Section 36 in Maharashtra Housing (Regulation And Development) Act, 2012
36. Establishment of Housing Appellate Tribunal.
(1)The State Government shall, by notification in the Official Gazette, establish a Tribunal to be known as the "Housing Appellate Tribunal" to adjudicate any dispute, hear and dispose of appeal against any direction, decision or order of the Housing Regulatory Authority.(2)The Housing Appellate Tribunal shall consist of a Chairperson and not more than two Members to be appointed by the State Government and the selection of the Chairperson of the Housing Appellate Tribunal shall be made by the Government, in consultation with the Chief Justice of the High Court.(3)A person shall not be qualified for appointment as the Chairperson or a Member of the Housing Appellate Tribunal unless he,-(a)in the case of Chairperson, has been serving or is a retired Judge of a High Court;(b)in the case of a Member has held the post of the Principal Secretary to the State Government or any equivalent post under the Government of India, or a person who is well versed in the field of urban development, housing, finance, law or management.
