Section 11 in The Orissa Consumer Protection Rules, 1987
11. Constitution of District Consumer Protection Councils.
(1)The District Consumer Protection Council, hereinafter referred to, as the District Council shall comprise following members:(i)Collector of the district who shall be the Chairman of the District Council.(ii)Concerned Member of Parliament in the district or his representative.(iii)Concerned M.L.As; in the district or their representatives.(iv)President, Zilla Parishad or his representative.(v)Two Chairpersons of Panchayat Samitis in the district;(vi)All Chairpersons of Municipality or Notified Area Councils.(vii)Superintendent of Police or his representative (not below the rank of Deputy Superintendent of Police);(viii)Superintendent of Police, Vigilance or his representative (not below the rank of Deputy Superintendent of Police)(ix)Assistant Controller of Legal Metrology;(x)Market Intelligence Officer;(xi)Assistant Commercial Tax Commissioner or his representative.(xii)District Manager, Food Corporation of India.(xiii)District Co-ordinator, India Oil Corporation.(xiv)Representative of Orissa State Ware Housing Corporation.(xv)Representative of State Consumer Federation.(xvi)Civil Supply Officer.(xvii)District Consumer Protection Officer (Any Sub-Collector of the district Member-Secretary declared as such by Collector)(xviii)Two Women having interest in the field of Consumer Welfare to be nominated by the Collector.(xix)Two representatives from Scheduled Caste and Schedule Tribe category having interest in the field of consumer of Welfare to be nominated by the Collector.(xx)Ten members representing Trade, Industry, Press Persons, Social Worker, Farmers, Lawyers and Voluntary Consumer Organisations.(xxi)Persons capable of representing consumer interest not specified above who is working for the interest, welfare and advancement of consumer movement for about ten years not exceeding three members; and(xxii)One of the members of the District Forum.(2)The term of the District Council shall be three years from the date of its constitution.(3)[ * * *] [Deleted vide O.G.E. No. 1871 dated 6.10.2007.](4)Any member may, by writing under his hand to the Chairman of the District Council resign from the Council. The vacancies so caused or otherwise shall be filled up from the same category by the District Collector and such person shall continue to be the member for the remaining period of the term of the members whose place he fills up.(5)[ The members mentioned in clauses (ii) to (vi), (xv) and (xviii) to (xxi) of sub-rule (1) shall be treated as non-official members for the purpose of clause (vi) of rule, 12] [Inserted vide O.G.E. No. 1871 dated 6.10.2007.].
