Section 70 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
70. Constitution of Tribunal.
(1)The Government may constitute a Tribunal for the purposes of this(2)The Tribunal shall consist of one person who shall be a judicial officer not below the rank of Subordinate Judge.(3)The Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908).(4)The Tribunal may, with the previous sanction of the Government, appoint such officers and servants as it considers necessary for carrying on its business and the remuneration and other conditions of service of such officers and servants shall be determined by the Government.(5)The Tribunal shall have the power to regulate its own procedure in respect of the making, hearing and conducting the appeals referred to in subsection (1) of section 71.
