The Railway Claims Tribunal Act, 1987

32 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Establishment of Railway Claims Tribunal.
Section 4 — Composition of Claims Tribunal and Benches thereof.
Section 5 — Qualifications for appointment as Chairman, Vice-Chairman or other Member.
Section 6 — Vice-Chairman to act as Chairman or to discharge his functions in certain circumstances.
Section 7 — Term of office.
Section 8 — Resignation and removal.
Section 9 — Salaries and allowances and other terms and conditions of service of Chairman, Vice-Chairman and other Members.
Section 9A — Qualifications, terms and conditions of service of Chairman, Vice-Chairman and Member
Section 10 — Provision as to the holding of offices by Chairman, Vice-Chairman, etc., on ceasing to be such Chairman or Vice-Chairman, etc.
Section 11 — Financial and administrative powers of Chairman.
Section 12 — Staff of Claims Tribunal.
Section 13 — Jurisdiction, powers and authority of Claims Tribunal.
Section 14 — Distribution of business amongst Benches.
Section 15 — Bar of jurisdiction.
Section 16 — Application to Claims Tribunal.
Section 17 — Limitation.
Section 18 — Procedure and powers of Claims Tribunal.
Section 19 — Right to legal representation and presenting officers.
Section 20 — Power of Chairman to transfer cases from one Bench to another.
Section 21 — Decision to be by majority.
Section 22 — Execution of orders of Claims Tribunal.
Section 23 — Appeals.
Section 24 — Transfer of pending cases.
Section 25 — Proceedings before Claims Tribunal to be judicial proceedings.
Section 26 — Members and staff of Claims Tribunal to be public servants.
Section 27 — Protection of action taken in good faith.
Section 28 — Act to have overriding effect.
Section 29 — Power to remove difficulties.
Section 30 — Power to make rules.
Section 30A — Power to make rules retrospectively.

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