| Contents |
| Title |
Tribunals Reforms Act, 2021 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Definitions |
| Chapter II |
Conditions of Service of Chairperson and Members of Tribunal |
| 3. |
Qualifications, appointment, etc., of Chairperson and Members of Tribunal |
| 4. |
Removal of Chairperson or Member of Tribunal |
| 5. |
Term of office of Chairperson and Member of Tribunal |
| 6. |
Eligibility for re-appointment |
| 7. |
Salary and allowances |
| Chapter III |
Amendment of The Industrial Disputes Act, 1947 |
| 8. |
Amendment of Act 14 of 1947 |
| Chapter IV |
Amendments to The Cinematograph Act, 1952 |
| 9. |
Amendment of Act 37 of 1952 |
| Chapter V |
Amendments to The Copyright Act, 1957 |
| 10. |
Amendment of Act 14 of 1957 |
| Chapter VI |
Amendment to The Income-Tax Act, 1961 |
| 11. |
Amendment of Act 43 of 1961 |
| Chapter VII |
Amendments to The Customs Act, 1962 |
| 12. |
Amendment of Act 52 of 1962 |
| Chapter VIII |
Amendments to The Patents Act, 1970 |
| 13. |
Amendment of Act 39 of 1970 |
| Chapter IX |
Amendment to The Smugglers and Foreign Exchange Manipulators (Forfeiture Of Property) Act, 1976 |
| 14. |
Amendment of Act 13 of 1976 |
| Chapter X |
Amendment to The Administrative Tribunals Act, 1985 |
| 15. |
Amendment of Act 13 of 1985 |
| Chapter XI |
Amendment to The Railway Claims Tribunal Act, 1987 |
| 16. |
Amendment of Act 54 of 1987 |
| Chapter XII |
Amendment to The Securities And Exchange Board of India Act, 1992 |
| 17. |
Amendment of Act 15 of 1992 |
| Chapter XIII |
Amendment to The Recovery of Debts and Bankruptcy Act, 1993 |
| 18. |
Amendment of Act 51 of 1993 |
| Chapter XIV |
Amendments to The Airports Authority of India Act, 1994 |
| 19. |
Amendment of Act 55 of 1994 |
| Chapter XV |
Amendment to The Telecom Regulatory Authority of India Act, 1997 |
| 20. |
Amendment of Act 24 of 1997 |
| Chapter XVI |
Amendments to The Trade Marks Act, 1999 |
| 21. |
Amendment of Act 47 of 1999 |
| Chapter XVII |
Amendments to The Geographical Indications of Goods (Registration And Protection) Act, 1999 |
| 22. |
Amendment of Act 48 of 1999 |
| Chapter XVIII |
Amendments to The Protection of Plant Varieties and Farmers’ Rights Act, 2001 |
| 23. |
Amendment of Act 53 of 2001 |
| Chapter XIX |
Amendments to The Control of National Highways (Land and Traffic) Act, 2002 |
| 24. |
Amendment of Act 13 of 2003 |
| Chapter XX |
Amendment to The Electricity Act, 2003 |
| 25. |
Amendment of Act 36 of 2003 |
| Chapter XXI |
Amendment to The Armed Force Tribunal Act, 2007 |
| 26. |
Amendment of Act 55 of 2007 |
| Chapter XXII |
Amendment to The National Green Tribunal Act, 2010 |
| 27. |
Amendment of Act 19 of 2010 |
| Chapter XXIII |
Amendment to The Companies Act, 2013 |
| 28. |
Amendment of Act 18 of 2013 |
| Chapter XXIV |
Amendment to The Finance Act, 2017 |
| 29. |
Amendment of Act 7 of 2017 |
| Chapter XXV |
Amendment to The Consumer Protection Act, 2019 |
| 30. |
Amendment of Act 35 of 2019 |
| Chapter XXVI |
Miscellaneous |
| 31. |
Power to amend the Schedule |
| 32. |
Rules to be laid before Parliament |
| 33. |
Transitional provisions |
| 34. |
Power to remove difficulties |
| 35. |
Repeal and saving |
| The Schedules |
|
| First Schedule |
See Section 2(E) |
| Second Schedule |
See section 33 |
