Section 12A(8) in The Consumer Protection Rules, 1987
(8)The Central Government shall, before seeking approval of the Appointments Committee of the Cabinet, verify or cause to be verified the credentials and antecedents of the candidates selected by the Central Government from the panel recommended by the Selection Committee and satisfy the suitability of such candidates for appointment as Members.] [Inserted by G.S.R. 50(E), dated 1.2.2005 (w.e.f. 1.2.2005).]
