NCDRC issues the following notice:
All Regular Benches of the National Commission shall hold Sittings in the entire month of June, 2020.
Matters requiring extremely urgent hearing, if any, may be mentioned before the President, NCDRC at 11:00AM. at his Residential Office during this lockdown period.
Further the following Order was passed on 03-05-2020 in view of the extension of lockdown by Government of India for a further period of 2 weeks till 17-05-2020:
- Officers of the rank of Deputy Secretary/Deputy Registrar and above shall continue attending the Office regularly;
- Officers/Officials of the Commission shall resume work from Office subject to overall limit of 33%.
- Assistant Registrars and the Sections In-charge of all the Sections shall continue preparing the Roster with minimum number of officials to attend the Office on rotational basis, as per the requirement, within the maximum permissible limit of 33% for the entire Office.
- Officials staying in the Containment Zones shall be exempted from attending the Office;
- Law Clerks attached to the Hon’ble Members shall continue attending Office as and when instructed by the Members for the purpose;
- All officers /officials shall use Arogya Setu App in their mobile phones mandatorily.
To read the detailed order of the Commission, click on the below link:
National Consumer Disputes Redressal Commission
[Order dt. 03-05-2020]