The ASSAM ADMINISTRATIVE 1AND PENSION TRIBUNAL ACT, 1977(Single Document)

1 
 
  
ASSAM ACT VIII OF 1977 
(Received the assent of the President of India on 2nd May 1977) 
THE ASSAM ADMINISTRATIVE 1[AND PENSION] TRIBUNAL  ACT, 
1977 
An 
Act 
Preamble.  to provide for the constitution of a Tribunal to adjudicate disputes in respect of 
certain conditions of service 2[including pension matters] of certain classes of 
Civil servants of the State. 
          It is hereby enacted in the Twenty-eighth year of the Republic of India 
as follows:- 
 
Short title, 
extent and 
Commencement.  
1.  
 
(1) This Act may be called the Assam Administrative 
3[and Pension] 
Tribunal Act, 1977.  
 
(2) It shall extend to the whole of Assam.  
 
(3) It shall be deemed to have come into force on the Third day of January, 
1977.  
Definitions. 2.  
 
In this Act, unless the context otherwise requires:- 
(a) 'Chairman' means the Chairman of the Tribunal;  
 
(b) 'Civil servant' means a person who is or has been a member of a civil 
service or who holds or has held a civil post in connection with the 
affairs of the State of Assam and includes any such person on foreign 
service, a person whose services have been temporarily placed at the 
disposal of a local or other authority, any person in the service of a local 
or other authority whose services have been temporarily placed at the 
disposal of the State Government, a person in service under the State 
Government on a contract and a person who has retired from the 
Government service elsewhere and has been re-employed under the 
State Government but does not include employees of the Gauhati High 
Court, employees of the Assam Legislative Assembly Secretariat, 
employees of the Assam Public Service Commission, persons in the All 
India Service and other Civil services of the Indian Union, or persons of 
Civil services of other State Government serving on deputation in 
Assam ;  
 
(c) 'civil services' means the civil services of the State of Assam and such 
other services as may be specified by the State Government from time to 
time by notification, but shall not include-  
 
 
 
1. Ins. by Assam Act No. XXX  of  2005. 
2. Ins. by Assam Act No. XXX  of  2005. 
3. Ins. by Assam Act No. XXX  of  2005. 
2 
 
(i) services under the Gauhati High Court ;  
 
(ii) services under the Assam Legislative Assembly;  
 
(iii)  services under the Assam Public Service Commission; 
  
(iv) All India Services and other civil services of the Indian Union ;  
 
(d) 'competent authority' means any officer or other authority having 
power to pass any order whether original, appellate or revisional, 
under any service rule, executive instruction or order, general or 
special, of the State Government in respect of any conditions of 
services of a civil servant;  
 
(e) ‘conditions of service’ includes all matters relating to the-  
 
(i) appointment, seniority, confirmation and termination of service 
1[and pension matters] of a civil servant ;  
 
(ii) censure, withholding of increments or promotion, recovery 
from pay of any loss to the Government, reduction to a lower 
service, grade or post, or to a lower time scale, or to a lower 
stage in a time scale, denial or variation of pension or denial of 
the maximum pension;  
 
2[(iii)  all matters arising out of application of the Fundamental Rules 
and Subsidiary Rules.] 
 
(f) 'member' means a member of the Tribunal and includes the Chairman;  
 
(g) 'notification' means a notification published in the Assam Gazette ;  
 
(h) 'prescribed' means prescribed by rules made under this Act;  
 
(i) 'State Government' means the Government of Assam;  
 
(j) 'Tribunal' means the Assam Administrative 
3[and pension] Tribunal 
constituted under Section 3 of this Act.  
 
Constitution of 
the Tribunal. 
3.  
 
(1) The State Government shall constitute for the State of Assam  a 
Tribunal to be known as the Assam Administrative 
4[and Pension ] 
Tribunal.  
 
(2) The Tribunal shall consist of three members to be appointed by the 
State Government.  
 
(3) The State Government shall appoint one of the members of the 
Tribunal to act as the Chairman thereof.  
 
 
 
 
 
 
 
 
 
1. Ins. by Assam Act No. XXX  of  2005. 
2. Ins. by Assam Act No. III of 1992. 
3. Ins. by Assam Act No. XXX  of  2005. 
4. Ins. by Assam Act No. XXX  of  2005. 
 
3 
 
(4) The Chairman shall be a person who at the time of appointment to the 
Tribunal is a senior administrator with wide experience and of the 
other two members, one shall have experience in legal affairs and the 
other shall have experience in technical matters, none being lower in 
the rank than Secretary to the State Government.  
 
