Goa Administrative Tribunal (Amendment) Act, 2012

S Maharashtra 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Administrative Tribunal (Amendment) Act, 2012 11 of 2012 [22 August 2012] CONTENTS 1. Short title and commencement 2. Amendment of section 3 Goa Administrative Tribunal (Amendment) Act, 2012 11 of 2012 [22 August 2012] PREAMBLE AN ACT further to amend the Goa Administrative Tribunal Act, 1965 (Act No. 6 of 1965). Be it enacted by the Legislative Assembly of Goa in the Sixty-third Year of the Republic of India, as follows:-- 1. Short title and commencement :- (1) This Act may be called the Goa Administrative Tribunal (Amendment) Act, 2012. (2) It shall come into force at once. 2. Amendment of section 3 :- In section 3 of the Goa Administrative Tribunal Act, 1965 (Act No. 6 of 1965), for sub-section (4), the following sub-section shall be substituted, namely:-- "(4) The President and the Additional President shall hold office until they attain the age of sixty years: Provided that the President or the Additional President who has already attained the age of sixty years on the date of commencement of the Goa Administrative Tribunal (Amendment) Act, 2012, shall cease to hold office with effect from the 1st day of October, 2012.".

Act Metadata
  • Title: Goa Administrative Tribunal (Amendment) Act, 2012
  • Type: S
  • Subtype: Maharashtra
  • Act ID: 20289
  • Digitised on: 13 Aug 2025