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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1) in The U.P. Consumer Protection Rules, 1987

(1)President of the State Commission may be appointed on whole-time basis or by assigning additional charge to a sitting Judge of the High Court:Provided that appointment of a sitting High Court Judge, either on whole-time basis or on additional charge basis, shall not be made without the concurrence of the Chief Justice of the High Court.