(5) 
1[No person shall be retained as a member of the Tribunal after he has 
attained the age of sixty five years or after completion of a period of 5 
years from the date of his re-employment, whichever is earlier : 
         Provided that,- 
 
(a)  any Government servant appointed as a member of the Tribunal 
shall retire as such member on attaining the age of 60 years as 
usual applicable to a servant of the State Government ; 
 
(b) if  such a member, who was a servant of the State Government, 
retired at the age of 60 years as such member of the Tribunal is 
re-employed as a member of the Tribunal, he shall retire on 
attaining the age of 65 years or shall continue for a period of 5 
years from the date of his re-employment, whichever is earlier ; 
 
(c) the  provisions of clauses (a) and (b) shall not be applicable in 
the case of the Chairman of the Tribunal who shall retire on 
attaining the age of superannuation as per condition of service 
governed by the respective Service Rules of his service cadre.] 
 
(6) The salary and allowances of the members of the Tribunal shall be 
such as may be prescribed.  
 
 
(7) The principal seat of the Tribunal shall be at Gauhati but the Tribunal 
may also sit at such other place or places as the Chairman may, from 
time to time, specify.  
 
Jurisdiction. 4.  
 
(1) Save as otherwise expressly provided in sub-section (2) below the 
Tribunal shall have jurisdiction to entertain and dispose of appeals 
preferred by civil servants against any order passed by a competent 
authority in respect of any condition of service 
2[.] 3[and pension 
matters.] 
 
(2) Notwithstanding anything contained in sub-section (I) above, the 
Tribunal shall have no jurisdiction with respect to any order passed, 
when the civil servant has not availed of all the remedies available to 
him under the relevant service rules, executive instructions or orders : 
 
 
 
 
 
 
 
 
1. Subs. by Assam Act No. IV of 2008. 
2. The punctuation “.” (full stop) omitted by Act No. XXX of 2005. 
3. Ins. by Assam Act No. XXX of 2005. 
4 
 
          Provided that notwithstanding anything contained in the above 
paragraph the Tribunal may entertain an appeal from a civil servant, if 
any appeal, revision petition or representation filed by him under the 
relevant service rules before the competent authority has not been 
finally disposed of by the competent authority within a period of six 
months from the date of filing such appeal, revision petition or 
representation:  
         1[Provided further that in an appropriate case the Tribunal may 
relax the  provisions contained in the foregoing proviso regarding the 
period of six months specified therein.] 
(3) Notwithstanding anything contained in sub-section (1) above, the 
Tribunal shall have no jurisdiction to entertain and dispose of appeals 
against any order passed by a competent authority under Article 311 
(2) provisos (a), (b) and ( c) as also under F. R . 56 (b).  
 
Limitations. 5.  
 
No appeal shall lie to the Tribunal after the expiry of 60 days from the date 
of the order appealed against :  
          Provided that the Tribunal may entertain an appeal after the expiry of 
sixty days from the date of passing the order if the Tribunal is satisfied that 
the Civil servant was prevented by any sufficient cause from preferring the 
appeal within the aforesaid period. 
 
Power of the 
Tribunal. 
6.  
 
The Tribunal shall for the purpose of the disposal of an appeal have all the 
powers of a civil court for the trial of a suit under the Code of Civil 
Procedure, 1908 (5 of 1908) in respect of the following matters, namely:- 
(a) summoning and enforcing the attendance of any person and examining 
him on oath ;  
(b) requiring the discovery and production of documents;  
(c) receiving evidence on affidavit;  
(d) requisitioning any public record or copy thereof from any court or 
office ; and  
(e) issuing commissions for examination of witness or documents.  
Amendment of 
decisions or 
orders. 
7.  
 
Clerical or arithmatical mistakes in decision or orders or errors arising 
therein from any accidental slip or omission may at any time be corrected 
by the Tribunal either of its own motion or on the application of any of the 
parties. 
 
Procedure 
before Tribunal. 
8.  
 
(1) Subject to the provisions of this Act and the rules framed thereunder 
the Tribunal shall have power to regulate its own procedure and for the 
constitution of Benches, if any, for the disposal of all matters arising 
out of the exercise of its powers under the provisions of this Act.  
 
 
 
 
 
 
 
1. Ins. By Assam Act No.V of 1996. 
 
5 
 
(2) At least two of the members of the Tribunal will hear and pass orders 
on appeals preferred before the Tribunal.  
 
