The Airports Economic Regulatory Authority of India Act, 2008

55 sections.

Section 1 — Short title, commencement and application.
Section 2 — Definitions.
Section 3 — Establishment of Authority.
Section 4 — Composition of Authority.
Section 5 — Constitution of Selection Committee to recommend Members.
Section 6 — Terms of office and other conditions of service, etc., of Chairperson and Members.
Section 7 — Power of Chairperson.
Section 8 — Removal and suspension of Members.
Section 9 — Appointment of Secretary, experts, professionals and officers and other employees of Authority.
Section 10 — Meetings.
Section 11 — Authentication.
Section 12 — Vacancies, etc., not to invalidate proceedings of Authority.
Section 13 — Functions of Authority.
Section 14 — Powers of Authority to call for information, conduct investigations, etc.
Section 15 — Power of Authority to issue certain directions.
Section 16 — Power of seizure.
Section 17 — Establishment of Appellate Tribunal.
Section 18 — Application for settlement of disputes and appeals to Appellate Tribunal.
Section 19 — Composition of Appellate Tribunal.
Section 20 — Qualifications for appointment of Chairperson and Members.
Section 21 — Term of office.
Section 22 — Terms and conditions of service.
Section 23 — Vacancies.
Section 24 — Removal and resignation.
Section 25 — Staff of Appellate Tribunal.
Section 26 — Decision to be by majority.
Section 27 — Members, etc., to be public servants.
Section 28 — Civil court not to have jurisdiction.
Section 29 — Procedure and powers of Appellate Tribunal.
Section 30 — Right to legal representation.
Section 31 — Appeal to Supreme Court.
Section 32 — Orders passed by Appellate Tribunal to be executable as a decree.
Section 33 — Budget.
Section 34 — Grants by Central Government.
Section 35 — Annual statement of accounts.
Section 36 — Furnishing of returns, etc., to Central Government.
Section 37 — Penalty for wilful failure to comply with orders of Appellate Tribunal.
Section 38 — Punishment for non-compliance of orders and directions under this Act.
Section 39 — Punishment for non-compliance with order of Authority or Appellate Tribunal.
Section 40 — Offences by companies.
Section 41 — Offences by Government Departments.
Section 42 — Directions by Central Government.
Section 43 — Members, officers and employees of Authority to be public servants.
Section 44 — Bar of jurisdiction.
Section 45 — Protection of action taken in good faith.
Section 46 — Exemption from tax on wealth and income.
Section 47 — Cognizance of offences.
Section 48 — Delegation of powers.
Section 49 — Power of Central Government to supersede Authority.
Section 50 — Application of other laws not barred.
Section 51 — Power to make rules.
Section 52 — Power to make regulations.
Section 53 — Rules and regulations to be laid before Parliament.
Section 54 — Amendment of certain enactments.
Section 55 — Power to remove difficulties.

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