Administrative Tribunals Act, 1985

प्रशासनिक अधिकरण अधिनियम, 1985

An Act to provide for the adjudication or trial by Administrative Tribunals of disputes and complaints with respect to recruitment and conditions of service of persons appointed to public services and posts 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 or society owned or controlled by the Government in pursuance of article 323A of the Constitution and for matters connected therewith or incidental thereto.

Act number

Act 13 of 1985

Year

1985

Enacted on

27-02-1985

In force from

01-07-1985

Jurisdiction

Central Act (India)

Subjects

Administrative Law, Public Service

Read the full text of Administrative Tribunals Act, 1985 section by section on LawLens.

Official source: India Code