LexThe Assam Administrative Tribunal Act, 1977
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S lT W r a ' I
EXT RA OR DIN AR Y
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PUBLISHED BY AUTHORITY
62, cWifa, 2 a 1977, 12 1899
No, 62, Dispar, M on da y, 2n d May , 1977, 12th Va lsa kh a,
1899 (S. E.)
GO VE RN MEN T OF AS SA M
ORD ERS BY THE GOV ERNOR
LE GIS LA TI VE DE PA RT MEN T
NO TI FICA TI ON
The 2nd May 19 77
No .LJL .93 /7G /77 .—The following Act of the Assam Legislative Assembly
which received the assent of the President is hereby published for general
information. ,
316 TH E AS SA M GA ZE TT E, EXTP AO RD INAR Y, MAY 2. 197 7
ASSA M ACT VIII OF 1977
(R ec ei ve d th e as se nt o f th e P resi d en t o f In dia cn 2n d M ay
1977)
THE ASSAM AD MINISTR AT IVE TR IBUN AL A CT, 1977
An
Act
Pr ea m bl e. to provide fo r the con stitution o f a Tri bunal to adjud ica te
disputes in respect of cer tain conditio ns of service of cer tain
classes of Civil servants of the State.
It is hereby enacted in the Twenty-ei ghth year of the
Rep ublic of In dia as follows:—
Sh or t title, 1- (1) This Act ma y be called the Assam Adm inis trat ive
ex ten t and T ri bunal A ct , 1977.
com me nce-
m en t> (2) It shall exte nd to the who le of Assam.
(3) It shall be deemed to have come, into force on the
Th ird day of Ja nu ar y, 1977.
Defini tion s. 2. In this Act, unless the con text othe rwise requ ire s:—
(a) ‘Cha irm an’ means the Ch airm an of the Tri bunal ;
(b) ‘Civil servan t’ mea ns a person who is or has been
a member of a civil service or who holds or has
held a civil post in con nection with the affairs of
the Sta te of Assam and includes any such perso n
on foreign service, a person whose services have been
tem por aril y pla ced at the disp osal of a local or oth er
au tho rity, any person in the service of a l ocal or oth er
au tho rity whose services have been tem porarily placed
at the disposal of the State Gover nment, a perso n
in service under the Sta te Governme nt oq a co ntr ac t and
a perso n who has retired from the Gover nm ent service
elsewher e and has been re-em ployed under the State
Gov ernm ent bu t does no t include employees of the
Ga uhati Hig h Co urt , employees of the Assam Leg is
lative Assembly Secre tariat, employees of the Assam
Public Service Commission, pers ons in the All In dia
Service and oth er Civil services of the India n Union ,
or persons of Civil services of oth er State Go vern
ment serving on deputation in Assam ;
TH E AS SA M GA ZE TT E, EX TR AO RD INAR Y, MA Y 2, 1977 317
(c) ‘civil services’ mea ns the civil services of the Sta te
of Assam and such othe r services as may be speci
fied by the Stat* Gover nment from time to time by
notification, bu t shall no t inclu de—
(i) services un de r the Ga uh ati Hig h Court ;
(ii) service* unde” the Assam Legislativ e Assem bly ;
(iii) services und er the Assam Public Service Gommi*-
»ion ;
(iv) All Ind ia Services and oth er civil services of the
India n Un ion ;
(d) ‘competent au tho rity’ means any officer or oth er
au tho rity hav ing pow er to pass any orde r whe ther
orig inal, app ella te or rev iiio nal, under any service
rule, executive in»truction or or de r, gene ral or
special, of the State Gover nm ent in regpect of any con
dition* of services of a civil »ervant;
(e) ‘condition* of »ervice’ includes all mat ter* relating
to the —
(i) appointme nt, seniority, confirma tion and termina
tion of service of a civil se rv an t;
»
(ii) censure , with holding of increments or pro motion ,
recovery from pay of any los* to the Gover nment,
redu ctio n to a lower service, grade or post, or to
a lowe r time scale, or to a low er stage in a time
scale, den ial or varia tion of pension or den ial of
the max imum pension;
(f) ‘mem ber’ means a mem ber of the Tr ibu na l and in
clude* the Cha irman;
(g) ‘notific ation’ means a notification published in the
As«am Ga zette ;
(h) ‘pres cri bed’ mea ns prescribed by rules made under
this Act;
(i) ‘State Gover nm ent ’ mea ns the Governme nt of Asgam;
(j) ‘Trib unal’ means the Assam Adm inis trative Tri bunal
con stituted un de r Section 3 of this Act. j
iio° nofthe 3- U) The State Gov ern ment shall constitu te for the State
T ri bu na l, of Assam a Tr ibu na l to be known as the Assam Ad minis
trative Tribu nal.
