The Railway Claims Tribunal Act, 1987

Contents
Sections	Particulars
1	Preamble
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Establishment of Railway Claims Tribunal and Benches Thereof
3	Establishment of Railway Claims Tribunal
4	Composition of Claims Tribunal and Benches thereof
5	Qualifications for appointment as Chairman, Vice-Chairman or other Member
6	Vice-Chairman to act as Chairman or to discharge his functions in certain circumstances
7	Term of office
8	Resignation and removal
9	Salaries and allowances and other terms and conditions of service of Chairman, Vice-Chairman and other Members
10	Provision as to the holding of offices by Chairman, Vice-Chairman etc., on ceasing to be such Chairman or Vice-Chairman, etc.
11	Financial and administrative powers of Chairman
Chapter III	Jurisdiction, Powers and Authority of Claims Tribunal
12	Staff of Claims Tribunal
13	Jurisdiction, powers and authority of Claims Tribunal
14	Distribution of business amongst Benches
15	Bar of jurisdiction
Chapter IV	Procedure
16	Application to Claims Tribunal
17	Limitation
18	Procedure and powers of Claims Tribunal
19	Right to legal representation and presenting officers
20	Power of Chairman to transfer cases from one Bench to another
21	Decision to be by majority
22	Execution of orders of Claims Tribunal
Chapter V	Appeals
23	Appeals
Chapter VI	Miscellaneous
24	Transfer of pending cases
25	Proceedings before Claims Tribunal to be judicial proceedings
26	Members and staff of Claims Tribunal to be public servants
27	Protection of action taken in good faith
28	Act to have overriding effect
29	Power to remove difficulties
30	Power to make rules
Chapter VII	Amendments to the Railways Act
31	Amendment of section 3
32	Amendment of section 78A
33	Substitution of new section for section 80
34	Omission of sections 82B, 82D and 82F
35	Amendment of section 82C
36	Amendment of sections 82E, 82G and 82HH
37	Amendment of section 82I
38	Amendment of section 82J