The Administrative Tribunals Act, 1985
22. Procedure and Powers of Tribunals. -
(1) A Tribunal shall not be bound by the
procedure laid down in the Code of Civil Procedure, 1908 (5 of 1908), but shall
be guided by the principles of natural justice and subject to the other
provisions of this Act and of any rules made by the Central Government, the
Tribunal shall have power to regulate its own procedure including the fixing of
places and times of its inquiry and decided whether to sit in public or in
private.
(2) A tribunal shall decide every application
made to it as expeditiously as possible and ordinarily every application shall
be decided on a perusal of documents and written representations and after hearing
such oral arguments as may be advanced.
(3) A Tribunal shall have, for the purposes of
discharging its functions under this Act, the same powers as are vested in a
civil court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a
suit, in respect of the following matters, namely :
(a) Summoning and
enforcing the attendance of any person and examining him on oath;
(b) requiring the
discovery and production of documents;
(c) receiving evidence
on affidavits;
(d) subject to the provisions
of section 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872),
requisitioning any public record or document or copy of such record or document
from any office;
(e) issuing
commissions for the examination of witnesses or, documents;
(f) reviewing its
decisions;
(g) dismissing a
representation for default or deciding it ex parte;
(h) setting aside any
order of dismissal of any representation for default or any order passed by it
ex parte; and
(i) any other matter
which may be prescribed by the Central Government.