Section 7 in THE TRIBUNALS REFORMS (RATIONALISATION AND CONDITIONS OF SERVICE) ORDINANCE, 2021
7. In the Airports Authority of India Act, 1994,— Amendment of Act 55 of 1994.
(a)in section 28A, clause (e) shall be omitted;(b)in section 28E, for the word “Tribunal”, at both the places where it occurs, the words “Central Government” shall be substituted;(c)sections 28I, 28J and 28JA shall be omitted;(d)in section 28K,–––(i)in sub-section (1),––(A)for the words “Tribunal in such form as may be prescribed”, the words “High Court” shall be substituted;(B)in the proviso, for the word “Tribunal”, the words “High Court” shall be substituted;(ii)sub-sections (2), (3), (4) and (5) shall be omitted;(e)section 28L shall be omitted;(f)in section 28M, the words “or the Tribunal” shall be omitted;(g)in section 28N, in sub-section (2), for the word “Tribunal”, the words “High Court” shall be substituted;(h)in section 33, the words “or the Chairperson of the Tribunal” shall be omitted;(i)in section 41, in sub-section (2), clauses (gvi),(gvii), (gviii) and (gix) shall be omitted.
