Section 31 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
31. Constitution of Rent Court.
(1)The Government may, by notification, constitute such number of Rent Court in as many urban areas as may be deemed necessary by it.(2)Where two or more Rent Courts are constituted for any urban area, the Government may, by general or special order, regulate the distribution of business among them.(3)A Rent Court may consist of one or more members (hereinafter referred to as the Presiding Officer) to be appointed by the Government in consultation with the High Court.(4)No person shall be eligible to be appointed as Presiding Officer of the Rent Court unless he is a District Judge of the Tamil Nadu State Judicial Service.(5)The Government may, in consultation with the High Court, authorize the Presiding Officer of one Rent Court to discharge the functions of the Presiding Officer of another Rent Court also.
