Objective of ConfoNet

Objective Of ConfoNet
The project aims at improving operational efficiency, co-ordination, accessibility, speed in judicial administration and to set  Information Communication Technology (ICT) infrastructure at Consumer Redressal forums all over India to provide IT solution at each level in order to provide:

 

E- Governance Efficiency
Transparency and Systematizing of working

To achieve time bound delivery of justice to the consumers.

 

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Consumer Rights and Information

Right to Safety
Means right to be protected against the marketing of goods and services, which are hazardous to life and property. The purchased goods and services availed of should not only meet their immediate needs, but also fulfill long term interests. Before purchasing, consumers should insist on the quality of the products as well as on the guarantee of the products and services. They should preferably purchase quality marked products such as ISI, AGMARK, etc
 

 

 

 


Consumer Protection Act
The Consumer Protection Act, 1986 (here in after to be referred to as the 'Act' ) is one of the benevolent social legislation intended to protect the large body of consumers from exploitation. The Act has come as a panacea for consumers all over the country and has assumed the shape of practically the most important legislation enacted in the country during the last few years. It has become the vehicle for enabling people to secure speedy and in-expensive Redressal of their grievances. To achieve the purpose, quasi-judicial machinery is set up at each District (583), State (35) and National Level