Section 3(1) in Kerala Consumer Protection Rules, 2005
(1)The Consumer Protection Council for the State of Kerala established under section 7 of the Act (hereinafter referred to as the State Council) shall consist of the following members, namely: -(a)the Minister in-charge of Consumer Affairs in the State of Kerala who shall be the Chairman;(b)three members of the Kerala Legislative Assembly, nominated by the Government;(c)five representatives from the Government Departments and Undertakings concerned, with consumer interests, nominated by the Government;(d)five representatives from the voluntary consumer organizations functioning in the State, nominated by the Government, of whom two shall be women;(e)four representatives from among farmers, manufacturers, traders and industrialists, nominated by the Government;(f)two persons capable of representing consumer interests other than those specified above nominated by the Government;(g)the Commissioner of Civil Supplies - ex-officio;(h)The Secretary to the Government of Kerala, Food, Civil Supplies and Consumer Affairs - ex-officio;(i)the Director of Civil Supplies, Kerala - ex-officio;(j)the Registrar & Secretary, Consumer Disputes Redressel Commission - ex-officio;(k)ten official or non-official members nominated by the Central Government;(l)the Additional Secretary to Government, Food, Civil Supplies and Consumer Affairs, who shall be the Member Secretary of the State Council.
