AIR 2016 SUPREME COURT 5368

Supreme Court Of India

Hon'ble Judge(s): T. S. Thakur, D. Y. Chandrachud, L. Nageswara Rao , JJJ

(A) Consumer Protection Act (68 of 1986) , S.10— Members of District forum - Appointment - Selection of persons lacks transparency without fixed criteria for selection - Thus proposal by committee to conduct written test to assess knowledge of persons who apply for posts in District fora - Proper. (Para 4) (B) Consumer Protection Act (68 of 1986) , S.24B— Administrative control of National and State Commissions - Over State Commission and district fora - Extent of. The power of administrative control is couched in wide terms. The power would include overseeing the functioning of the State Commissions and the district fora in all administrative matters. This would include the posting of and control over members, appointment of and control over manpower, provision of adequate infrastructure and the streamlining of all administrative matters (except the exercise of the judicial power in deciding complaints, appeals and revisions). The difficulties which have been encountered in the proper functioning of the district fora and the State Commissions.(Para 9) Section 24B vests administrative control over the State Commissions in the President of the National Commission and over the district fora in the Presidents of the State....