Section 57 in The Bihar (Coal Mining) Area Development Authority Act, 1986
57. Constitution of Tribunal of Appeal.
(1)As soon as may be after the Authority has decided all the matters stated in section 55(1), the Government shall, after making such enquiry as it may think fit, appoint a Tribunal of appeal (hereinafter referred to as the Tribunal) to hear and decide appeals arising out of matters referred to in section 56(2)(a).(2)The Tribunal shall consist of a Chairman and two Assessors.(3)The Chairman shall be the District Judge or other Civil Judge as may be appointed by the Government on the recommendations of the District Judge.(4)The Chairman with the consent of the State Government shall appoint fit and proper persons as Assessors who shall, as far as possible, have knowledge or experience of town planning, valuation of land or Civil Engineering.(5)The Chairman and Assessors shall be appointed members of the tribunal for such period as may be required by such Tribunal to decide an appeal made against the decision under clauses (d) to (m) (both inclusive) and clause (p) of sub-section (1) of section 55.(6)The Government may, if it thinks fit, remove for incompetence or misconduct or any other good and sufficient reason any Assessor appointed under subsection (4).(7)If any Assessor is removed or dies or refuses or neglects to act or becomes incapable of acting, the Chairman with the consent of the State Government shall appoint forthwith a fit and proper person to take the place of such Assessor.
