(a) whether the Tribunal, Appellate Tribunal and other Authorities (Qualification, Experience and other Conditions of Service of Members) Rules, 2020 are in compliance with the recent Supreme Court order in 2019 and if so, the details thereof;
(b) whether the Government will amend the said Rules to include two judges of the Supreme Court to be a part of the four-member selection committee, ensuring an equal say for judiciary in terms of appointment of Members of the tribunals and if not, the reasons therefor; and
(c) whether the Government will increase the tenure of the members to 5 years so that members achieve a refined knowledge, expertise and efficiency in adjudicating matters and if so, the details thereof?
|
|
ANSWER
|
MINISTER OF STATE FOR FINANCE
(Shri Anurag Thakur)
(a) Yes, Sir. The Tribunal, Appellate Tribunal and other Authorities (Qualification, Experience and other Conditions of Service of Members) Rules, 2020 have been notified in terms of the Hon’ble Supreme Court judgement dated 13.11.2019 in Civil Appeal No. 8588/2019, titled Rojer Mathew Vs. South Indian Bank Limited.
Vide the said Rules, the qualifications, method of recruitment and removal, tenure, retirement age, etc. of Chairpersons and Members of the Tribunals have been amended.
(b)No, Sir. The new Tribunal Rules already provide for an equal say of judiciary in terms of appointment of Members of the Tribunals.
(c) Vide the newly notified Tribunal Rules, a uniform term of four years for Chairperson and Members of the Tribunal have already been notified.
*****
|
|