Section 22A in Sree Sankaracharya University of Sanskrit Act, 1994
22A. [ Constitution of the Appellate Tribunal. [Inserted by Act No. 12 of 2012, dated 23.6.2012.]
(1)The Government shall constitute an Appellate Tribunal for the purposes of this Act.(2)The Appellate Tribunal shall consist of a Judicial Officer not below the rank of a District Judge nominated by the Chancellor in consultation with the High Court.(3)The term of office of the Appellate Tribunal shall be three years from the date of its nomination.(4)The Appellate Tribunal shall have the power to make regulations consistent with the provisions of this Act, with the previous sanction of the Government, for regulating its procedure and for the disposal of its business.(5)The regulations so made shall be published in the Gazette.(6)Subject to the provisions of this Act, the jurisdiction and the powers of the Appellate Tribunal shall be prescribed by the Statutes.]
