Section 5(1) in Kerala Consumer Protection Rules, 2005
(1)The District Consumer Protection Council for the Districts of the State of Kerala established under section 8A of the Act (hereinafter referred to as the District Council) shall consist of the following members, namely: -(a)the Collector of the District who shall be the Chairman;(b)three members of the Kerala Legislative Assembly, nominated by the Government;(c)five representatives from the Government Departments and Undertakings concerned, with consumer interests, nominated by the Chairman;(d)five representatives from the voluntary consumer organizations in the District, nominated by the Chairman, of whom one shall be woman;(e)four representatives from among farmers, manufactures, traders and industrialists, nominated by the Chairman;(f)five representatives of the recognized trade unions of the District, nominated by the Chairman;(g)three persons capable of representing consumer interests in the District other than those specified above nominated by the Chairman;(h)one representative of the Press Club of the District Head Quarter, nominated by the Chairman;(i)six members representing the Panchayaths, two each from the Grama Panchayath, Block Panchayath and District Panchayath, nominated by the District Panchayath President;(j)the District Supply Officer - ex-officio, who shall be the Member-Secretary of the District Council.(k)the Senior Superintendent of the District Consumer Disputes Redressal Forum- ex-officio.
