Section 5(1) in The Goa Administrative Tribunal Act, 1965
(1)[The Tribunal shall ordinarily sit at District Head Quarters in North Goa and in South Goa District, respectively] [Substituted by the amendment Act (Act 6 of 2009.] but, may sit at any other place convenient for the transaction of the business, which the ["President"] [The words 'Chairman' have been substituted by the word 'President', by the Amendment Act, 1996 (4 of 1997)] with the approval of the State Government, may, by general or special order, notify in the Official Gazette.["(2) The Tribunal shall sit in such manner as may be prescribed by regulations"] [Sub-section (2) of section 5 has been substituted by (Amendment) Act, 1996.].[...] [A new sub-section (6) was inserted by the Amendment Act (Act 1 of 1981) thereafter sub-sections (3), (4), (5) and (6) omitted by the Amendment Act, 1996 (Act 4 of 1997).]
