Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Administrative Tribunal (Amendment) Act, 1992 03 of 1992 [27 April 1992] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 2 3. Amendment of section 9 Assam Administrative Tribunal (Amendment) Act, 1992 03 of 1992 [27 April 1992] PREAMBLE An Act to amend the Assam Administrative Tribunal Act, 1977, (Assam Act-VIII of 1977), hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Forty-third Year of the Republic of India as follows :- 1. Short title, extent and commencement :- (1) The Act may be called the Assam Administrative Tribunal (Amendment) Act, 1992. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Amendment of section 2 :- In the principal Act, in section 2, after sub-clause (ii) of clause (e), the following shall be inserted, namely:-- "(iii) all matters arising out of application of the Fundamental Rules and Subsidiary Rules." 3. Amendment of section 9 :- (1) In the principal Act, in section 9, the existing provisions of sub- section (2) and (3) shall be substituted as follows, namely:-- "(2) Notwithstanding anything contained in any law, no civil court or other authority shall entertain any civil suit or other proceedings with respect to any matter relating to any condition of service of any civil servant or question in any form any order passed by the Tribunal in any appeal or review with respect to any matter or with respect to any other matter which arises out of the exercise of powers under the Act." "(3) Notwithstanding anything contained in any law, all suits or other proceedings with respect of any matter relating to any condition of service of any civil servant and which are pending before any civil court or other authority on the date of coming into force of this Act, shall stand transferred to the Tribunal and the civil court or other authority before whom such a suit or proceeding is pending shall transfer all relevant and connected papers and records to the Tribunal a ad thereupon the Tribunal shall decide the suit and proceedings in the same manner as if they were appeals referred under the provisions of this Act."