40. Constitution of the Revenue Appellate Tribunal.
(1)The State Government shall, by notification, constitute for the State of [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.], an Appellate Tribunal called the [Karnataka Revenue Appellate Tribunal.] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.](2)The Tribunal shall consist of the following six members appointed by the State Government, namely:-(a)a Chairman, who shall be an officer of the rank of [Regional Commissioner] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.]; and(b)five members, three of whom shall be persons who are District Judges, and the others shall be officers having experience in administration of revenue matters not below the rank of a Deputy Commissioner.(3)If, by reason of any increase in the business of the Tribunal or by reason of arrears of work therein or otherwise, it appears to the State Government that the number of members of the Tribunal should be for the time being increased, the State Government may, by notification, appoint persons having the qualifications specified in clause (b) of sub-section (2) to be additional members of the Tribunal for such period as the State Government may specify.(4)The Mysore Revenue Appellate Tribunal constituted under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] Revenue Appellate Tribunal Act, 1957 ([Karnataka Act] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] 24 of 1957) and functioning as such immediately prior to the commencement of this Act shall continue to function as the Tribunal for the purposes of this Act, until a Tribunal is duly constituted in accordance with the provisions of this section.
