Section 105 in Punjab Regional and Town Planning and Development Act, 1995
105. Constitution of Tribunal of Appeal.
(1)The Tribunal of Appeal shall consist of a President and Two Assessors.(2)The person to be appointed as President by the State Government shall be, -(a)a serving or retired officer of the Government of Punjab not below the rank of Secretary to Government, Punjab; or(b)a retired or serving District Judge :Provided that the serving District Judge shall be appointed on the recommendations of the Punjab and Haryana High Court.(3)The President of the Tribunal of Appeal may appoint fit and proper persons as Assessors, who shall as far as possible, have knowledge or experience of town planning, valuation of land or civil engineering.(4)The President of the Tribunal of Appeal and the Assessors shall be appointed for such period as may be required to decide appeals preferred against the decisions under clauses (iv) to (xi) (both inclusive) and clauses (xiv), (xv), (xvi), (xviii), (xix) and (xx) of sub-section (3) of section 102.(5)The State Government may, if it thinks fit, remove for incompetence or misconduct or any good and sufficient reason any Assessor appointed under sub-section (3).(6)If any Assessor is removed or dies or refuses or neglects to act or becomes incapable of acting, the President of the Tribunal of Appeal shall appoint forthwith a fit and proper person to take the place of such Assessor.
