(a) “Administrative Member” means a Member of a Tribunal who is not a Judicial Member 6 within the meaning of clause

(i);] [(aa)] “Administrative Tribunal”, in relation to a State, means the Administrative Tribunal for 7 the State or, as the case may be, the Joint Administrative Tribunal for that State and any other State or States;

(b) “application” means an application made under section 19; 1. Subs. by Act 19 of 1986, s. 2, for “any corporation owned or controlled by the Government” (w.e.f. 22-1-1986). 2. Clause

(b) omitted by Act 34 of 2019, s. 95 and the Fifth Schedule (w.e.f. 31-10- 2019). 3. 1st July, 1985, vide notification No. G.S.R. 527(E), dated by 1st July, 1985, see Gazette of India, Extraordinary, Part II, sec. 3

(i). 4. Clause

(b) omitted by Act 19 of 1986, s. 3 (w.e.f. 1-11-1985). 5. Ins. by Act 51 of 1987, s. 2 (w.e.f.22-12-1987). 6. Ins. by Act 19 of 1986, s. 4 (w.e.f. 22-1-1986). 7. Clause

(a) re-lettered as clause (aa) thereof by s. 4, ibid. (w.e.f. 22-1-1986). 3

(c) “appointed day”, in relation to a Tribunal, means the date with effect from which it is established, by notification, under section 4;

(d) “appropriate Government” means,—

(i) in relation to the Central Administrative Tribunal or a Joint Administrative Tribunal, the Central Government; (ii) in relation to a State Administrative Tribunal, the State Government;

(e) “Bench” means a Bench of a Tribunal;

(f) “Central Administrative Tribunal” means the Administrative Tribunal established under sub-section

(g) “Chairman” means the Chairman of a Tribunal;

(h) “Joint Administrative Tribunal” means an Administrative Tribunal for two or more States established under sub-section

(i) “Judicial Member” means a Member of a Tribunal appointed as such under this Act, and 1 includes 2[the Chairman] who possesses any of the qualifications specified in sub-section

(j) “notification” means a notification published in the Official Gazette;

(k) “post” means a post within or outside India;

(l) “prescribed” means prescribed by rules made under this Act;

(m) “President” means the President of India; 4 * * * * *

(o) “rules” means rules made under this Act;

(p) “service” means service within or outside India;

(q) “service matters”, in relation to a person, means all matters relating to the conditions of his service 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, as the case may be, of any corporation 5[or society] owned or controlled by the Government, as respects—

(i) remuneration (including allowances), pension and other retirement benefits; (ii) tenure including confirmation, seniority, promotion, reversion, premature retirement and superannuation; (iii) leave of any kind; (iv) disciplinary matters; or

(v) any other matter whatsoever;

(r) “service rules as to redressal of grievances”, in relation to any matter, means the rules, regulations, orders or other instruments or arrangements as in force for the time being with respect to redressal, otherwise than under this Act, of any grievances in relation to such matters; 1. Subs. by Act 19 of 1986, s. 4, for clause

(i) (w.e.f. 22-1-1986). 2. Subs. by Act 1 of 2007, s. 2, for “the Chairman or a Vice-Chairman” (w.e.f. 19-2-2007). 3. The words “and a Vice-Chairman” omitted by s. 2, ibid. (w.e.f. 19-2-2007). 4. Clause

(n) omitted by Act 19 of 1986, s. 4 (w.e.f. 22-1-1986). 5. Ins. by s. 4, ibid. (w.e.f. 22-1-1986). 4 [(rr) “society” means a society registered under the Societies Registration Act, 1860 (21 of 1860), or 1 under any corresponding law for the time being in force in a State;]

(s) “Supreme Court” means the Supreme Court of India;

(t) “Tribunal” means the Central Administrative Tribunal or a State Administrative Tribunal or a Joint Administrative Tribunal; 2 [

(u) “Vice-Chairman” means a Member who has been authorised by the appropriate Government to perform administrative functions at each of the places where Benches of the Tribunal have been set up.] Explanation.—In the case of a Tribunal having two or more Vice-Chairmen, references to the Vice-Chairman in this Act shall be construed as a reference to each of those Vice-Chairmen. CHAPTER II ESTABLISHMENT OF TRIBUNALS AND BENCHES THEREOF