Section 83 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
83. Constitution of Tribunals.
(1)The Government shall constitute as many Tribunals as may be necessary for the purposes of this Chapter.(2)Each Tribunal shall consist of such number of members not exceeding three as may be determined by the Government, and if the number of such-members is more than one, one of them shall be appointed as the Chairman by the Government.(3)Each Tribunal shall have such jurisdiction and over such area as the Government may, by notification, from time to time, determine.(4)The qualifications to be possessed by persons for appointment as members of a Tribunal and the conditions of service of such members shall be such as may be prescribed.(5)Every Tribunal shall have the same powers as are vested in Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908), when trying a suit.(6)If for any reason a vacancy (other than a temporary absence) occurs in the office of the Chairman of any Tribunal or any other member of any Tribunal, then, the Government shall appoint another person in accordance with the provisions of this Act to fill the vacancy and the proceedings may be continued before the Tribunal from the stage at which the vacancy is filled.(7)No act or proceeding before any Tribunal shall be called in question in any manner on the ground merely of the existence of any vacancy in or defect in the constitution of such Tribunal.
