(1)The Government may, by notification, constitute an Appellate Tribunal for settling any dispute, question or any other matter and for taking decision on appeals to be settled under this Act between-(a)State Sports Council and a District Sports Council;(b)State Sports Council and a Sportsperson;(c)State Sports Council and Sports Organisation; and(d)District Sports Councils.(2)The Tribunal shall consist of -(a)the Law Secretary, ex-officio, who shall be the Chairman of the Tribunal;(b)a person qualified to be appointed as a District Judge nominated by the Government;(c)an expert in sports nominated by the Government.(3)The term of office and other conditions of service of the members of the Appellate Tribunal other than the ex-officio member shall be such as may be prescribed.(4)The Appellate Tribunal shall be deemed to be a Civil Court and shall have the same powers as may be exercised by a Civil Court under the Code of Civil Procedure. 1908 (Central Act 5 of 1908) while trying a suit or executing a decree or order.(5)Notwithstanding anything contained in the Code of Civil Procedure, 1908 (Central Act 5 of 1908), the Appellate Tribunal shall follow such procedure as may be prescribed.(6)The decision of the Appellate Tribunal shall be final and binding on the parties to the appeal and it shall have the force of a decree made by a Civil Court.(7)The execution of any decision of the Appellate Tribunal by the Civil Court to which such decision is sent for execution shall be made in accordance with the previous of the Code of Civil Procedure 1908 (Central Act 5 of 1908).
