(1)The Tribunal shall be constituted by the State Government accordance with the provisions of Section 83 of the Act..(2)The State Government shall, by notification in the Official Gazette, appoint a person as the Chairman of the Tribunal and the State Government shall seek the concurrence of the Hon'ble the Chief Justice of H.P. high Court for appointing a District & Sessions Judge as the Chairman of the Tribunal.Provided further that, the Chairman appointed under this rule shall be under the administrative control of the State Government.
