Section 7 in The Orissa Consumer Protection Rules, 1987
7. Place of sitting and other matters relating to State Commission.
[Section 14(3)] - (1) Office of the State Commission shall be located [* * *] [Omitted by Second Amendment to Rule 1988 Vide Notification No. PL. IC/16/88-41464 dated 31st December 1988.] [* * *] [Omitted by O.G.E. No. 956, dated 19.7.1993. Notification S.R.O. No. 558/93 dated 6.7.1993.] at such place within the State as may be notified by the State Government.(2)The working days and the office hours of the State Commission shall be the same as that of the State Government.(3)The official seal and emblem of the State Commission shall be such as the State Government may specify.(4)[The sitting of the State Commission shall ordinarily be held at headquarters of the State Commission and, depending on the number of cases, the State Commission may also have its sitting at other suitable places within the State.] [Substituted by O.G.E. No. 956, dated 19.7.1993. Notification S.R.O. No. 558/93 dated 6.7.1993.](5)No act or proceedings of the State Commission shall be invalid by reasons only of the existence on any vacancy among its members or any defect in its constitution thereof.(6)State Government shall appoint such staff, as may be necessary to assist the State Commission in its work and perform such other functions as are provided under these rules or assigned to it by the President. The salary payable to such staff shall be defrayed out of the Consolidated Fund of the State Government.(7)The provisions contained in Sub-rules (7) to (10) of Rule 4 shall mutatis mutandis apply to the appeal preferred before the State Commission subject to the modifications specified in Rule 8.
