Section 3(2) in The Goa Administrative Tribunal Act, 1965
(2)Each Tribunal shall consist of a President and an Additional President, as the State Government may deem fit. Both, the President as well as the Additional President, shall have co-extensive powers and concurrent jurisdiction to deal with cases filed in the Tribunals. The Additional President shall decide such cases as are made over to him by the President] [Present sub-section (1) and (2) of section 3, substituted by the (Amendment) Act 6 of 2009, before that by the Amendment Act , 2001 (Act 54 of 2001) sub-section (2) was substituted. In the year 1996 by (Amendment) Act,1996 (Goa Act No. 4 of 1997) sub-section (2) was substituted as below: The Tribunal shall consist of a President who shall be appointed by the State Government. The original sub-section (2) reads as follows: 'The Tribunal shall consist of a Chairman and such number of other Members as may be determined by the State Government.']
