Section 89 in Bihar Regional Development Authority Act, 1974
89. Constitution of Tribunal of Appeal.
(1)The Tribunal of Appeal shall consist of President and two members.(2)The President shall be appointed by the State Government from the cadre of District Judges of the State Superior Judicial Service.(3)The State Government shall appoint two more persons as members of the Tribunal, one of whom maybe a Civil Engineer not below the rank of Superintending Engineer and the other may be a Chartered valuer or a Civil Engineer with knowledge and experience of town planning and valuation of properties.(4)The President and the members of the Tribunal shall hold office during the pleasure of the State Government.(5)All decisions of the Tribunal in exercise of its appellate authority shall be final and shall not be liable to be questioned in any court of law whether in a suit or other proceeding by way of appeal or revision.
