Section 15(3) in The Administrative Tribunals Act, 1985
(3)Save as otherwise expressly provided in this Act, the Administrative Tribunal for a State shall also exercise, on and from the date with effect from which the provisions of this sub-section apply to any local or other authority or corporation [or society] [Inserted by Act 19 of 1986, Section 12 (w.r.e.f. 22.1.1986).], all the jurisdiction, powers and authority exercisable immediately before that date by all Courts (except the Supreme Court [* * *] [The words " under article 136 of the Constitution" omitted by Act 19 of 1986, Section 12 (w.r.e.f. 22.1.1986).]) in relation to-(a)recruitment, and matters concerning recruitment, to any service or post in connection with the affairs of such local or other authority or corporation [or society] [Inserted by Act 19 of 1986, Section 12 (w.r.e.f. 22.1.1986). ]; and(b)all service matters concerning a person other than a person referred to in clause (b) of sub-section (1) of this section or a member, person or civilian referred to in clause (b) of sub-section (1) of section 14 appointed to any service or post in connection with the affairs of such local or other authority or corporation [or society] [Inserted by Act 19 of 1986, Section 12 (w.r.e.f. 22.1.1986).] and pertaining to the service of such person in connection with such affairs.
