Section 9 in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
9. Constitution of Tribunals.
(1)The Government may, by notification in the Gazette, constitute one or more Tribunal for the purpose of this Act.(2)The Tribunal shall be a Judicial Officer not below the rank of a District Judge.(3)Where more than one Tribunal is constituted under sub-section (1), the Government shall define the areas within which each Tribunal shall exercise jurisdiction.(4)The Tribunal shall decide all matter within its competence and may review any of its decisions in the event of there being an error on the face of the record or correct any arithmetical or clerical error therein.(5)The Tribunal shall in exercising its powers, follow such procedure as may be prescribed.
