Section 101(2)(z) in Consumer Protection Act, 2019

[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(2)(z) in Consumer Protection Act, 2019

(z)the number of members of the National Commission under clause (b) of section 54;

(za)the qualifications, appointment, term of office, salaries and allowances, resignation, removal and other terms and conditions of service of the President and members of the National Commission under sub-section (1) of section 55;

(zb)the salaries and allowances payable to, and other terms and conditions of service of, the officers and other employees of the National Commission under sub-section (3) of section 57;

(zc)the other value of goods and services in respect of which the National Commission shall have jurisdiction under the proviso to sub-clause (i) of clause (a) of sub-section (1) of section 58;

(zd)the manner of depositing fifty per cent. of the amount under the second proviso to section 67;

(ze)the form in which the National Commission and the State Commission shall furnish information to the Central Government under sub-section (4) of section 70;

(zf)the persons in the consumer mediation cell under sub-section (3) of section 74;

(zg)the measures to be taken by the Central Government to prevent unfair trade practices in e-commerce, direct selling under section 94;

(zh)the amount for compounding offences under sub-section (1) of section 96;

(zi)the fund to which the penalty and amount collected shall be credited under section 97; and

(zj)any other matter which is to be, or may be, prescribed, or in respect of which provisions are to be, or may be, made by rules.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 101(2)(z) in Consumer Protection Act, 2019