Armed Forces Tribunal Act, 2007

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title and commencement
2	Applicability of the Act
3	Definitions
Chapter II	Establishment of Tribunal and Benches Thereof
4	Establishment of Armed Forces Tribunal
5	Composition of Tribunal and Benches thereof
6	Qualifications for appointment of Chairperson and other Members
7	Appointment of Chairperson and other Members
8	Term of office
9	Resignation and removal
10	Salaries, allowances and other terms and conditions of service of Chairperson and other Members
11	Prohibitions as to holding of offices, etc., by Chairperson or Member on ceasing to be such Chairperson or Member
12	Financial and administrative powers of Chairperson
13	Staff of the Tribunal
Chapter III	Jurisdiction, Powers and Authority of the Tribunal
14	Jurisdiction, powers and authority in service matters
15	Jurisdiction powers and authority in matters of appeal against court martial
16	Retrial
17	Powers of the Tribunal on appeal under section 15
18	Cost
19	Power to punish for contempt
20	Distribution of business among the Benches
Chapter IV	Procedure
21	Application not to be admitted unless other remedies exhausted
22	Limitation
23	Procedure and powers of the Tribunal
24	Term of sentence and its effect on appeal
25	Right of applicant or of appellant to take assistance of a legal practitioner and of Government, etc., to appoint counsel
26	Condition as to making of interim order
27	Power of Chairperson to transfer cases from one Bench to another
28	Decision to be by majority
29	Execution of order of Tribunal
Chapter V	Appeal
30	Appeal to Supreme Court
31	Leave to appeal
32	Condonation
Chapter VI	Miscellaneous
33	Exclusion of jurisdiction of civil courts
34	Transfer of pending cases
35	Provision for filing of certain appeals
36	Proceedings before Tribunal to be judicial proceedings
37	Members and staff of Tribunal to be public servants
38	Protection of action taken in good faith
39	Act to have overriding effect
40	Power to remove difficulties
41	Power of Central Government to make rules
42	Power to make rules retrospectively
43	Laying of rules

An Act to provide for the adjudication or trial by Armed Forces Tribunal of disputes and complaints with respect to commission, appointments, enrolment and conditions of service in respect of persons subject to the Army Act, 1950, the Navy Act, 1957 and the Air Force Act 1950 and also to provide for appeals arising out of orders, findings or sentences of court martial held under the said Acts and for matters connected therewith or incidental thereto.

BE it enacted by Parliament in the Fifty-eighth Year of the Republic of India as follows:-