Section 3(10)(n) in West Bengal Consumer Protection Rules, 1987

[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

(n)After completion of the inquiry, a report shall be prepared which shall be forwarded to the State Government. The report shall contain

(i)the articles of charge and the statement of imputation of misconduct or misbehaviour ;

(ii)the defence of the President or the member, as the case may be, of the District Forum in respect of each article of charge ;

(iii)an assessment of the evidence in respect of each article of charge ; and

(iv)the finding on each article of charge and the reasons therefor.]

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