Consumer Protection Act, 1986

9. Establishment of Consumer Disputes Redressal Agencies.

There shall be established for the purposes of this Act, the following agencies, namely :-

(a) a Consumer Disputes Redressal Forum to be known as the "District Forum" established by the State Government in each District of the State by notification :

Provided that the State Government may, if it deems fit, establish more than one District Forum in a district.

(b) a Consumer Disputes Redressal Commission to be known as the "State Commission" established by the State Government in the State by notification; and

(c) a National Consumer Disputes Redressal Commission established by the Central Government by notification.