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 |