Section 92 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
92. Constitution of Building Tribunal.
(1)The Government shall appoint a Building Tribunal or Tribunals (hereinafter referred to as 'the Tribunal') to hear and decide appeals arising out of matters referred to in sections 88, 89 and 90 and to adjudicate the offences relating to contravention of provisions of the Act in accordance with such procedure, and to realize such fees or fines in connection with such appeals as may be prescribed.(2)The Tribunal shall consist of a Chairperson and such number of other members, not exceeding six as the government may determine. The members shall consist of judicial and technical members.(3)The Chairperson may constitute one or more benches, each bench comprising of at least two members, one of whom shall be a judicial member and another technical member.(4)The Chairperson or the judicial member shall be a person who is or has been a member of the Andhra Pradesh State Judicial Service, having such experience as may be prescribed.(5)A technical member shall be a person who is working or retired in the cadre of Director of Town and Country Planning in Andhra Pradesh Town Planning Service.(6)The Chairperson and other members of the Tribunal shall be appointed by the government for such period and on such terms and conditions, as the government may determine and shall be paid from the Development Fund.(7)The government may, if it thinks fit, remove for reasons of incompetence or misconduct or for any other compelling or sufficient reason the chairperson or any other member of the Tribunal.(8)The Tribunal shall have an establishment consisting of such officers and employees, appointed on such terms and conditions, as may be prescribed, and the expenses of the Tribunal shall be paid out of the Development Fund(9)The provisions of Part II and III of the Limitation Act 1963 central relating to appeal shall apply to every appeal preferred under this Act No.36 section. of 1963.(10)No court shall have jurisdiction in any matter for which provision is made in this Chapter for appeal to the Tribunal.
