Report No. 272

Chapter - II

Tribunal System: A Global Perspective

2.1 Almost all the nations have enacted laws dealing with the Tribunals within their Constitutional framework. In several countries, including France, though the adjudicatory forums other than the regular courts discharge the function of adjudication, the same is not considered as a judicial function and these forums are not recognised as Courts. So far as the United Kingdom and India are concerned, the adjudicatory functions discharged by the institutions other than the regular civil and criminal Courts are treated as supplementary to the Courts.20

20 Malik, Lokendra; Lata, Kusum; Kaur, Avneet, Constitutional Government in India (Satyam Law International, New Delhi, 2016) at p. 191.