| [Act 34 of 1991] | [16th August, 1991] |
An Act to amend the Consumer Protection (Amendment) Act, 1986
Be it enacted by Parliament in the Forty-second Year of the Republic of India as follows:-
Prefatory Note-Statement of Objects and Reasons.-In view of the recent decision of the National Consumer Disputes Redressal Commission (National Commission) regarding the order under sub-section (2) of Section 14 of the Act, it was felt that the said Act required certain modifications.
2. Accordingly, the Consumer Protection (Amendment) Ordinance, 1991 was promulgated to provide inter alia,-
(a) for amendment of sub-section (2) of Section 14 to provide that every proceeding of the District Forum shall be conducted by the President and at least one member thereof sitting together;
(b) that every order made by the District Forum shall be signed by its President and member or members who conducted the proceeding;
1. Short title and commencement.-(1) This Act may be called the Consumer Protection (Amendment) Act, 1991.
(2) It shall be deemed to have come into force on the 15th day of June, 1991.
2. [Inserted in the parent Act]
3. [Inserted in the parent Act]
4. [Inserted in the parent Act]
5. Validation of certain orders, etc.-Notwithstanding anything contained in any law or any judgment, decree or order of any court, tribunal or other authority, any order made by the District Forum or the State Commission under the principal act, which would have been validly made if the amendments made to the principal Act by this Act were in force on the date of such order, shall be deemed to have been validly made as if the amendments made to the principal Act by this Act were in force at all material times when such order was made.
6. Repeal and saving.-(1) The Consumer Protection (Amendment) Ordinance, 1991 (Ordinance 6 of 1991) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act as amended by this Act.