The Administrative Tribunals Act, 1985

41 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Act not to apply to certain persons.
Section 3 — Definitions.
Section 4 — Establishment of Administrative Tribunals.
Section 5 — Composition of Tribunals and Benches thereof.
Section 6 — Qualifications for appointment as Chairman, Vice-Chairman and other Members.
Section 7 — Vice-Chairman to act as Chairman or to discharge his functions in certain circumstances.
Section 8 — Term of office.
Section 9 — Resignation and removal.
Section 10 — Salaries and allowances and other terms and conditions of service of Chairman, and other Members.
Section 10A — Saving terms and conditions of service of Vice-Chairman.
Section 10B — Qualifications, terms and conditions of service of Chairman and Member.
Section 11 — Provision as to the holding of offices by Chairman, etc., on ceasing to be such Chairman, etc.
Section 12 — Financial and administrative powers of the Chairman.
Section 13 — Staff of the Tribunal.
Section 14 — Jurisdiction, powers and authority of the Central Administrative Tribunal.
Section 15 — Jurisdiction, powers and authority of State Administrative Tribunals.
Section 16 — Jurisdiction, powers and authority of a Joint Administrative Tribunal.
Section 17 — Power to punish for contempt.
Section 18 — Distribution of business amongst the Benches.
Section 19 — Applications to tribunals.
Section 20 — Applications not to be admitted unless other remedies exhausted.
Section 21 — Limitation.
Section 22 — Procedure and powers of Tribunals.
Section 23 — Right of applicant to take assistance of legal practitioner and of Government, etc., to appoint presenting officers.
Section 24 — Conditions as to making of interim orders.
Section 25 — Power of Chairman to transfer cases from one Bench to another.
Section 26 — Decision to be by majority.
Section 27 — Execution of orders of a Tribunal.
Section 28 — Exclusion of jurisdiction of courts except the Supreme Court under article 136 of the Constitution.
Section 29 — Transfer of pending cases.
Section 29A — Provision for filing of certain appeals.
Section 30 — Proceedings before a Tribunal to be judicial proceedings.
Section 31 — Members and staff of Tribunal to be public servants.
Section 32 — Protection of action taken in good faith.
Section 33 — Act to have overriding effect.
Section 34 — Power to remove difficulties.
Section 35 — Power of the Central Government to make rules.
Section 36 — Power of the appropriate Government to make rules.
Section 36A — Power to make rules retrospectively.
Section 37 — Laying of rules.

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