Section 7 in Jammu and Kashmir Consumer Protection Act, 1987
7. Establishment of Consumer Disputes Redressal Agencies.
- There shall be established for the purposes of this Act, the following agencies, namely;(a)[ a Consumer Disputes Redressal Forum to be known as the District Forum established by the Government in each district of the State: [Substituted by Act, No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.]Provided that the Government may establish Additional District Forum in any District.](b)a Consumer Disputes Redressal Commission to be known as the "State Commission" established by the Government.[8. Composition of the District Forum. - (1) Each District Forum shall consist of(a)District and Sessions Judge or Additional District and Sessions Judge, having territorial jurisdiction, who shall be its ex officio President:Provided that the Government may appoint any other person, who is or has been a District judge, to be President of a District Forum; and(b)two members to be nominated from amongst persons of ability and integrity, having adequate knowledge of experience of dealing with problems relating to economics, law, commerce, accountancy, industry, public affairs or administration by the Government:Provided that one of the nominated members shall preferably be a lady.(2)Every appointment under clause (b) of sub-section (1) shall be made by the Government on the recommendation of Selection Committee consisting of the following, namely:(a)President of the District Forum Chairman(b)Deputy Commissioner of the District Member(c)President, District Bar Association Member(3)The Selection Committee under sub-section (2) shall prepare a panel of three names for nomination of every such member.(4)Every nominated member of the District Forum shall hold office for a term of three years or up to the age of 65 years whichever is earlier:Provided that a member may resign from his office in writing under his hand addressed to the Government and on such resignation being accepted, his office shall become vacant.(5)Each nominated member shall be entitled to such honorarium as may be prescribed.] [Substituted by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.]
