Section 9 in Sivagiri Mutt (Emergency Provisions) Act, 1997
9. Tribunal.
(1)If any dispute arises concerning the right, title and interest including the right to possession in regard to any property relatable of the Trust or in respect of which the Administrator takes over possession or claims or take over possession under the powers conferred by this Act, such dispute shall be resolved by the decision of the Tribunal to be constituted under this Act.(2)The Tribunal under sub-section (1) shall be a person who has been a Judge of a High Court and shall be appointed by the Government on such terms and conditions as may be prescribed.(3)The decision of the Tribunal shall be valid and binding on the parties as if it is a decree passed by a Civil Court.(4)The Trustees, beneficiaries or any other person substantially interested in matters concerning the Trust, or the Government, may move the Tribunal for resolving any dispute.(5)The Tribunal shall, for the purpose of resolving any dispute under this section, have the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in respect of the following matters, namely: -(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery, inspection and production of documents;(c)recording evidence on oath, requisitioning any public record from any court or office;(d)issuing commissions for the examination of witnesses or document;(e)such other matters as may be prescribed.(6)The Tribunal shall have powers to regulate its own procedure and hold sittings at place or places as desired by it.(7)All expenses incurred by the Tribunal shall be paid out of the Consolidated Fund of the State.
