(1)The State Government may appoint one or more Municipal Building Tribunals (hereinafter referred to in this section as the Tribunal) as may be considered necessary to hear and decide appeals arising out of matters referred to in chapter XXXIX in accordance with such procedure, and to realize such fees in connection with such appeals, as may be prescribed.(2)Each Tribunal shall consist of a Chairperson and two other members.(3)The Chairperson shall be appointed by the State Government from the persons, who are or have been members of the State Superior Judicial Service,(4)The State Government shall appoint other two members of the Tribunal, one of whom may be a Town Planner not below the rank of Assistant Town Planner and other may be a Civil Engineer or Architect having minimum fifteen years experience:Provided that a councillor or a person who is or has been an officer or other employee of the municipality shall not be eligible for appointment as a member of the Tribunal(5)The Chairperson and the other members of the Tribunal shall hold office during the pleasure of the Governor and shall be paid from the municipal fund and their terms and conditions shall be as prescribed by the State Government.(6)The State Government may, if it thinks fit, remove for reason of incompetence or misconduct for any other good or sufficient reason the Chairperson or any other member of the Tribunal.(7)The Tribunal shall have such officers and other employees, appointed on such terms and conditions, as may be prescribed, and the expenses of the Tribunal shall be paid out of the Municipal Fund.(8)The provisions of Part II and Part III of the Limitation Act, 1963, relating to appeals shall apply to every appeal preferred under this section.(9)No court shall have jurisdiction in any matter for which provision is made in this chapter for appeal to the Tribunal.General Powers
