Section 5(4)(c) in The Administrative Tribunals Act, 1985

[Cites 0, Cited by 3] [Section 5(4)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4)(c) in The Administrative Tribunals Act, 1985

(c)[ may authorise [the Judicial Member] [ Substituted by Act 19 of 1986, Section 6, for Clause (c) (w.r.e.f. 1.11.1985).] or the Administrative Member appointed to one Bench to discharge also the functions of [the Judicial Member or the Administrative Member, as the case may be] [ Substituted by Act 1 of 2007, Section 4, for " the Vice-Chairman or as the case may be, the Judicial Member or the Administrative Member" (w.e.f. 19.2.2007).] of another Bench; and]

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Union of India - Subsection

Section 5(4)(c) in The Administrative Tribunals Act, 1985