(1)The State Government shall constitute such number of Rent Tribunals and at such places as may be deemed necessary by it, by notification in the Official Gazette.(2)Where two or more Rent Tribunals are constituted for any area, the State Government may, by general or special order, regulate the distribution of business amonG them.(3)A Rent Tribunal shall consist of one person only (hereinafter referred to as the Presiding Officer) to he appointed by the High Court.(4)No person shall be eligible to be appointed as Presiding Officer of the Rent Tribunal unless he is a member of Rajasthan Judicial Service [not below the rank of Civil Judge (Senior Division)] [Substituted by Act No. 18 of 2005 (w.e.f. 13.06.2005.)].(5)Notwithstanding anything contained in Sub-section (3), the High Court may authorise the Presiding Officer of one Rent Tribunal to discharge the functions of the Presiding Officer of another Rent Tribunal also.
