Section 6 in Jammu and Kashmir Consumer Protection Act, 1987
6. Objects of the State Council.
- The objects of the State Council shall be to promote and protect the rights of the consumers such as,-(a)the right to be protected against the marketing of goods [and services] [Inserted by Act, XIX of 1997, section.] which are hazardous to life and property;(b)the right to be informed about the quality, quantity, potency, purify, standard and price of goods or services as the case may be so as to protect the consumer against unfair trade practices;(c)the right to be assured, wherever possible, access to a variety of goods and services at competitive prices;(d)the right to be heard and to be assured that consumers' interests will receive due consideration at appropriate forums;(e)the right to seek redressal against unfair trade practices or restrictive trade practices or unscrupulous exploitation of consumers;(f)right to consumer education.[6-A. Composition of District Consumer Protection Council.(1)The Government may, by notification in the Government Gazette establish with effect from such date as it may specify in such notification, a Council to be known as the District Consumer Protection Council, which hereinafter shall be referred to as District Council.(2)The District Council shall consist of the following members, namely:(a)Deputy Commissioner of the District, who shall be its Chairman; and(b)such number of other official or non-official members representing such interests as may be prescribed.(3)The District Council shall meet as and when necessary, but not less than four meetings of the Council shall be held every year.(4)The objects of the District Council shall be the same as that of State Council.] [Inserted by Act, XIX of 1997.]
