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[Cites 0, Cited by 6] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Administrative Tribunals Act, 1985

(3)The Chairman, Vice-Chairman and other Members of the Administrative Tribunals are being made eligible for re-appointment for a second term of office.(4) It is proposed to empower the Central Government and the appropriate Government to frame rules relating to salary and allowances and conditions of service of Chairman and other Members of a Tribunal and their officers and employees retrospectively wherever necessary. The immediate necessity for this has arisen due to revision of salary and allowances of the High Court Judges as well as the Central Government employees.4. The Bill seeks to achieve the aforesaid objects. - Gazette of India, 4-12-1987, Pt. 11. Section 2, Ext., p. 3 (No. 59).[27th February, 1985]An Act to provide for the adjudication or trial by Administrative Tribunals of disputes and complaints with respect to recruitment and conditions of service of persons appointed to public services and posts in connection with the affairs of the Union or of any State or of any local or other authority within the territory of India or under the control of the Government of India or of [any corporation or society owned or controlled by the Government in pursuance of Article 323-A of the Constitution] [Substituted by Act 19 of 1986, Section 2, for " any corporation owned or controlled by the Government" (w.r.e.f. 22.1.1986). ] and for matters connected therewith or incidental thereto.Be it enacted by Parliament in the Thirty-sixth Year of the Republic of India as follows:-
Received the assent of the President on 27.2.1985 and published in the Gazette of India, Extraordinary, Part II, Section 1, dated 27.2.1985.The provisions of this Act in so far as they relate to the Central Administrative Tribunal, came into force on 1.7.1985 vide G.S.R. 527(E), dated 1.7.1985.The provisions of this Act in so far as they relate to the State Administrative Tribunal, for Andhra Pradesh have come into force on 1.11.1989 vide G.S.R. 921(E), dated 25.10.1989 and for Arunachal Pradesh have come into force on 3.8.1989 vide G.S.R. 738(E), dated 3.8.1989 and for Gujarat, Himachal Pradesh, Karnataka, Kerala, Madhya Pradesh, Maharashtra and Orissa have come into force on p. 68, 1.1.1986 vide G.S.R. 956(E), dated 31.12.1985, and for the State of Bihar have come into force on 22.10.1991 vide S.O. 715(E), dated 22.10.1991.