(2) The Tri bunal shall consist of thr ee members to be
appoint ed by the State Gov ernm ent.
318 TH E ASSAM GA ZETTE, EXTR AORD IN ARY, M .\Y 2, 1977
(3) The State Governm ent shall appo int one of the
mem bers of the Tr ibun al to act as the Chairma n there of.
(4) The Chairma n shall be a pers on who at the time
of app oin tment to the Trib una l is a senior adminis trator
with wide experience and of the oth er two members, one
shall have experience in legal affairs and the oth er shall
have expe rience in technical ma tte rs, none being low er in
the ran k tha n Secre tary to the State Gov ernmen t.
(5) No per son shall be reta ined as a mem ber of the
Tri bunal after he has attain ed the age of sixty years.
(6) Th e salary and allowances of the members of the
Tri bunal shall be such as may be prescribed.
(7) Th e principal seat of the Tr ibu na l shall be at
Ga uhati bu t the Tribu nal may also sit at such oth er place
or places as the C hairm an may, from time to time, specify.
JurMietion. 4. (1) Save as otherwise expressly pro vided in sub-section
(2) below the Tri bunal shall have jurisdiction to enterta in
and dispose of app eals pref erred by civil servants again st
any ord er passed by a com petent aut hority in respect of
any cond ition of service.
(2) Notwith standing any thin g con tained in sub-section
(1) above, the T ribunal shall have no juri sdi ction with respect
to any or de r pass ed, when the civil servan t has no t availed
of all the remedies available to him under the releva nt
service rule s, executive instruct ions or orde rs :
Pro vid ed th at notwithstanding any thin g con tain ed in the
above pa rag rap h the T rib unal ma y en ter tai n an app eal from
a civil servan t, if any app eal, revision petition or repr esenta
tio n filed by him under the rele vant service rules before the
com petent autho rity has no t been finally dispo sed of by the
com petent au thor ity with in a period of six months from the
dale of filing such app eal, revision petiti on o r representatio n.
(3) No tw ith sta nd ing any thin g con tain ed in sub-section
(1) abov e, the Tri bun al shall have no jur isd iction to enter
tain an d dispose of appe als against any ord er pas sed by a
com petent au thority u nde r Article 311 (2) provisos (a), (b)
and (c) as also under F. R. 56 (b ).
tam itatjon*'' 5. No app eal sha ll lie to the T rib un al after the expiry
of 60 da ys from the da te of the order app eale d aga inst :
Provide d that the Tribu nal may entertain an app eal
after the expiry of sixty days fro m the date of passing the
or de r if the Tri bunal is satisfied th at the Civil serv ant was
preven ted by any sufficient cause from pref erring the ap pe al
wit hin the afsres aid perio d.
TH E AS SA M GA ZE TT E EX TR AO RD INAR Y, MAY 2 , 1977 319
Powers of the 6. The Tr ibu nal shall, for the purpo se of the disposal
Tr ibun *. Qf a n a pp e a j have all the powers of a civil cou rt for the
trial of a suit un de r the Code of Civil Procedure, 1908
(5 of 1908) in respect of the following ma tters, namely :—
(a) summoning and enforcing the atte nda nce of any
perso n and exam ining him on oat h ;
(b) req uir ing the discovery and pro duction of docu ments;
(c) receiving evidence on affidavit ;
(d) requisition ing any public record or copy the reo f
from any court or office ; and
(e) issuing commissions' for exa min atio n of witnesses or
documents.
Amendment
of decisions
or orders.
7. Clerica l or arithm ati cal mistakes in decision or orders
or errors arising the rein from any accidental slip or om i
ssion may at any time be corrected by the Tribunal either
of its own mo tion or on the app lica tion of any of the
parties.
Procedure
before
Tribunal.
8. (1) Subject to the provisions of this Act an d the
rule s frame d the reu nder the Tri bunal shall have power to
reg ula te its own pro ced ure and for the con stitution of Be
nches, if any, for the disposal of all ma tters arising out of
the exercise of its powe rs under the prov ision s of this Act.
(2) At least two of the members of the Tri bunal will
he ar an d pass ord ers on appe als pre ferred before the Tribunal .
(3) The decision of the ma jority o f the memb ers pres ent
and hea ring the ma tter shall be the decision of the Tr i
bun al. Wh ere the memb ers are equally divided in the ir
opinion , the appeal would be heard and decided by
all the memb ers and the decision arr ive d at by the
majority opin ion of all the memb ers shall be the decis ion of
the Tr ibun al.
(4) The Tr ibu nal shall have pow er to confirm, modify
or reverse the order again st which the app eal is pre ferred
or to rem an d the matt er for a fresh decision by the com
pet ent aut hority passing the order in accordance with such
directions, if any, as may be given by the Trib una l.
