(1)The State Government shall, by notification, constitute for each Taluk a Tribunal for purposes of this Act consisting of the following members, namely:—(i)the Assistant Commissioner of the Revenue sub-division having jurisdiction over the Taluk or an Assistant Commissioner specially appointed for the purpose by the State Government.(ii)four others nominated by the State Government of whom at least one shall be a person belonging to the Scheduled Castes or Scheduled Tribes.Provided that if in its opinion it is necessary so to do, the State Government may constitute additional Tribunals for any taluk and the Deputy Commissioner may, subject to any general or special orders of the State Government, distribute the work among the Tribunals in any taluk.(2)The Assistant Commissioner shall be the Chairman of the Tribunal.(3)The State Government may from time to time likewise re-constitute the Tribunal.Any proceedings pending before the Tribunal shall be continued by the reconstituted Tribunal as if the same were instituted before it.Explanation.—For the purpose of this sub-section ‘reconstitution’ shall include removal of a member from or nomination of a new member to the Tribunal.(4)The quorum to constitute the meeting of the Tribunal and procedure to be followed by it shall be such as may be prescribed.(5)No act or proceeding of the Tribunal shall be deemed to be invalid by reason only of the existence of any vacancy among its members or any defect in the constitution or re-constitution thereof.(6)The non-official members of the Tribunal shall be entitled to such travelling and other allowances as may be prescribed.(7)The Tahsildar or any officer specially appointed for the purpose by the State Government shall be the Secretary of the Tribunal.(8)Deleted;
