Section 14(2A) in The Consumer Protection Act, 1986
(2A)Every order made by the District Forum under sub-section (1) shall be signed by its President and the member or members who conducted the proceeding:Provided that where the proceeding is conducted by the President and one member and they differ on any point or points, they shall state the point or points on which they differ and refer the same to the other member for hearing on such point or points and the opinion of the majority shall be the order of the District Forum.
