Section 2 in Bihar Consumer Protection (appointment, salary, allowances and conditions of service of President and Members of the State Commission and District Forum) Rules, 2019
2. Definitions.
- In these rules, unless otherwise required in the context -(a)'Act' means the Consumer Protection Act, 1986 (68 of 1986);(b)'District Forum' means the District Consumer Disputes Redressal Forum established under clause (a) of section 9 of the Act;(c)'Member' means a Member of the District Forum appointed under sub-section (1) (b) of Section 10 of the Act; or a Member of the State Commission appointed under sub-section (1) (b) of Section 16 of the Act, as the case may be;(d)'President' means the President of the District Forum appointed under subsection (1) (a) of Section 10 of the Act; or the President of the State Commission appointed under sub-section (1) (a) of Section 16 of the Act, as the case may be;(e)'Selection committee' means the Selection Committee constituted under section 10(1A) or section 16(1A), as the case may be;(f)'State Commission' means the State Consumer Disputes Redressal Commission established under clause (b) of section 9 of the Act;(g)Words and expressions used in these rules and not defined but defined in the Act shall have the same meaning respectively assigned to them in the Act.
