Section 77 in Haryana Municipal Corporation Election Rules, 1994
77. Appointment of Tribunal.
(1)The Government shall appoint a Tribunal to hold an enquiry in accordance with the provisions of these rules.(2)In the case of a one man tribunal, the appointment shall be made from amongst:-(a)Subordinate Judges of the 1st Class belonging to the State Judicial Service; or(b)persons who may have retired from the State Judicial Service as a District Judge.(3)In the case of multi-member Tribunal at least one member shall be appointed from amongst the category of persons mentioned in sub-rule (2) and the remaining members of the Tribunal may be appointed from amongst advocates duly enrolled as such under the Advocates Act, 1961, who may have served at the bar of the State High Court for a minimum period of ten years. The member appointed under sub-rule (2) shall be designated as the Chairman of the Tribunal.(4)The remunerations and terms of appointment of members other than those who are serving members of the State Judicial Service shall be such as may be specified by the Government.(5)The Government may appoint a person by name or by office to be a Tribunal, and if a person for the time being holding the office shall be the Tribunal unless the Government otherwise directs.(6)If a vacancy occurs in a Tribunal by reason of a death, resignation or any other causes, the Government may make a fresh appointment.(7)If on the application of any party to an election petition the Government is satisfied that there are reasonable grounds for the transfer of case from the Tribunal appointed to hear such an election petition it may appoint a fresh Tribunal as provided heretofore.(8)A change of incumbency in the Tribunal whether by reasons of death, transfer, resignation or any other reason shall not invalidate any previous or subsequent proceedings in any matter pending before, it, nor shall it be necessary for a Tribunal on account of such change to recommence any enquiry into any matter pending before it for disposal.
