4. Establishment of Administrative Tribunals.—
(1) The Central Government shall, by notification,
establish an Administrative Tribunal, to be known as the Central Administrative Tribunal, to exercise the
jurisdiction, powers and authority conferred on the Central Administrative Tribunal by or under this Act.
(2) The Central Government may, on receipt of a request in this behalf from any State Government,
establish, by notification, an Administrative Tribunal for the State to be known as the.......(name of the
State) Administrative Tribunal to exercise the jurisdiction, powers and authority conferred on the
Administrative Tribunal for the State by or under this Act.
(3) Two or more States may, notwithstanding anything contained in sub-section
(2) and
notwithstanding that any or all of those States has or have Tribunals established under that
sub-section, enter into an agreement that the same Administrative Tribunal shall be the Administrative
Tribunal for each of the States participating in the agreement, and if the agreement is approved by the
Central Government and published in the Gazette of India and the Official Gazette of each of those States,
the Central Government may, by notification, establish a Joint Administrative Tribunal to exercise the
jurisdiction, powers and authority conferred on the Administrative Tribunals for those States by or under
this Act.
(4) An agreement under sub-section
(3) shall contain provisions as to the name of the Joint
Administrative Tribunal, the manner in which the participating States may be associated in the selection
of the 3[Chairman and other Members] of the Joint Administrative Tribunal, the places at which the
Bench or Benches of the Tribunal shall sit, the apportionment among the participating States of the
expenditure in connection with the Joint Administrative Tribunal and may also contain such other
supplemental, incidental and consequential provisions not inconsistent with this Act as may be deemed
necessary or expedient for giving effect to the agreement.
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(5) Notwithstanding anything contained in the foregoing provisions of this section or sub-section
(1)
of section 5, the Central Government may,—
(a) with the concurrence of any State Government, designate, by notification, all or any of the
Members of the Bench or Benches of the State Administrative Tribunal established for that State
under sub-section
(2) as Members of the Bench or Benches of the Central Administrative Tribunal in
respect of that State and the same shall exercise the jurisdiction, powers and authority conferred on
the Central Administrative Tribunal by or under this Act;
(b) on receipt of a request in this behalf from any State Government, designate, by notification,
all or any of the Members of the Bench or Benches of the Central Administrative Tribunal
functioning in that State as the Members of the Bench or Benches of the State Administrative
1. Ins. by Act 19 of 1986, s. 4 (w.e.f. 22-1-1986).
2. Subs. by Act 1 of 2007, s. 2, for clause
(u) (w.e.f. 19-2-2007).
3. Subs. by s. 3, ibid., for “Chairman, Vice-Chairman and other Members” (w.e.f. 19-2-2007).
4. Ins. by Act 19 of 1986, s. 5 (w.e.f. 22-1-1986).
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Tribunal for that State and the same shall exercise the jurisdiction, powers and authority conferred on
the Administrative Tribunal for that State by or under this Act,
and upon such designation, the Bench or Benches of the State Administrative Tribunal or, as the case may
be, the Bench or Benches of the Central Administrative Tribunal shall be deemed, in all respects, to be the
Central Administrative Tribunal, or the State Administrative Tribunal for that State established under the
provisions of article 323A of the Constitution and this Act.
(6) Every notification under sub-section
(5) shall also provide for the apportionment between the
State concerned and the Central Government of the expenditure in connection with the Members common
to the Central Administrative Tribunal and the State Administrative Tribunal and such other incidental
and consequential provisions not inconsistent with this Act as may be deemed necessary or expedient.]
