Section 45 in The West Bengal Housing Industry Regulation Act, 2017
45. Composition of Appellate Tribunal.
- The Appellate Tribunal shall consist of a Chairperson and not less than two whole time members of which one shall be a Judicial member and other shall be a Technical or Administrative Member, to be appointed by the State Government.Explanation. - For the purposes of this Chapter,-(i)"Judicial Member" means a Member of the Appellate Tribunal appointed as such under clause (b) of sub-section (1) of section 46.(ii)"Technical or Administrative Member" means a Member of the Appellate Tribunal appointed as such under clause (c) of subsection (1) of section 46.
