14. Jurisdiction, powers and authority of the Central Administrative Tribunal.—
(1) Save as
otherwise expressly provided in this Act, the Central Administrative Tribunal shall exercise, on and from
the appointed day, all the jurisdiction, powers and authority exercisable immediately before that day by
all courts (except the Supreme Court 2***) in relation to—
(a) recruitment, and matters concerning recruitment, to any All-India Service or to any civil
service of the Union or a civil post under the Union or to a post connected with defence or in the
defence services, being, in either case, a post filled by a civilian;
(b) all service matters concerning—
(i) a member of any All-India Service; or
(ii) a person [not being a member of an All-India Service or a person referred to in
clause
(c)] appointed to any civil service of the Union or any civil post under the Union; or
(iii) a civilian [not being a member of an All-India Service or a person referred to in
clause
(c)] appointed to any defence services or a post connected with defence,
and pertaining to the service of such member, person or civilian, in connection with the affairs of the
Union or of any State or of any local or other authority within the territory of India or under the
control of the Government of India or of any corporation 3[or society] owned or controlled by the
Government;
(c) all service matters pertaining to service in connection with the affairs of the Union concerning a
person appointed to any service or post referred to in sub-clause (ii) or sub-clause (iii) of clause
(b), being
a person whose services have been placed by a State Government or any local or other authority or any
corporation 3[or society] or other body, at the disposal of the Central Government for such appointment.
[Explanation.—For the removal of doubts, it is hereby declared that references to “Union” in this
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sub-section shall be construed as including references also to a Union territory.]
(2) The Central Government may, by notification, apply with effect from such date as may be
specified in the notification the provisions of sub-section
(3) to local or other authorities within the
territory of India or under the control of the Government of India and to corporations 3[or societies]
owned or controlled by Government, not being a local or other authority or corporation 3[or society]
controlled or owned by a State Government:
Provided that if the Central Government considers it expedient so to do for the purpose of facilitating
transition to the scheme as envisaged by this Act, different dates may be so specified under this
1. Ins. by Act 19 of 1986, s. 10 (w.e.f. 22-1-1986).
2. The words and figures “under article 136 of the Constitution” omitted by s. 11, ibid. (w.e.f. 22-1-1986).
3. Ins. by s. 11, ibid. (w.e.f. 22-1-1986).
4. Ins. by s. 11, ibid. (w.e.f. 1-11-1985).
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sub-section in respect of different classes of, or different categories under any class of, local or other
authorities or corporations 1[or societies].
(3) Save as otherwise expressly provided in this Act, the Central Administrative Tribunal shall also
exercise, on and from the date with effect from which the provisions of this sub-section apply to any local
or other authority or corporation 1[or society], all the jurisdiction, powers and authority exercisable
immediately before that date by all courts (except the Supreme Court 2***) in relation to—
(a) recruitment, and matters concerning recruitment, to any service or post in connection with the
affairs of such local or other authority or corporation 1[or society]; and
(b) all service matters concerning a person [other than a person referred to in clause
(a) or
clause
(b) of sub-section
(1)] appointed to any service or post in connection with the affairs of such
local or other authority or corporation 1[or society] and pertaining to the service of such person in
connection with such affairs.
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