Section 4 in The Consumer Protection Regulations, 2005
4. Dress code - (1) The President and members of every Consumer Forum while presiding over the Benches,-
(a)shall wear simple and sober dress;(b)shall not wear-(i)flashy dress or dress display any affluence;(ii)Jeans or T-shirts;(iii)as if they are holding Courts as Judges of a High Court or a District Court.(2)The advocates shall be allowed to appear in the usual dress as prescribed by the High Court but without the gown.
