Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6] [Entire Act]

State of Goa - Section

Section 3 in The Goa Administrative Tribunal Act, 1965

3. Constitution of Tribunal.

- [(1) The State Government shall, by Notification in the Official Gazette, constitute for each district of the State, a Tribunal to exercise the jurisdiction, perform the functions and discharge the duties entrusted to it by or under this Act or any other law for the time being in force.
(2)Each Tribunal shall consist of a President and an Additional President, as the State Government may deem fit. Both, the President as well as the Additional President, shall have co-extensive powers and concurrent jurisdiction to deal with cases filed in the Tribunals. The Additional President shall decide such cases as are made over to him by the President] [Present sub-section (1) and (2) of section 3, substituted by the (Amendment) Act 6 of 2009, before that by the Amendment Act , 2001 (Act 54 of 2001) sub-section (2) was substituted. In the year 1996 by (Amendment) Act,1996 (Goa Act No. 4 of 1997) sub-section (2) was substituted as below: The Tribunal shall consist of a President who shall be appointed by the State Government. The original sub-section (2) reads as follows: 'The Tribunal shall consist of a Chairman and such number of other Members as may be determined by the State Government.']
(3)The qualifications for a person to be appointed as ["President or Additional President"] [The words 'Chairman or a Member' have been substituted by the word 'President', by the Amendment Act 1996 (4 of 1997). Thereafter the word 'President or Additional President' was substituted by the Goa Administration Tribunal (Amendment) Act, 2001.] shall be such as may be prescribed.[Provided that the President and the Additional President shall be persons who have such legal qualifications or experience as may be prescribed] [Proviso is substituted by the Goa Administration Tribunal (Amendment) Act 2001.].
(4)[ The President and the Additional President shall hold office until they attain the age of sixty five years.] [Inserted vide the Goa Administrative Tribunal (Amendment) Act, 2010].