(1)The State Government shall constitute a Gram Panchayat Tribunal to hear and decide appeals preferred under sub-section (6) of section 37.(2)The Gram Panchayat Tribunal shall be a three member Tribunal. The State Government shall appoint one person who has a background of working with local bodies and two other persons of eminence to be the members of the Tribunal.(3)The tenure and other conditions of service of a member appointed under sub-section (2) shall be as may be prescribed. The salaries and allowances of the member shall be paid out of the Consolidated Fund of the State.(4)The powers and procedures to be followed by the Gram Panchayat Tribunal shall be such as may be prescribed. The Tribunal shall decide the case within a period of preferably three months and in any case not more than six months. The Tribunal shall not have the power to grant a stay on the orders under sub-section (1) and intimation under sub-section (2) of section 37.(5)The Tribunal shall have an establishment consisting of such officers and other employees appointed on such terms and conditions as may be prescribed. Their salaries and allowances shall be paid out of the Consolidated Fund of the State.(6)An appeal shall lie with the Government on the orders of the Tribunal,Constitution,(7)No Court shall have jurisdiction over any matter for which provision is made in this Chapter for appeal to the Gram Panchayat Tribunal.Part - III Constitution and Incorporation, Composition, Responsibilities, Functions, Powers etc., of Mandal Praja Parishads
