(1)The State Government shall establish, by notification, a consumer mediation cell to be attached to each of the District Commissions and the State Commissions of that State.(2)The Central Government shall establish, by notification, a consumer mediation cell to be attached to the National Commission and each of the regional Benches.(3)A consumer mediation cell shall consist of such persons as may be prescribed.(4)Every consumer mediation cell shall maintain-(a)a list of empanelled mediators;(b)a list of cases handled by the cell;(c)record of proceeding; and(d)any other information as may be specified by regulations.(5)Every consumer mediation cell shall submit a quarterly report to the District Commission, State Commission or the National Commission to which it is attached, in the manner specified by regulations.
