Section 9 in The Orissa Consumer Protection Rules, 1987
9. [ Composition of State Consumer Protection Council.] [Inserted vide S.R.O. No.168/2005. O.G.E. NO.508 dated the 23rd March, 2005.]
(1)The State Consumer Protection Council, hereinafter referred to as the State Council, shall comprise the following members :(i)The Minister-in-charge of consumer welfare who shall be the Chairman of the State Council;(ii)Two Members of Parliament to be nominated by Government;(iii)Six Members from Legislative Assembly, two from each Revenue Division to be nominated by Government.(iv)Two Presidents of Zilla Parishad, one Mayor of Municipal Corporation, three Chairpersons of Municipalities, three Chairpersons of N.A.Cs. and seven Chairpersons of Panchayat Samitis to be nominated by the Government.(v)Ten Members to be nominated by the Central Government in accordance with provisions of the Act;(vi)Ten representatives of Voluntary Consumer Organisation (V.C.Os) of whom not less than five shall be women).(vii)One representative of federations of consumer organisations of the State.(viii)The Secretary to Government of Orissa in charge of consumer affairs.(ix)Secretaries to Government of Orissa in Finance Department, Planning and Co-ordination Department, Panchayati Raj Department, Housing and Urban Development Department, Transport Department and Water Resources Department or their nominees not below the rank of Deputy Secretary.(x)Two persons representing interest of the farmers;(xi)Three persons representing interests of the trade and commerce;(xii)Three persons representing interests of Industry.(xiii)Not more than ten persons capable of representing the consumer interest not specified above who have been working for the interest and welfare of the consumers for ten years of whom at least fifty per cent shall be women.(xiv)Secretary of the State Commission; and(xv)Director in charge of Consumer Affairs who shall be the Member Secretary of the State Council.(2)The term of the Council shall be three years.(3)Any member may be writing under his hand to the Chairman of the State Council resign from the Council and the vacancies so caused or otherwise shall be filled up from the same category by the State Government and such person shall continue to be the member for the remaining period of the term of the member whose place he fills up.(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.(5)[ * * *] [Deleted vide O.G.E. No. 1871 dated 6.10.2007.](6)[ The members mentioned in clauses (ii) to (vii) and (x) to (xiii) of sub-rule (1) shall be treated as non-official members for the purpose of clause (vi) of rule 10] [Inserted vide O.G.E. No. 1871 dated 6.10.2007.].
