Consumer Protection Act, 1986

22. Power of and Procedure Applicable to the National Commission

The National Commission shall, in the disposal of any complaints or any proceedings before it, have –

(a) the powers of a civil court as specified in sub-sections (4), (5) and (6) of section 13;

(b) the power to issue an order to the opposite party directing, him to do any one or more of the things referred to in clauses (a) to ( i ) of sub-section (1) of section14, and follow such procedure as may be prescribed by the Central Government.