[16th
June 2023] In exercise of the powers
conferred by section 3 of the Tribunals Reforms Act, 2021 (33 of 2021), the
Central Government hereby makes the following rules to amend the Tribunal
Conditions of Service) Rules, 2021, namely:- (1)
These rules may be called the Tribunal
(Conditions of Service) Amendment Rules, 2023. (2)
They shall come into force on the date of
their publication in the Official Gazette. "(3)
Notwithstanding anything contained in
rule 3, a person holding or has held the post of Chairperson or Member, as the
case may be, of any Tribunal shall be eligible for re-appointment.Tribunal
(Conditions Of Service) Amendment Rules, 2023
In the Tribunal (Conditions of Service) Rules, 2021, in rule 5, after sub-rule
(2), the following sub-rule shall be inserted, namely:-