Section 6 in The Goa Administrative Tribunal Act, 1965
6. Jurisdiction of Tribunal.
- The Tribunal shall have all such jurisdiction as was exercisable by the Tribunal Administrative in relation to appeals against decisions and orders-(a)of the administrators of concelhos;(b)of the administrators of Comunidades;(c)of the administrators of Municipalities or other autonomous bodies; and(d)in election matters pertaining to Municipalities or other local authorities in respect of which appeals to the said Tribunal were allowed under any law in force immediately before the 19th December, 1961:Provided that if the jurisdiction in relation to any matter specified above is conferred upon any other tribunal court or other authority by or under any other law for the time being in force, the Tribunal shall not exercise such jurisdiction.Explanation. - The reference to the administrator in this section shall be construed as a reference also to any other authority with a different designation which exercises functions of, or corresponding to, those of the administrator under the relevant law.(2)The Tribunal shall also have jurisdiction in relation to any other matter if such jurisdiction is conferred by or under any Act of the Legislature of the State of Goa.(3)The Tribunal shall have no jurisdiction in any matter which is pending in a court of law or which, in its opinion, involves a question as to the validity of any enactment for the time being in force.
