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[Cites 0, Cited by 9] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Administrative Tribunals Act, 1985

(2)The appropriate Government may designate one or more Members to be the Vice-Chairman or, as the case may be, Vice-Chairmen thereof and the Members so designated shall exercise such of the powers and perform such of the functions of the Chairman as may be delegated to him by the Chairman by a general or special order in writing.]