Central Consumer Protection Authority (Allocation and Transaction of Business) Regulations, 2020
In exercise of the powers conferred by sub-section (1) and clause (b) of sub-section (2) of Section 104 read with sub-section (1) of Section 14 of the Consumer Protection Act, 2019 (35 of 2019), the Central Consumer Protection Authority, with the previous approval of the Central Government, hereby makes the following regulations, namely:– Central Consumer Protection Authority (Allocation and Transaction of Business) Regulations, 2020.
The said regulations shall lay down the regulations under the following heads:
- Definitions
- Procedure for transaction and allocation of business
- Manner and form in which contracts may be executed
- Affixation of Common Seal
- Reimbursement
- Effect of any irregularity of procedure
Read the detailed notification here: NOTIFICATION
Central Consumer Protection Authority
[Notification dt. 13-08-2020]