Section 4 in The Orissa Consumer Welfare Fund Rules, 2007
4. Objectives of the Fund.
- (i) The fund shall be utilised for protection of consumers from the hazards to their health and safety from goods and services;(ii)Promotion and protection of rights and economic interests of the consumers;(iii)Promotion of consumer education and awareness through print, audio, visual and electronic media or such other media as would be decided by the Government from time to time;(iv)Promotion of effective consumer redressal system and strengthening of institutions for consumer grievance/dispute for redressal including Consumer Courts; and(v)To support and encourage individual and organisational efforts to protect, consumer interest, develop consumer education and organise consumer movement.
