Section 356 in Arunachal Pradesh Municipal Act, 2007
356. Municipal Building Tribunal.
(1)The State Government may appoint one or more Municipal Building Tribunals (hereinafter referred to in this section as the Tribunal) as may considered necessary to hear and decide appeals arising out of matters referred to in chapter XXXVII in accordance with such procedure, and to realize such fees in connection with such appeals, as may be prescribed.(2)Each Tribunal shall consist of a Chairperson and such other members, not exceeding four, as the State Government may determine.(3)The Chairperson and one other member shall be persons who are or have been members of the State Higher Judicial Service, having such experience as may be prescribed.(4)At least one of the remaining other members shall be a person who shall have such knowledge or experience in town planning, civil engineering or architecture as may be prescribed.(5)The Chairperson and the other members of the Tribunal shall be appointed by the State Government for such period, and on such terms and conditions, as the State Government may determine and shall be paid from the Municipal Fund :Provided that a Councillor or a person who is or has been an officer or other employee of the Municipality shall not be eligible for appointment as a member of the Tribunal.(6)The State Government may, if it thinks fit, remove for reason of incompetence or misconduct or for any other good or sufficient reason the Chairperson or any other member of the Tribunal.(7)The Tribunal shall have such officers and other employees, appointed on such terms and conditions, as may be prescribed, and the expenses of the Tribunal shall be paid out of the Municipal Fund.(8)The Provisions of Part II and Part III of the Limitation Act, 1963, relating to appeal shall apply to every appeal preferred under this section.(9)No court shall have jurisdiction in any matter for which provision is made in this chapter for appeal to the Tribunal.D. General Powers
