Section 16 in Jammu and Kashmir Consumer Protection Act, 1987
16. Procedure applicable to State Commission.
- The procedure specified in sections 10, 11 and 12 and under the rules made thereunder for the disposal of complaints by the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] shall, with such modifications as may be necessary, be applicable to the disposal of disputes by the State Commission.[16-A. Validity of orders.- Notwithstanding any thing contained in section 16 no order passed by the State Commission and [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] shall be called in question simply on the ground that it has not been signed by all the members of the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] or the State Commission, as the case may be, and all such orders shall be and shall always be deemed to have been validly passed if signed by the majority of the members.] [Inserted by Act XIX of 1997, section 13.]
