Section 6(7) in The Orissa Consumer Protection Rules, 1987
(7)The President of the State Commission shall exercise the powers of supervision, review, monitoral and co-ordination over the functioning of the members of the State Commission and the Presidents and the members of the District Forums of various districts. The President of the State Commission and the President of the District Forum shall ensure the regular and timely transmission of the report, return and any other required information to the State Government; and
