Section 54 in Real Estate (Regulation And Development) Act, 2016
54. Administrative powers of Chairperson of Appellate Tribunal
The Chairperson shall have powers of general superintendence and direction in the conduct of the affairs of Appellate Tribunal and he shall, in addition to presiding over the meetings of the Appellate Tribunal exercise and discharge such administrative powers and functions of the Appellate Tribunal as may be prescribed.
