Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 9 in Jammu and Kashmir Consumer Protection Rules, 1987

9. Procedure of the Divisional Forum.

- (i) Under sub-section (3) of section (12) of the Act, the Office of the Divisional Forum shill be located in two divisions i.e. Jammu/Kashmir. working days and office hours of the Divisional Forum shall be the same as that of the State Government.
(ii)The Divisional Forum shall observe the following procedure in regard to the transaction of its business.
(iii)The meeting of the Divisional Forum shall be presided over by the President. In his absence the senior most member (in order of appointment) shall preside over the meeting.
(iv)Each meeting of the Divisional Forum shall be called by giving not less than 10 days' notice in writing to every member.
(v)The notice shall specify the place, the day, hour and statement of business to be transected thereat.