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After a 3-member committee headed by former Supreme Court judge, Justice Arijit Pasayat, filed its report on the facilitating infrastructural improvements in National/State Consumer Fora, the 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ directed the Central government to file a comprehensive status report within six weeks indicating compliance with the directions issued by the Court on 21 November 2016. The committee had submitted the report on March 4, 2017.
The three-judge bench, on November 21 last year, had issued certain directives to the Union Government observing that a systemic overhaul of the entire infrastructure was necessary if the Consumer Protection Act, 1986, is not to become a dead letter.
The bench had issued the directives, like, the Union Government shall for the purpose of ensuring uniformity in the exercise of the rule-making power under Section 10(3) and Section 16(2) of the Consumer Protection Act, 1986, frame model rules for adoption by the state governments. The model rules shall be framed within four months and shall be submitted to this Court for its approval; the Union Government shall also frame within four months model rules prescribing objective norms for implementing the provisions 24 of Section 10(1)(b), Section 16(1)(b) and Section 20(1)(b) in regard to the appointment of members respectively of the District fora, State Commissions and National Commission; upon the approval of the model rules by this Court, the state governments shall proceed to adopt the model rules by framing appropriate rules in the exercise of the rule making powers under Section 30 of the Consumer Protection Act, 1986; and some other orders.
“We request Mr Maninder Singh, learned ASG to assist this Court in formulating appropriate directions to ensure that proper infrastructure is made available at all levels of the consumer fora across the country,” stated by the bench headed by Chief Justice of India Dipak Misra.
The court has now posted the matter on January 30, 2018, to consider the implementation of directives issued last year.
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