Report No. 225
IV. Tribunals Which Advocates Can Man
4. The following tribunals and other quasi-judicial bodies can be manned by advocates under the respective enactments mentioned against each:
(i) Income-tax Appellate Tribunal (Income-tax Act 1961)
(ii) Customs, Excise and Service Tax Appellate Tribunal (Customs Act 1962)
(iii) Appellate Tribunal for Foreign Exchange (Foreign Exchange Management Act 1999)
(iv) Railway Claims Tribunal (Railway Claims Tribunal Act 1987)
(v) Administrative Tribunals (Administrative Tribunals Act 1985)
(vi) National Environment Tribunal (National Environment Tribunal Act 1995)
(vii) Cyber Regulations Appellate Tribunal (Information Technology Act 2000)
(viii) Securities Appellate Tribunal (Securities and Exchange Board of India Act 1992)
(ix) National Company Law Tribunal (Companies Act 1956)
(x) National Company Law Appellate Tribunal (Companies Act 1956)
(xi) Company Law Board {CLB (Qualifications etc.) Rules 1993)
(xii) Competition Appellate Tribunal (Competition Act 2002)
(xiii) Debts Recovery Tribunal (Recovery of Debts Due to Banks and Financial Institutions Act 1993)
(xiv) Debts Recovery Appellate Tribunal (Recovery of Debts Due to Banks and Financial Institutions Act 1993)
(xv) Board for Industrial and Financial Reconstruction {Sick Industrial Companies (Special Provisions) Act 1985)
(xvi) Appellate Authority for Industrial and Financial Reconstruction {Sick Industrial Companies (Special Provisions) Act 1985)
(xvii) Consumer Disputes Redressal Agencies (Consumer Protection Act 1986)
(xviii) Monopolies and Restrictive Trade Practices Commission (Monopolies and Restrictive Trade Practices Act 1969)
(xix) Appellate Tribunal (Prevention of Money-laundering Act 2002)
(xx) Adjudication Authority (Prevention of Money-laundering Act 2002)
(xxi) Copyright Board (Copyright Act 1957)
(xxii) Appellate Tribunal for Forfeited Property {Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act 1976)
(xxiii) Advisory Boards {Article 22(4) (a) of the Constitution; National Security Act 1980; Conservation of Foreign Exchange and Prevention of Smuggling Activities Act 1974)
(xxiv) Appellate Tribunal for Electricity (Electricity Act 2003)
(xxv) Airports Economic Regulatory Authority Appellate Tribunal (Airports Economic Regulatory Authority of India Act 2008)
(xxvi) Information Commissions (Right to Information Act 2005)
(xxvii) Electricity Regulatory Commissions (Electricity Act 2003)
(xxviii) Competition Commission of India (Competition Act 2002)
(xxix) Telecom Regulatory Authority of India (Telecom Regulatory Authority of India Act 1997)
(xxx) Petroleum and Natural Gas Regulatory Board (Petroleum and Natural Gas Regulatory Board Act 2006)
(xxxi) Insurance Regulatory and Development Authority (Insurance Regulatory and Development Authority Act 1999)
(xxxii) Airports Economic Regulatory Authority (Airports Economic Regulatory Authority of India Act 2008)
(xxxiii) Pension Fund Regulatory and Development Authority (PFRDA Bill 2005)
