The Administrative Tribunals Act, 1985
(Act no. 13 of 1985)
| Contents |
| Sections |
Particulars |
|
Preamble |
| 1 |
Short Title, Extent and commencement |
| 1 |
Act not to apply to certain persons |
| 3 |
Definitions |
| 4 |
Establishment of Administrative Tribunals |
| 5 |
Composition of Tribunals and Benches Thereof |
| 6 |
Qualifications forAppointment 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. |
| 11 |
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 |
