DETAILS UNDER RIGHT TO INFORMATION ACT - 2005

 

 

 The National Commission has considered the points mentioned under Section 4 of the Right of Information Act, 2005 and its

Observations on the said points are given below: -

 

Sl. No.

POINTS

COMMENTS

(i)

The particulars of its organization functions and duties.

The National Consumer Disputes Redressal Commission has been set up under Consumer Protection Act, 1986 for better protection of interest of the Consumers. It is a quasi-judicial body consisting of President & 11 Members. The Commission has three types of jurisdiction i.e. Original, Appellate & Revisional. It has been receiving complaints, Appeals & Revision Petitions from the consumers from all over the country. The National Commissions has been functioning as per the provisions laid down in the Consumer Protection Act, 1986.

(ii)

The Powers and duties of its officers and employees;

Being a quasi-judicial body, the nature of work in the Commission is different from other Government Departments. Even the Central Government or any State Government can file a Complaint in the Consumer Forums as they are covered by the definition of “Complainant” as defined in Section 2(b)(iii) of the Act. The Complaints Appeals & Revision Petitions are being received & processed under the supervision of the Registrar by the officers and staff members of the National Commission for placing the same before Hon’ble Benches for hearing. Besides, the staff posted in Administration Section is looking after the administrative work of the National Commission.

 

Section 24 B – The National Commission shall have administrative control over all the State Commissions in the matters enumerated under Section 24-B of the Consumer Protection Act, 1986.

(iii)

The procedure followed in the decision making process, including channels of supervision and accountability;

The National Commission is a quasi-judicial body and all the decisions in Consumer Complaints/Appeals & Revision Petitions are taken by the Hon’ble Benches, constituted by the Hon’ble President with one or more Members as the President may deem fit and are being decided as per the provisions of the Consumer Protection Act, 1986.

 

Under Section 23 of the Act, a consumer can file an Appeal before the Hon’ble Supreme Court of India against the decision of the National Commission.

 

As regards the administrative matters the President of the Commission has been declared the ‘Head of the Department’.

 

(iv)

The norms set by it for the discharge of its functions;

The Central Govt. has notified Consumer Protection Rules, 1987 as well as Regulations, 2005 providing therein the norms for filing of cases. Accordingly, Commission is discharging its quasi-judicial functions within the purview of the said Rules & Regulations. The officers and other employees are governed by the service rules applicable to Central Government employees.

 

(v)

The rules, regulations, instructions, manuals and records held by its employees for discharging its functions;

As regards Rules & Regulations, the Central Government has already notified Consumer Protection Rules, 1987 and the National Commission has notified the Regulations with prior consent of the Central Government under Section 30A of Consumer Protection Act, 1986. They are public documents and can be accessed from the website of the Commission.

 

(vi)

A statement of the categories of documents that are held by it or under its control;

As regards categories of documents that are held by the Commission, it is stated that the Commission has been receiving complaints, Appeals and Revision Petitions from consumers and they are the main documents in the forms of cases under its control.

(vii)

The particulars of any arrangement that exist for consultation with, or representation by the members of the public in relation to the formulation of its policy or implementation thereof;

Not Applicable

(viii)

A statement of the boards, councils, committees & other bodies consisting of two or more persons constituted as its part or for the purpose of its advice, and as to whether meetings of those boards, councils, committees and other bodies are open to the public, or the minutes of such meetings are accessible for public;

Not Applicable

(ix)

A directory of its officers and employees;

Directory containing the addresses & telephone numbers of NCDRC, State Commissions & District Forums spread all over the country including their officers and employees has already been placed on the website of the National Commission i.e www.ncdrc.nic.in.

(x)

The monthly remuneration received by each Of its officers and employees, including the system of compensation as provided in its regulations;

All the officers and employees of the Commission are in receipt of the monthly pay & allowances as are applicable to the Central Government officers and employees.

 

(xi)

The budget allocated to each of its agency, indicating the particulars of all plans, proposed expenditures and reports on disbursements made.

Department of Consumer Affairs is allocating the budget to the National Commission and the same is available in the Demands for Grants of the Department of Consumer Affairs, Government of India.

(xii)

The manner of execution of subsidy programmes, including the amounts allocated and the details of beneficiaries of such programmes;

Not Applicable

(xiii)

Particulars of recipients of concessions, permits of authorizations granted by it;

Not Applicable

(xiv)

Details in respect of the information, available to or held by it, reduced in an electronic form;

The relevant information of the Consumer Protection Act, Rules, Regulations, general information regarding listing of cases and important orders passed by the National Commission are available on its website i.e_www.ncdrc.nic.in.

