Section 11 in The Assam Administrative and Pension Tribunal Act, 1977
11. Contempt.
(1)Tribunal shall be deemed to be a civil Court for the purpose of Sections 345 and 346 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) and the Contempt of Courts Act, 1971 (Central Act 70 of 1971).(2)The proceedings before the Tribunal shall be deemed to be a judicial proceeding within the meaning of Section 193 of the Indian Penal Code, 1860
