section 15] - (1) Memorandum shall be presented by the appellant or his authorised agent to the State Commission in person or sent by registered post addressed to the Commission.(2)Every memorandum filed under Sub-rule (1) shall be in legible handwriting preferably typed and shall set forth concisely under distinct heads, the grounds of such appeal without any argument or narrative and such ground shall be numbered consecutively.(3)Each memorandum, shall be accompanied by the certified copy of the order of the District Forum appealed against and such of the documents as may be required to support grounds of objection mentioned in the memorandum.(4)When the memorandum is presented after the expiry of period of limitation as specified in the Act, such memorandum shall be accompanied by an application supported by an affidavit setting forth the fact on which appellant relies to satisfy the State Commission that he has sufficient cause for not preferring the appeal within the period of limitation.(5)The appellant shall submit four copies of the memorandum to the State Commission for official purposes.(6)On the date of hearing or any other date to which hearing has been adjourned, it shall be obligatory for the parties or their authorised agents to appear before the State Commission on such date. If appellant or his authorised agent fails to appear on such date, the State Commission may, in its discretion, either dismiss the appeal or decide it on the merit of the cases. If respondent or his authorised agent fails to appear on such date, the State Commission shall proceed ex parte and shall decide the appeal ex parte on merit of the case.(7)The appellant shall not, except by leave of the State Commission, urge or be heard in support of any ground of objection not set forth in the memorandum but the State Commission, in deciding the appeal, shall not confine to the grounds of objection set forth in the memorandum or taken by leave of the State Commission under this Rule :Provided that the State Commission shall not rest its decision on any other grounds unless the party who may be affected thereby, has been given, at least one opportunity of being heard by the State Commission.(8)State Commission may, on such terms as it may think fit and at any stage, adjourn the hearing of appeal, but more than one adjournment shall ordinarily be given and the appeal should be decided within 90 days from the first date of hearing.(9)Order of the State Commission on appeal shall be signed and dated by the members of the State Commission hearing the appeal and shall be communicated to the parties free of charge.
