Section 203 in The Asansol Municipal Corporation Act, 1990.
203. Municipal Building Tribunal for Asansol. -
(1)The State Government shall appoint a Municipal Building Tribunal for Asansol to hear and decide appeals under this Chapter.(2)The Tribunal shall consist of a Chairman and two Assessors.(3)The Chairman shall be an officer of the West Bengal Higher Judicial Service having such experience as may be prescribed.(4)One of the Assessors shall be appointed by the State Government and the other shall be appointed by the Corporation:Provided that no Councillor [* * *] [Word omitted by W.B. Act 17 of 1995.] or Officer or employee ofthe Corporation shall be appointed as an Assessor.(5)The Chairman and the Assessors shall be appointed for such period and on such terms and conditions as the State Government may, by notification, specify.(6)The Chairman of the Tribunal shall appoint and maintain such officer and employees in his establishment and on such terms and conditions of service as may be prescribed.(7)The business of the Tribunal shall be conducted in such manner as the Chairman of the Tribunal may, from time to time, with the previous approval of the State Government, determine.(8)All expenses of the Tribunal shall be paid out of the Municipal Fund.(9)Notwithstanding anything contained in this Chapter, the State Government may appoint for Asansol any other Municipal Building Tribunal under any other law in force for the time being and such Tribunal shall exercise the powers of the Tribunal under this Chapter.
