42. Establishment of State Consumer Disputes Redressal Commission.—
(1) The State
Government shall, by notification, establish a State Consumer Disputes Redressal Commission, to be
known as the State Commission, in the State.
(2) The State Commission shall ordinarily function at the State capital and perform its functions at
such other places as the State Government may in consultation with the State Commission notify in the
Official Gazette:
Provided that the State Government may, by notification, establish regional benches of the State
Commission, at such places, as it deems fit.
(3) Each State Commission shall consist of—
(a) a President; and
(b) not less than four or not more than such number of members as may be prescribed in
consultation with the Central Government.
