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Union of India - Section

Section 52A in The Information Technology Act, 2000

52A. Powers of superintendence, direction, etc. -

The Chairperson of the Cyber Appellate Tribunal shall have powers of general superintendence and directions in the conduct of the affairs of that Tribunal and he shall, in addition to presiding over the meetings of the Tribunal, exercise and discharge such powers and functions of the Tribunal as may be prescribed.