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CONTENTS |
|
Sections |
Particulars |
|
|
Preamble |
|
|
|
| 1 |
Short
Title, Extent and Commencement |
| 2 |
Act
not to apply to certain persons |
| 3 |
Definitions |
| 4 |
Establishment
of Administrative Tribunals |
| 5 |
Composition
of Tribunals and Benches Thereof |
| 6 |
Qualifications
for Appointment of Chairman, Vice-Chairman or other Members |
| 7 |
Vice-Chairman
to Act as Chairman or to discharge his functions in certain circumstances |
| 8 |
Term
of Office |
| 9 |
Resignation
and Removal |
| 10 |
Salaries and Allowances and other terms and conditions
of service of Chairman, Vice-Chairman and Other Members |
| 11 |
Provision
as to the holding of offices by Chairman, on ceasing to be such Chairman,
Etc. |
| 12 |
Financial
and Administrative Power of the Chairman |
| 13 |
Staff
of the Tribunal |
| 14 |
Jurisdiction,
Powers and Authority of the Central Administrative Tribunal |
| 15 |
Jurisdiction,
Powers and Authority of State Administrative Tribunals |
| 16 |
Jurisdiction,
Powers and Authority of a Joint Administrative Tribunal |
| 17 |
Power
to Punish for Contempt |
| 18 |
Distribution
of Business Amongst the Benches |
| 19 |
Applications
to Tribunals |
| 20 |
Application
not to be Admitted unless other Remedies Exhausted |
| 21 |
Limitation |
| 22 |
Procedure
and Powers of Tribunals |
| 23 |
Right
of Applicant to take Assistance of Legal Practitioner and of Government,
Etc., to Appoint Presenting Officers |
| 24 |
Conditions
as to making of Interim orders |
| 25 |
Power
of Chairman to transfer cases from one bench to another |
| 26 |
Decision
to be by Majority |
| 27 |
Execution
of Orders of a Tribunal |
| 28 |
Exclusion
of Jurisdiction of Courts except the Supreme Court under article 136
of the Constitution |
| 29 |
Transfer
of Pending cases |
| 29A |
Provisions
for Filing of Certain Appeals |
| 30 |
Proceedings
before a Tribunal to be Judicial Proceedings |
| 31 |
Members
and Staff of Tribunal to be Public Servants |
| 32 |
Protection
of Action Taken in good faith |
| 33 |
Act
to have overriding effect |
| 34 |
Power
to Remove Difficulties |
| 35 |
Power
of the Central Government to make rules |
| 36 |
Power
of the Appropriate Government to make rules |
| 36A |
Power
to make rules retrospectively |
| 37 |
Laying
of Rules |
