- In the Trade Marks Act, 1999,-(a)for the word "Chairman" or "Vice-Chairman", wherever it occurs, the word "Chairperson" or "Vice-Chairperson" shall be substituted;(b)in section 83, after the words "under this Act", the words and figures "and under the Copyright Act, 1957" shall be inserted;(c)after section 89, the following section shall be inserted, namely:-"89A. Qualifications, terms and conditions of service of Chairperson, Vice-Chairperson and Member. - Notwithstanding anything in this Act, the qualifications, appointment, term of office, salaries and allowances, resignation, removal and other terms and conditions of service of the Chairperson, Vice-Chairperson and other Members of the Appellate Board appointed after the commencement of Part XIV of Chapter VI of the Finance Act, 2017, shall be governed by the provisions of section 184 of that Act:Provided that the Chairperson, Vice-Chairperson and other Members appointed before the commencement of Part XIV of Chapter VI of the Finance Act, 2017, shall continue to be governed by the provisions of this Act, and the rules made thereunder as if the provisions of section 184 of the Finance Act, 2017, had not come into force.".D.-Amendments To The Railway Claims Tribunal Act, 1987 and The Railways Act, 1989.
