(1) This Act may be called the Administrative Tribunals(Amendment) Act, 1986.

(2) Save as otherwise provided in this Act, it shall be deemed to have come into force on the 22nd dayof January, 1986.

[Amendment of long title.]Rep. by the Repealing and Amending Act(30 of 2001), s. 2 and the FirstSchedule (w.e.f. 3-9-2001).

[Amendment of section 2.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 3.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 4.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 5.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 6.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 11.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 12.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 13.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 14.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001)

[Amendment of section 15.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 18.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 19.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 22.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 23.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Substitution of new sections for section 25 and 26.]Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 3-9-2001).

[Amendment of section 27.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 28.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 29.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001)

[Insertion of new section 29A.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001)

[Amendment of section 35.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

[Amendment of section 36.]Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001).

Every personholding office as Chairman, Vice-Chairman or other Member of the Central Administrative Tribunalimmediately before the commencement of this Act shall,--

(a) if he possesses any of the qualifications specified for appointment as a Judicial Member underthe principal Act, as amended by this Act, be deemed, on and from such commencement, to havebeen appointed as a Judicial Member of such Tribunal; and

(b) in any other case, be deemed, on and from such commencement, to have been appointed as anAdministrative Member of such Tribunal.

Anything done or any action taken (including any application admitted or orderspassed) by the Central Administrative Tribunal or any of its Bench or Benches immediately before thecommencement of this Act in the exercise or purported exercise of its jurisdiction, powers and authorityconferred by or under the principal Act shall be deemed to have been validly done or taken as if theprovisions of the principal Act, as amended by this Act had been in force at all material times and,accordingly, anything done or any action taken by the said Tribunal or any of its Bench or Benches shallnot be called in question merely on the ground that--

(a) the Bench or Benches of such Tribunal had not been properly constituted, or

(b) the said Tribunal had no jurisdiction to adjudicate or try any dispute or complaint or to hearany appeals in relation to such dispute or complaint

(1) The Administrative Tribunals (Amendment) Ordinance, 1986(1 of 1986) is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, asamended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, asamended by this Act.