Section 38 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
38. Claims Commissioner.
(1)The State Government may, by notification, appoint a claims commissioner on part-time or whole time basis for the purpose of adjudicating upon claims for compensation in respect of accidents involving the death of, or bodily injury to, a person, in the course of working of the tramway system.(2)The qualifications, salary, tenure, allowances and other terms and conditions of service of the claims Commissioner shall be as may be prescribed.
