Section 8(1) in Chhattisgarh Rent Control Act, 2011
(1)The Rent Control Tribunal, shall have such powers as the Government may by notification vest in it, which shall include the following :-(a)Enabling and ensuring the active existence of Rent Controller(s) at all times for due fulfillment of the purposes of this Act.(b)Functioning as Appellate Authority, to consider applications of all person(s) aggrieved by any order of the Rent Controller.Explanation. - The Rent Control Tribunal shall exercise such powers as was exercised by the High Court in adjudicating matters under the repealed Act.
