Section 462A in Greater Hyderabad Municipal Corporation Act, 1955
462A. [ Municipal Building Tribunal. [Inserted by Act No.11 of 2017.]
(1)The State Government shall appoint a Municipal Building Tribunal or Tribunals (hereinafter referred to in this section as 'the Tribunal') to hear and decide appeals arising out of matters referred to in section 452 or section 461-A and to adjudicate the offences relating to contravention of provisions of the Act mentioned in Schedule-U and Schedule-V in respect of Chapter-XII, namely Building Regulations under sections 596 and 597 in accordance with such procedure, and to realize such fees or fines in connection with such appeals as may be prescribed.(2)The Tribunal shall consist of a Chairperson and such number of other members, not exceeding eight as the State Government may determine. The members shall consist of judicial members and technical members.(3)The Chairperson may constitute one or more Benches, each Bench comprising at least two members one of whom shall be a judicial member and another a technical member.(4)The Chairperson or a judicial member shall be a person who is or has been a District Judge.(5)A technical member shall be a person who is working in the cadre of Director of Town and Country Planning in Telangana Town Planning Service.(6)The Chairperson and the other members of the Tribunal shall be appointed by the State Government for such period, and on such terms and conditions, as the State Government may determine and shall be paid from the Municipal Fund.(7)The State Government may, if it thinks fit, remove for reason of incompetence or misconduct or for any other good or sufficient reason the Chairperson or any other member of the Tribunal.(8)The Tribunal shall have an establishment consisting of 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.(9)The provisions of Part II and Part III of the Limitation Act, 1963 (Central Act No. 36 of 1963), relating to appeal shall apply to every appeal preferred under this section.(10)No court shall have jurisdiction in any matter for which provision is made in this Chapter for appeal to the Tribunal.]
