Section 32 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
32. Constitution of Rent Tribunals.
(1)The Government may, by notification, constitute such number of Rent Tribunals at such places as may be deemed necessary by it and notify a Rent Tribunal as Principal Rent Tribunal, where more than one Tribunal is constituted.(2)The Rent Tribunal shall be a multi-member Tribunal headed by a Principal Appellate Member, and the senior most judge shall function as Principal Appellate Member and shall have the power to transfer appeal cases from one member of the Appellate Tribunal to another member whenever deemed necessary, and similarly the Principal Appellate Tribunal may, on an application or suo motu, transfer a suit from one Rent Court to other Rent Court, and all the members of Rent Tribunal shall be appointed by the Government in consultation with the High Court.(3)No person shall be eligible to be appointed as Principal Member of the Rent Tribunal unless he has been a Judge of the High Court.
