Section 22 in The Consumer Protection Act, 1986

22. 7[ Procedure applicable to the National Commission. The National Commission shall, in the disposal of any complaints or of 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 direc- ting him to do any one or more of the things referred to in clauses (a) to (i) of sub- section (1) of secction 14, and follow such procedure as may be prescribed by the Central Gove- nment.]

1. Subs by 50 of 1993, s. 15 (w. e. f. 18- 6- 1993 ). 2 Ins. by the Act 34 of 1991, s. 3 (w. e. f. 15- 6- 1991 ) 3 Ins. by Act 50 of 1993, s. 16 (w. e. f. 18- 6- 1993 ). 4 Subs. by s. 16, ibid (w. e. f. 18- 6- 1993 ). 5 Certain words omitted by s. 16, ibid (w. e. f. 18- 6- 1993 ). 6 Subs. by s. 17, ibid (w. e. f. 18- 6- 1993 ). 7 Subs. by s. 18, ibid (w. e. f. 18- 6- 1993 ).