In exercise of the powers conferred under clause
(1) of Article 227 of the Constitution of India, the High Court of Meghalaya
makes the following Rules- These
Rules be called "The High Court of Meghalaya Superintendence of Tribunals
Rules, 2014". These
Rules shall come into force with effect from the date the same are notified. In
these Rules, unless the context otherwise requires, (i) Portfolio Judge
means, a Judge of the High Court placed in charge of the administration of the
Court and the Revenue District in which a Tribunal is located or specially
designated to be in charge of administration of any Tribunal or Tribunals. (ii) "High
Court" means the High Court of Meghalaya (iii) "Tribunal"
means Tribunals in the State of Meghalaya which are included in the schedule
attached hereto and all other Tribunals over which the High Court has the power
of superintendence under Article 227 of the Constitution of India, irrespective
of their nomenclature, which may from time to time be included in the Schedule. (iv) "Year" for
the purpose of these Rules shall be the English Calendar Year. Every
Tribunal shall submit to the High Court returns in such forms as may be
prescribed and submit such other particulars, as may be required, in relation
to its function, as may be called for by the High Court. For
the purpose of efficient and speedy disposal of cases by the Tribunals, the
High Court may from time to time notify the quantum of work to be given by a
Tribunal and review the work turned out by the Tribunals periodically and issue
necessary instructions to ensure compliance with the prescribed norms. (1) There shall be
periodical inspection of the Tribunal by the Port-folio Judge who may, for
efficient discharge of the functions of Tribunals give such instructions or
directions as considered necessary and the means shall be complied with. The
Chief Justice may inspect any Tribunal, at any time for the purpose of ensuring
efficient discharge of its functions. 1.
Labour
Courts 2.
Industrial
Tribunals 3.
Motor
Accident Claims Tribunals 4.
State
Transport Appellate Tribunals 5.
Foreigners'
Tribunal 6.
Illegal
Migrants (Determination) Tribunals 7.
Board
of Revenue and Revenue Tribunals 8.
State
Administrative Tribunal 9.
Customary
Courts and Courts constituted under laws made under Sixth Schedule to the
Constitution and Courts constituted under special local laws within the
jurisdiction of the High Court of Meghalaya.HIGH COURT
OF MEGHALAYA SUPERINTENDENCE OF TRIBUNALS RULES, 2014
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