Section 9(4) in The Orissa Consumer Protection Rules, 1987
(4)For the purpose of monitoring the implementation of the recommendations of the State Council and to suggest the better and effective working of the Council, the Council shall constitute a working group from amongst the members of the Council under the Chairmanship of the member-secretary of the Council. The working group shall consist of not more than five members and shall meet as and when considered necessary by the State Government. Committee shall submit its report to Council for consideration.
