Section 75 in West Bengal Town and Country (Planning and Development) Act, 1979
75. Tribunal of appeal.
(1)As soon as may be, after the Development Authority has decided all the matters referred in sub-section (1) of section 73, the State Government shall, if necessary, appoint a Tribunal of Appeal, hereinafter referred to as the Tribunal, to hear and decide appeals arising out of matters referred to in clause (a) of sub-section (2) of section 74.(2)The Tribunal shall consist of a Chairman and two Assessors.(3)The Chairman shall be an officer of the rank of District Judge or such Judicial Officer as may be appointed by the State Government.(4)The Chairman shall appoint fit and proper persons as Assessors who shall, as fair as possible, have knowledge, or experience of town planning, valuation of land or civil engineering.(5)The Chairman and the Assessors shall be appointed members of the Tribunal for such period as the State Government may, by notification, specify for deciding appeals preferred against the decision under clauses (d) to (m) (both inclusive) and clause (p) of sub-section (1) of section 73.(6)The State Government may, if it thinks fit, remove for incompetence or misconduct or for any other good and sufficient reasons, any Assessor appointed under sub-section (4).(7)If any Assessor is removed or dies or refuses or neglects to act or becomes incapable of acting, the Chairman shall appoint forthwith a fit and proper person to take the place of such Assessor.
