Section 28 in The Consumer Protection (Amendment) Act, 2002
28. Insertion of new section 30A.-
After section 30 of the principal Act, the following section shall be inserted, namely:-" 30A. Power of the National Commission to make regulations.-(1)The National Commission may, with the previous approval of the Central Government, by notification, make regulations not inconsistent with this Act to provide for all matters for which provi ion is necessary or expedient for the purpose of giving effect to the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may make provisions for the cost of adjournment of any proceeding before the District Forum, the State Commission or the National Commission, as the case ay be, which a party may be ordered to pay.".