Finality 9. (1 ) (a) The ord er of the Tr ibu nal passed in any app eal
of de cis ion un de r the provisions of this Act shall be final.and bar of
suit, powers
of review of
its own
order and
transf er of
pending
proceedings*
320 TH E ASSAM GAZE TTE, EXT RA ORDIN ARY MA Y 2, J97 7
(b) Notwithstanding any thin g con tain ed in ! sub-section
(1) (a) above, the Tri bunal ma y, on the app lication of any
of the par ties, review its own decision or ord er in any case
and may pass such order as it thinks fit :
Pro vided that no such decis ion or or de r shall be review
ed unless notice has been given to the opposite part ies to
ap pe ar and to show cause why such ord er or decisio n should
no t be reviewed :
o
Provide d furth er th at & n applica tion fo r {review under
sub-section (1) (b) shall be made within thi rty days from the
date of d ecision or o rd er of th e Tribu nal .
(2) Notwith standing anythin g con tained in any law,
no civil court or oth er aut hority shall enter tain any civil
suit o r oth < r proce edin gs with resp ect to any of the mat ters which
fall with in the jurisdiction of the T rib un al or qu«stio i in any form
any order passed by the Tri bunal in any appeal or review with
resp ect to any matter when an appe al could have been p re
ferred un de r the provisions of this Act or with resp ect to
any oth er m a't er which arises out of the exercise of powers
under this Act.
(3) No twithstanding any thin g con tain ed in any law, all
suits or oth er proce edin gs in resp ect of any matter ove r wh ich
the Tribunal has jur isd iction and which ar« pending before any
civil cou rt or oth er au tho rity on the date of coming into
forc e of this Act shall stand tra nsfer red to the Tri bunal and
the civil co uit or o ther aut hority before whom such a suit or
proc eeding is pend ing shall transf er all relevan t and connected
paper s and records to the Tr ibun al a nd the reu pon the Tri bunal
shall decide the suits and proceedings in th e same manner as
if they were app eals pre ferred u nde r the prov isio ns of this Act.
(4) Th e deci don of the Tr ibun al shall be impleme nted
wit hin such reas onable time as may be specified by the T ri
bun al.
Re pre sen ta- 10. T h ; Gover nment, the-co mpe :ent autho rity as well
tion before a s the civil ser vant pre fer rin g any appeal sha ll have the ri gh t
n b u n a . t Q ke represente d before the Tr ibu na l thr ough a duly au tho
rised repres ent ative or by an Advocate.
Conte mp t. i i . ( j ) -pbe Tri bunal shall be deemed to be a Civil Court
for the purpose > of Sections 345 and 346 of the Code of
Criminal Pro cedure, 1973 (Ce ntra l Act 2 o 1974) and the
Conte mp t of Cou rts Act, 197 1 (Ce ntral Act 70 o f 1971).
(2) The proce edings before the Tri bun al shall be deemed
to be a jud icial Proceedin g within the m eaning of Section 193
of India n Pen al Code, 1860 (Ce ntral Act N o. 45 of 1860).
TH E ASSAM GAZE IT E, E XT RA OR DINA RY , MAY 2, 1977 3 2 i
Po ws r to 12. (1) Th e State Gover nm ent may, by notifica tion in
mak e rid es . t j,c o fj }c ja i Ga zet te, make rules for the purposes of giving
effect to the provisions of this Act.
(2) All rules mad e under this Section shall be laid
for not less iha n fou rteen days befo re the Assam Legisla
tive AsseY nbly a» soon as possible afte r they are made and
shall be subject to such modifications as the Legislativ e
Assembly may make during the session in which the y are
so lai d or the session imm edia tely following!
Po w er to 13. (1) Subject to the previous sanctio n of the Sta te
make r e8v - Governm ent, the Tribu nal shall, from time to time , fram e
Tribunal' C r egu lation s consistent with the prov ision s of this Act and
rules made und er Section 12 for reg ula ting its pro ced ure
and disposal of its business.
(2) Th e regu lations made und er sub-se ction (1) sh all
be published in the Assam Gazette.
Rep ea l a nd 14. (1) The Assam Admin istra tive Tri bunal Ordinan ce,
sav mg f. 19/6, is her eby repe aled .
(2) No tw ith sta nd ing such rep eal, any ord er passed,
notificati ons issued, any thin g done or any action tak en und er
the Assam Adm inistrative Tr ibu nal Ord ina nce , 1976, shall
be deemed to have been pass ed, issued, done or tak en u nder
the corre spon ding prov isions of this Act.
tJ. TA HB ILD AR ,
Secretary to the Go vt, of Assam,
Legislative De pa rtm en t.
• AU iiA TI—P ri nte d an d pu b lish ed by th e Su pd t., i/ c . A ss am G ov t. Pr intin g
P re ss , (E x-Ga zette ) No.123 - 1,6 25+ 400—2-5-1977.