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Electricity Act, 2003 112. Composition of Appellate Tribunal.- 1. The Appellate Tribunal shall consist of a Chairperson and three other Members. 2. Subject to the provisions of this Act,-- a. the jurisdiction of the Appellate Tribunal may be exercised by Benches thereof; b. a Bench may be constituted by the Chairperson of the Appellate Tribunal with two or more Members of the Appellate Tribunal as the Chairperson of the Appellate Tribunal may deem fit: Provided that every Bench constituted under this clause shall include at least one Judicial Member and one Technical Member; a. b. c. the Benches of the Appellate Tribunal shall ordinarily sit at Delhi and such other places as the Central Government may, in consultation with the Chairperson of the Appellate Tribunal, notify; d. the Central Government shall notify the areas in relation to which each Bench of the Appellate Tribunal may exercise jurisdiction. 1. 2. 3. Notwithstanding anything contained in sub-section (2), the Chairperson of the Appellate Tribunal may transfer a Member of the Appellate Tribunal from one Bench to another Bench. Explanation:- For the purposes of this Chapter,-- i. "Judicial Member" means a Member of the Appellate Tribunal appointed as such under sub-clause (i) of clause (b) of sub-section (1) of section 113, and includes the Chairperson of the Appellate Tribunal; ii. "Technical Member" means a Member of the Appellate Tribunal appointed as such under sub-clause (ii) or sub-clause (iii) of clause (b) of sub-section (1) of section 113.    |
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