Section 3 in Kerala Consumer Protection Rules, 2005
3. Composition of the State Consumer Protection Council.
(1)The Consumer Protection Council for the State of Kerala established under section 7 of the Act (hereinafter referred to as the State Council) shall consist of the following members, namely: -(a)the Minister in-charge of Consumer Affairs in the State of Kerala who shall be the Chairman;(b)three members of the Kerala Legislative Assembly, nominated by the Government;(c)five representatives from the Government Departments and Undertakings concerned, with consumer interests, nominated by the Government;(d)five representatives from the voluntary consumer organizations functioning in the State, nominated by the Government, of whom two shall be women;(e)four representatives from among farmers, manufacturers, traders and industrialists, nominated by the Government;(f)two persons capable of representing consumer interests other than those specified above nominated by the Government;(g)the Commissioner of Civil Supplies - ex-officio;(h)The Secretary to the Government of Kerala, Food, Civil Supplies and Consumer Affairs - ex-officio;(i)the Director of Civil Supplies, Kerala - ex-officio;(j)the Registrar & Secretary, Consumer Disputes Redressel Commission - ex-officio;(k)ten official or non-official members nominated by the Central Government;(l)the Additional Secretary to Government, Food, Civil Supplies and Consumer Affairs, who shall be the Member Secretary of the State Council.(2)The term of office of the members shall be three years from the date of nomination of such members.(3)Any nominated member may, by writing under his hand addressed to the Chairman of the State Council, resign his office. Any vacancy that may arise due to resignation or otherwise shall be filled from among the same category and such person shall hold office only for the remainder of the term of office of the person in whose place he was nominated.
