The Airports Economic Regulatory Authority of India Act, 2008
| Contents |
|
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1 |
Short title, commencement and application |
| 2 |
Definitions |
| Chapter II |
The Airports Economic Regulatory Authority |
| 3 |
Establishment of authority |
| 4 |
Composition of Authority |
| 5 |
Constitution of Selection Committee to recommend Members |
| 6 |
Terms of office and other conditions of service, etc., of Chairperson and Members |
| 7 |
Power of Chairperson |
| 8 |
Removal and suspension of Members |
| 9 |
Appointment of Secretary, experts, professionals and officers and other employees of Authority |
| 10 |
Meetings |
| 11 |
Authentication |
| 12 |
Vacancies, etc., not to invalidate proceedings of Authority |
| Chapter III |
Powers and Functions of the Authority |
| 13 |
Functions of Authority |
| 14 |
Powers of Authority to call for information, conduct investigations, etc |
| 15 |
Power of Authority to issue certain directions |
| 16 |
Power of seizure |
| Chapter IV |
Appellate Tribunal |
| 17 |
Establishment of Appellate Tribunal |
| 18 |
Application for settlement of disputes and appeals to Appellate Tribunal |
| 19 |
Composition of Appellate Tribunal |
| 20 |
Qualifications for appointment of Chair-person and Members |
| 21 |
Term of office |
| 22 |
Terms and conditions of service |
| Chapter IV |
Infected Animals |
| 23 |
Vacancies |
| 24 |
Removal and resignation |
| 25 |
Staff of Appellate Tribunal |
| 26 |
Decision to be By majority |
| 27 |
Members, etc., to be public servants |
| 28 |
Civil court not to have jurisdiction |
| 29 |
Procedure and powers of Appellate Tribunal |
| 30 |
Right to legal representation |
| 31 |
Appeal to Supreme Court |
| 32 |
Orders passed by Appellate Tribunal to be executable as a decree |
| Chapter V |
Finance, Accounts and Audit |
| 33 |
Budget |
| 34 |
Grants by Central Government |
| 35 |
Annual statement of accounts |
| 36 |
Furnishing of returns, etc., to Central Government |
| Chapter VI |
Offences and Penalties |
| 37 |
Penalty for willful failure to comply with orders of Appellate Tribunal |
| 38 |
Punishment for non-compliance of orders and directions under this Act |
| 39 |
Punishment for non-compliance with order of Authority or Appellate Tribunal |
| 40 |
Offences by companies |
| 41 |
Offences by Government Departments |
| Chapter VII |
Miscellaneous |
| 42 |
Directions by Central Government |
| 43 |
Members, officers and employees of Authority to be public servants |
| 44 |
Bar of jurisdiction |
| 45 |
Protection of action taken in good faith |
| 46 |
Exemption from tax on wealth and income |
| 47 |
Cognizance of offences |
| 48 |
Delegation of powers |
| 49 |
Power of Central Government to supersede Authority |
| 50 |
Application of other laws not barred |
| 51 |
Power to make rules |
| 52 |
Power to make regulations |
| 53 |
Rules and regulations to be laid before Parliament |
| 54 |
Amendment of certain enactments |
| 55 |
Power to remove difficulties |
THE AIRPORTS ECONOMIC REGULATORY AUTHORITY OF INDIA ACT, 2008 NO. 27 OF 2008 [5th December, 2008.] An Act to provide for the establishment of an Airports Economic Regulatory Authority to regulate tariff and other charges for the aeronautical services rendered at airports and to monitor performance standards of airports and also to establish Appellate Tribunal to adjudicate disputes and dispose of appeals and for matters connected therewith or incidental thereto. BE it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:-
