Section 15(1) in The Consumer Protection Rules, 1987
(1)Every proceeding of the National Commission shall be conducted by the President [or the seniormost Member [* * *] and at least two Members thereof sitting together [except when a bench is constituted by the President of the National Commission with one or more Members as he may deem fit] [ Added by G.S.R. 175(E), dated 5.3.2004 (w.e.f. 5.3.2004).]:[Provided that one Member or Members for any reason are unable to conduct proceedings till it is completed, the President or the senior most Member, as provided in section 22-D of the Act, shall conduct such proceedings from the stage at which it was last heard by the previous Member.] [Substituted by G.S.R. 64(E), dated 10.2.2005, for the proviso (w.e.f. 10.2.2005).]
