The Tribunals Reforms Act, 2021
[Act No. 33 of 2021]
13th August, 2021]
| Contents | |
| Title | Tribunals Reforms Act, 2021 |
| Sections | Particulars |
| Chapter I | Preliminary |
| 1. | Short title and commencement |
| 2. | Definitions |
| Chapter II | Conditions of Service of Chairperson and Members of Tribunal |
| 3. | Qualifications, appointment, etc., of Chairperson and Members of Tribunal |
| 4. | Removal of Chairperson or Member of Tribunal |
| 5. | Term of office of Chairperson and Member of Tribunal |
| 6. | Eligibility for re-appointment |
| 7. | Salary and allowances |
| Chapter III | Amendment of The Industrial Disputes Act, 1947 |
| 8. | Amendment of Act 14 of 1947 |
| Chapter IV | Amendments to The Cinematograph Act, 1952 |
| 9. | Amendment of Act 37 of 1952 |
| Chapter V | Amendments to The Copyright Act, 1957 |
| 10. | Amendment of Act 14 of 1957 |
| Chapter VI | Amendment to The Income-Tax Act, 1961 |
| 11. | Amendment of Act 43 of 1961 |
| Chapter VII | Amendments to The Customs Act, 1962 |
| 12. | Amendment of Act 52 of 1962 |
| Chapter VIII | Amendments to The Patents Act, 1970 |
| 13. | Amendment of Act 39 of 1970 |
| Chapter IX | Amendment to The Smugglers and Foreign Exchange Manipulators (Forfeiture Of Property) Act, 1976 |
| 14. | Amendment of Act 13 of 1976 |
| Chapter X | Amendment to The Administrative Tribunals Act, 1985 |
| 15. | Amendment of Act 13 of 1985 |
| Chapter XI | Amendment to The Railway Claims Tribunal Act, 1987 |
| 16. | Amendment of Act 54 of 1987 |
| Chapter XII | Amendment to The Securities And Exchange Board of India Act, 1992 |
| 17. | Amendment of Act 15 of 1992 |
| Chapter XIII | Amendment to The Recovery of Debts and Bankruptcy Act, 1993 |
| 18. | Amendment of Act 51 of 1993 |
| Chapter XIV | Amendments to The Airports Authority of India Act, 1994 |
| 19. | Amendment of Act 55 of 1994 |
| Chapter XV | Amendment to The Telecom Regulatory Authority of India Act, 1997 |
| 20. | Amendment of Act 24 of 1997 |
| Chapter XVI | Amendments to The Trade Marks Act, 1999 |
| 21. | Amendment of Act 47 of 1999 |
| Chapter XVII | Amendments to The Geographical Indications of Goods (Registration And Protection) Act, 1999 |
| 22. | Amendment of Act 48 of 1999 |
| Chapter XVIII | Amendments to The Protection of Plant Varieties and Farmers’ Rights Act, 2001 |
| 23. | Amendment of Act 53 of 2001 |
| Chapter XIX | Amendments to The Control of National Highways (Land and Traffic) Act, 2002 |
| 24. | Amendment of Act 13 of 2003 |
| Chapter XX | Amendment to The Electricity Act, 2003 |
| 25. | Amendment of Act 36 of 2003 |
| Chapter XXI | Amendment to The Armed Force Tribunal Act, 2007 |
| 26. | Amendment of Act 55 of 2007 |
| Chapter XXII | Amendment to The National Green Tribunal Act, 2010 |
| 27. | Amendment of Act 19 of 2010 |
| Chapter XXIII | Amendment to The Companies Act, 2013 |
| 28. | Amendment of Act 18 of 2013 |
| Chapter XXIV | Amendment to The Finance Act, 2017 |
| 29. | Amendment of Act 7 of 2017 |
| Chapter XXV | Amendment to The Consumer Protection Act, 2019 |
| 30. | Amendment of Act 35 of 2019 |
| Chapter XXVI | Miscellaneous |
| 31. | Power to amend the Schedule |
| 32. | Rules to be laid before Parliament |
| 33. | Transitional provisions |
| 34. | Power to remove difficulties |
| 35. | Repeal and saving |
| The Schedules | |
| First Schedule | See Section 2(E) |
| Second Schedule | See section 33 |
