The CONFONET project has been implemented in the backdrop of The Consumer Protection Act, 1986. Under the provision of the Act, quasi-judicial machinery, namely, Consumer Commissions at the district level and Consumer Dispute Redressal Commissions at the State and National Level were setup. The project was initiated and an Executive Finance Committee (EFC) was prepared to provide a turnkey solution at each of the district commission, state commission & national level, including linkages with respective state and central governments.
The Confonet Project has been catering to a wide range of beneficiaries with disparate needs and requirements. These include:
