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State of Jammu-Kashmir - Section

Section 3 in Jammu and Kashmir Consumer Protection Rules, 1987

3. The Constitution of the State Consumer protection Council.

(1)The Government may, by notification in the Government Gazette, establish the State Consumer Protection Council which in addition to the Chairman shall consist of the following members namely:
(a) The Minister of State Food and Supplies Department Vice-Chairman.
(b) One member from Legislative Assembly and 2 from LegislativeCouncil. Members.
(c) 3 Representatives of autonomous organisation concerned withconsumer interests. Members
(d) 3 Representatives of the Consumer Organisation or consumers. Members
(e) 2 Representatives of Women Members
(f) 3 Representatives of farmers, traders and industrialists; onefrom each category Members
(g) 3 Persons capable to represent consumer interests notspecified above. Members
(h) The Secretary to Government, Food & Supplies Department. Member-Secretary.