(1)The State Government shall, by notification in the Official Gazette, constitute such number of Tribunals as it may think necessary for trying all suits under this Act and shall define the local limits of their respective jurisdiction.(2)A Tribunal shall consist of such number of members as the State Government may think fit to appoint and where a Tribunal consists of two or more members, one of them shall be appointed as the Chairman thereof.(3)A Tribunal, where it consists of two or more members, may act notwithstanding the temporary absence for any reason of the Chairman or any other member, and when the Chairman or other member rejoins his office after such absence the proceedings may be continued before the Tribunal from the stage at which he rejoins.(4)No order of the State Government appointing any person as a member of a Tribunal shall be called in question in any manner.
