Section 14(3) in The Administrative Tribunals Act, 1985
(3)Save as otherwise expressly provided in this Act, the Central Administrative Tribunal shall also exercise, on and from the date with effect from which the provisions of this sub-section apply to any local or other authority or corporation [or society] [Inserted by Act 19 of 1986, Section 11 (w.r.e.f. 22.1.1986). ], all the jurisdiction, powers and authority exercisable immediately before that date by all Courts (except the Supreme Court [* * *] [The words " under article 136 of the Constitution" omitted by Act 19 of 1986, Section 11 (w.r.e.f. 22.1.1986). ] in relation to-(a)recruitment, and matters concerning recruitment, to any service or post in connection with the affairs of such local or other authority or corporation [or society] [Inserted by Act 19 of 1986, Section 11 (w.r.e.f. 22.1.1986).]; and(b)all service matters concerning a person other than a person referred to in clause (a) or clause (b) of sub-section (1) appointed to any service or post in connection with the affairs of such local or other authority or corporation [or society] [Inserted by Act 19 of 1986, Section 11 (w.r.e.f. 22.1.1986). ] and pertaining to the service of such person in connection with such affairs.
