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Central Government notifies establishment of National Consumer Dispute Redressal Commission under Consumer Protection Act of 2019
The Central government has notified the institution of the National Consumer Dispute Redressal Commission (NCDRC) under the consumer Protection Act of 2019.
The notification has been issued in exercise of the powers under Section 53(1) of the buyer Protection Act.
Section 53(1) states that the Central Government shall, by notification, establish a National consumer Disputes Redressal Commission, to be called the National Commission.
The President and members of NCDRC appointed instantly before the commencement of the Consumer Protection Act of 2019 shall still hold workplace as per Section fifty-six of the 2019 Act.
This would mean that they'd be ruled by the provisions of the Consumer Protection Act of 1986 since Section fifty-six provides that they shall still be ruled by the provisions of the 1986 Act and also the rules created below identical as if the 2019 Act had not acquired force
