Section 4 in Jammu and Kashmir Consumer Protection Act, 1987
4. The State Consumer Protection Council.
(1)The Government may, by notification in the Government Gazette establish with effect from such date as it may specify in such notification a Council to be known as the State Consumer Protection Council (hereinafter referred to as the 'State Council').(2)The State Council shall consist of the following members, namely:(a)the Minister In-charge of the Department of Food and Civil Supplies in the Government, who shall be its Chairman; and(b)such number of other official or non-official members representing such interests as may be prescribed.
