Section 11(1) in The Orissa Consumer Protection Rules, 1987
(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.