(xv)

The particulars of facilities available to citizens for obtaining information, including the working hours of a library of reading room, if maintained for public use;

The National Commission launched its website i.e_www.ncdrc.nic.in in the year 2002 and the following information is available on its website:-

 

a)      Consumer Protection Act, 1986

b)      Consumer Protection Rules, 1987

c)       Consumer Protection Regulations, 2005

d)      General information

e)      Procedure for filing of cases before National Commission

f)        Statistics regarding filing, disposal & pendency of cases

g)      Calendar of sittings

h)      Notices

i)        Link sites – Deptt. Of Consumer Affairs/Supreme Court./High Courts.

j)        Addresses of State Commissions & District Forums, etc.

k)       Important orders of the NCDRC.

 

    As regards the Library or reading room is concerned, due to shortage of office space the Commission is not in a position to set up a separate library for public. However, a small library has already been set up by the Commission for the Hon’ble President, Members and its staff.

(xvi)

The names, designations and other particulars of the Public Information Officers;

The names and designations of the Appellate Authority and CPIOs appointed under Right to Information Act, 2005 are as under:-

 

1.       Shri H.D.Nautiyal   - Appellate Authority

Registrar

 

2.     Shri S.H.Rao           -  CPIO –  C.C. & F.A. cases

        Deputy Registrar

 

3.     Shri H.C.Joshi         -  CPIO -  R.P. cases

        Assistant Registrar

 

4.     Shri Iqbal Ahmed    -  CPIO, Administrative matters

        Assistant Registrar

 

5.     Shri Yatinder Sakkarwal     - ACPIO

        UDC

(xvii)

Such other information as may be prescribed; thereafter update these publications every year.

       

              --     --

 

 

 

Working Hours

 

9.00 a.m. to 05.30 p.m. each working day

 

Holidays

 

All Central Government Holidays.

 

Time Frame

 

National Commission based information           will be supplied within 1-30 days.

 

Fees

 

             Application Fee                                                                 Rs. 10/-

 

             Photocopy                                                                          Rs. 2/- per page

 

            Inspection of record                                                           No fee for one hour. Thereafter, Rs. 5/- for each 15 minutes.

 

             Diskette or Floppy                                                             Rs. 50/-each

 

(The Draft/Postal Order towards the fee should be in favour of ‘The Pay & Account Officer, Ministry of Consumer Affairs’ and payable at New Delhi)

 

 

THE PARTICULARS OF NATIONAL COMMISSION

 

The address of the National Commission is :    

 

a)      Postal Address                       :            National Consumer Disputes Redressal Commission,             Upbhokta Nyay Bhawan,           ‘F’ - Block, GPO Complex, INA,       New Delhi – 110 023

 

b)         E-mail I.D.                             :           ncdrc@nic.in  

c)         Website                                  :           www.ncdrc.nic.in

d)         Phone No.                             :           011 – 24608715

e)         Fax                                         :           011 – 24658505

 

JURISDICTION

 

The National Commission constituted under the Consumer Protection Act, 1986, and shall have Jurisdiction –

(a)       To entertain :-

(i)    Complaints where the value of the goods or services and compensation, if any, claimed exceeds rupees one crore; and

(ii)   Appeals against the orders of any State Commission; and

(b)       To call for the records and pass appropriate orders in any dispute which is pending before or has been decided by any State Commission where it appears to the National Commission that such State Commission has exercised a jurisdiction not vested in it by law, or its jurisdiction illegally or with material irregularity.

 

 

DIRECTORY OF OFFICERS

 

Sl. No.

Name of Officer

Designation

Tel. No.
  1.  

Shri H.D. Nautiyal

Registrar

24608711
  1.  

Shri Anil Srivastava

Joint Registrar

24608714
  1.  

Shri S. Hanumantha Rao

Deputy Registrar

24608715
  1.  

Shri H. C. Joshi

Assistant Registrar

24608716
  1.  

Shri Iqbal Ahmed

Assistant Registrar

24608718
  1.  

Shri Yogander Kumar

PPS

24608719
  1.  

Shri R. M. Naidu

Accounts Officer

24608720
  1.  

Shri S. Viswanathan

Section Officer

24608721
  1.  

Shri Rajesh Nath Tiwari

Section Officer

24608722
  1.  

Shri L. N. Arora

Section Officer

24608800