(3) The decision of the majority of the members present and hearing the 
matter shall be the decision of the Tribunal. Where the members are 
equally divided in their opinion, the appeal would be heard and decided 
by all the members and the decision arrived at by the majority opinion 
of all the members shall be the decision of the Tribunal.  
 
(4) The Tribunal shall have power to confirm, modify or reverse the order 
against which the appeal is preferred or to remand the matter for a fresh 
decision by the competent authority passing the order in accordance 
with such directions, if any, as may be given by the Tribunal.  
 
Finality of 
decision and bar 
of suit, powers of 
review of its own 
order and 
transfer of 
pending 
proceedings. 
9.  
 
(1)   (a)  The order of the Tribunal passed in any appeal under the provisions 
of this Act shall be final.  
(b) Notwithstanding any thing contained in sub-section (1) (a) above, 
the Tribunal may on the application of any of the parties, review 
its own decision or order in any case and may pass such order as it 
thinks fit: 
            Provided that no such decision or order shall be reviewed 
unless notice has been given to the opposite parties to appear and 
to show cause why such order or decision should not be reviewed : 
 
            Provided further that an application for review under sub-
section (I) (b) shall be made within thirty days from the date of 
decision or order of the Tribunal.  
1[ (2)  Notwithstanding anything contained in any law, no civil court or 
other authority shall entertain any civil suit or other proceedings 
with respect to any matter relating to any condition of service of any 
civil servant or question in any form any order passed by the 
Tribunal in any appeal or review with respect to any matter or with 
respect to any other matter which arises out of the exercise of 
powers under the Act. 
 (3) Notwithstanding anything contained in any law, all suits or other 
proceedings with respect of any matter relating to any condition of 
service of any civil servant and which are pending before any civil 
court or other authority on the date of coming into force of this Act, 
shall stand transferred to the Tribunal and the civil court or other 
authority before whom such a suit or proceeding is pending shall 
transfer all relevant and connected papers and records to the 
Tribunal and thereupon the Tribunal shall decide the suit and 
proceedings in the same manner as if they were appeals referred 
under the provisions of this Act .] 
 
 
 
1. Subs. by Assam Act No. III of 1992 . 
6 
 
(4) The decision of the Tribunal shall be implemented within such 
reasonable time as may be specified by the Tribunal.  
 
Representation 
before Tribunal. 
10.  
 
The Government, the competent authority as well as the civil servant 
preferring any appeal shall have the right to be represented before the 
Tribunal through a duly authorised representative or by an Advocate. 
 
Contempt. 11.  
 
(1) The Tribunal, shall be deemed to be a Civil Court for the purpose, of 
Sections 345 and 346 of the Code of Criminal Procedure , 1973 
(Central Act 2 of 1974) and the Contempt of Courts Act, 1971 
(Central Act 70 of 1971).  
 
(2) The proceedings before the Tribunal shall be deemed to be a Judicial 
Proceeding within the meaning of Section 193 of Indian Penal Code, 
1860 (Central Act No. 45 of 1860).  
 
Power to make 
rules. 
12.  
 
(1) The State Government may, by notification in the official Gazette, 
make rules for the purposes of giving effect to the provisions of this 
Act.  
 
(2) All rules made under this Section shall be laid for not less than 
fourteen days before the Assam Legislative Assembly as soon as 
possible after they are made and shall be subject to such 
modifications as the Legislative Assembly may make during the 
session in which they are so laid or the session immediately 
following.  
 
Power to make 
regulation by the 
Tribunal. 
13.  
 
(1) Subject to the previous sanction of the State Government, the Tribunal 
shall, from time to time, frame regulations consistent with the 
provisions of this Act and rules made under Section 12 for regulating 
its procedure and disposal of its business.  
 
(2) The regulations made under sub-section (1) shall be published in the 
Assam Gazette.  
 
Repeal and 
saving. 
14.  
 
(1) The Assam Administrative Tribunal Ordinance, 1976, is hereby 
repealed.  
 
(2) Notwithstanding such repeal, any order passed, notifications issued 
anything done or any action taken under the Assam Administrative 
Tribunal Ordinance, 1976, shall be deemed to have been passed, 
issued, done or taken under the corresponding provisions of this Act.  
 
 
 
 
U. 
TAHBILDAR, 
Secretary to the Govt. of Assam, 
Legislative Department.  

‹ Prev All Assam acts Next ›