3. The constitution of the Central Consumer Protection Council and the Working Groups. - (1) The Central Government shall, by notification in the Official Gazette constitute the Central Consumer Protection Council (hereinafter referred to as the Central Council) which shall consist of [the following Members, not exceeding [35], namely:-]
(a)[the Minister in-charge of Consumer Affairs in the Central Government] [ Substituted by G.S.R. 800(E), dated 30.12.1993 (w.e.f. 30.12.1993).] who shall be the Chairman of the Central Council;(b)the Minister of State (where he is not holding independent charge) or Deputy Minister [in charge of Consumer Affairs in the Central Government] [Substituted by G.S.R. 800(E), dated 30.12.1993 (w.e.f. 30.12.1993).] who shall be the Vice-Chairman of the Central Council;(c)[ the Minister in-charge of Consumer Affairs of two of the States from each region as mentioned in Schedule I to be changed by rotation on expiration of the term of the Council on each occasion; [Substituted by G.S.R. 273(E), dated 5.5.2006 (w.e.f. 5.5.2006).](ca)an administrator (whether designated as administrator or Leiutenant Governor), of a Union Territory, to represent a Union Territory, as mentioned in Schedule II, to be changed by rotation on expiration of the term of the Council on each occasion;](d)[two] [Substituted by G.S.R. 273(E), dated 5.5.2006 (w.e.f. 5.5.2006).] Members of Parliament-[one] [Substituted by G.S.R. 273(E), dated 5.5.2006 (w.e.f. 5.5.2006).] from the Lok Sabha and [one] [Substituted by G.S.R. 273(E), dated 5.5.2006 (w.e.f. 5.5.2006).] from the Rajya Sabha;[* * *];(f)representatives of the Central Government Departments and autonomous organisations concerned with consumer interests-not exceeding [five] [ Substituted by G.S.R. 273(E), dated 5.5.2006 (w.e.f. 5.5.2006).];(fa)[ the Registrar, National Consumer Disputes Redressal Commission, New Delhi;] [Inserted by G.S.R. 175(E), dated 5.3.2004 (w.e.f. 5.3.2004).](g)[ representatives of consumer organisations from amongst the Indian members of the International Organisation, namely, Consumer International-not exceeding six, to be nominated by the Central Government; [Substituted by G.S.R. 273(E), dated 5.5.2006 (w.e.f. 5.5.2006).](ga)representatives with proven expertise and experience who are capable of representing consumer interests, drawn from amongst consumer organisations, consumer activists, women, farmers, trade and industry-not exceeding five, one from each of the regions specified in Schedule annexed to these rules;][* * *][* * *](j)[ the Secretaries in-charge of Consumer Affairs in the States to be nominated by the Central Government-not exceeding three;] [Clauses (e), (h) and (i) omitted by G.S.R. 273(E), dated 5.5.2006 (w.e.f. 5.5.2006).](k)[the Secretary in-charge of Consumer Affairs in the Central Government] [Substituted by G.S.R. 95(E), dated 27.2.1997 (w.e.f. 27.2.1997).] shall be the Member-secretary of the Central Council.(2)The term of the Council shall be three years.[Provided that the Council shall continue to function for a further period of three months or till it is reconstituted, whichever is earlier.] [Inserted by Notification No. G.S.R. 385 (E) dated 12.5.2011 (w.e.f. 15.4.1987)](3)Any Member may, by writing under his hand to the Chairman of the Central Council, resign from the Council. The vacancies, so caused or otherwise, shall be filled from the same category by the Central Government and such person shall hold office so long as the Member whose place he fills would have been entitled to hold office, if the vacancy had not occurred.[* * *] [Sub-Rule (4) omitted by G.S.R. 273(E), dated 5.5.2006 (w.e.f. 5.5.2006).]
