Subject :  Consumer Protection (Non Advocate) Regulation Act 2014 formed by NCDRC.

Answer By Lawyer :  The act is for non advocate and not to advocates. An advocate can appear in national consumer forum snd state consumer forum.

Subject :  Consumer Protection (Non Advocate) Regulation Act 2014 formed by NCDRC.

Answer By Lawyer :  contact me on 7599486095

Subject :  Consumer Protection (Non Advocate) Regulation Act 2014 formed by NCDRC.

Answer By Lawyer :  yes he can appear

Subject :  Consumer Protection (Non Advocate) Regulation Act 2014 formed by NCDRC.

Answer By Lawyer :  First among all, this act is not for the accreditation of an advocate but for those who are not registered with any State Bar Council under the Advocates Act, 1961. When you will read the act you will find that it pertains to agent, representative or non-advocate who are not registered with any Bar Council under the Advocates Act. Further to become an agent, representative or non-advocate as per this act you have to pass a written exam whose passing mark is 40% and then an oral exam whose passing mark is 60%. The Act do not talks about the accreditation at the State and the National level separately. It simply states that this accreditation shall be done under the guidance of National Consumer Dispute Redressal Forum. Over to this, even if you become an agent, representative or a non-advocate for anyone to represent him/her or them before the consumer forum you can't withdraw money as your professional fee. If you wish to withdraw professional fee for the services which you are rendering to your client as an agent, representative or non-advocate you have to seek permission from the NCDRC by writing a letter to them in this regard and they will decide as to how much sum shall be received by you as an agent, representative or non-advocate as your professional fee. Lastly to clear your confusion as to whether an Advocate is eligible to appear before NCDRC or not without being registered with the Bar Association of NCDRC (if that exist in actual, to my knowledge it do not) then he can appear anywhere and everywhere in this country for his client provided he has a signed vakalatnama in his favour from his/her or them client. As far as accreditation confusion is concerned at the state and national level I will suggest you to file an RTI before the Ministry of Consumer Affairs to get further clarity over the subject.

Subject :  Consumer Protection (Non Advocate) Regulation Act 2014 formed by NCDRC.

Answer By Lawyer :  Yes he can appear

Subject :  Consumer Protection (Non Advocate) Regulation Act 2014 formed by NCDRC.

Answer By Lawyer :  Yes he can appear before any of the consumer forum in any state or before National consumer forum. Thanks and regards Sachin Sharma, Advocate Contact no :9023805885

Subject :  Consumer Protection (Non Advocate) Regulation Act 2014 formed by NCDRC.

Answer By Lawyer :  Yes

Subject :  Consumer Protection (Non Advocate) Regulation Act 2014 formed by NCDRC.

Answer By Lawyer :  A party can appear in person in any of his case