28. Establishment of District Consumer Disputes Redressal Commission.
(1)The State Government shall, by notification, establish a District Consumer Disputes Redressal Commission, to be known as the District Commission, in each district of the State:Provided that the State Government may, if it deems fit, establish more than one District Commission in a district.(2)Each District Commission shall consist of-(a)a President; and(b)not less than two and not more than such number of members as may be prescribed, in consultation with the Central Government.
