Section 9(6) in The Orissa Consumer Protection Rules, 1987
(6)[ The members mentioned in clauses (ii) to (vii) and (x) to (xiii) of sub-rule (1) shall be treated as non-official members for the purpose of clause (vi) of rule 10] [Inserted vide O.G.E. No. 1871 dated 6.10.2007.].
