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SC to States: Start Appointment Process for Consumer Commissions 6 Months Before Vacancies Arise - (27 Jul 2022)

SERVICE

Supreme Court has held that Rule 6(4) of the Consumer Protection Rules 2020 require that the process of appointments shall be initiated by the state governments atleast six months before the vacancy arises. The Court stated that this statutory rule must be strictly followed by the States.

Tags : SUPREME COURT   CONSUMER PROTECTION RULES   VACANCIES  

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