Consumer Protection Act, 1986

21. Jurisdiction of the National Commission

Subject to the other provisions of this Act, the National Commission shall have jurisdiction –

(a) to entertain –

( i ) complaints where the value of the goods or services and compensation, if any, claimed exceeds rupees

twenty lakhs ; and

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

(b) to call for the records and pass appropriate orders in any consumer 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 has failed to exercise a jurisdiction so vested, or has acted in the exercise of its jurisdiction illegally or with material irregularity.