Minister of Law and Justice, Mr. Kiren Rijiju has informed Lok Sabha that 13 different tribunals are functioning in the country functioning under various ministries.
|
S. No. |
Name of Ministry/Department |
Name of the Tribunal/Appellate Tribunal |
|
1 |
Department of Legal Affairs, Ministry of Law & Justice |
Income Tax Appellate Tribunal |
|
2 |
Ministry of Corporate Affairs |
National Company Law Tribunal (NCLT) National Company Law Appellate Tribunal (NCLAT) |
|
3 |
Department of Personnel & Training, Ministry of Personnel, Public Grievances and Pension |
Central Administrative Tribunal (CAT)
|
|
4 |
Ministry of Environment, Forest & Climate Change |
National Green Tribunal (NGT) |
|
5 |
Ministry of Railways |
Railway Claims Tribunal |
|
6 |
Department of Revenue, Ministry of Finance |
Central Excise & Service Tax Appellate Tribunal (CESTAT) Appellate Tribunal (SAFEMA) |
|
7 |
Department of Financial Services, Ministry of Finance |
Debt Recovery Tribunal (DRT) Debt Recovery Appellate Tribunal (DRAT) |
|
8 |
Department of Defence, Ministry of Defence |
Armed Forces Tribunal (AFT) |
|
9 |
Department of Telecommunications, Ministry of Communications |
Telecom Disputes Settlement and Appellate Tribunal (TDSAT) |
|
10 |
Ministry of Power |
Appellate Tribunal for Electricity |
|
11 |
Department of Economic Affairs, Ministry of Finance |
Securities Appellate Tribunal (SAT) |
|
12 |
Department of Consumer Affairs, Ministry of Consumer Affairs, Food & Public Distribution |
National Consumer Disputes Redressal Commission (NCDRC) |
|
13 |
Ministry of Labour& Employment |
Central Government Industrial Tribunalcum-Labour Courts (CGITs) |
He replied to an Unstarred Question related to number of tribunals functioning in the country and with regard to the merger of various tribunals in the country.
He stated in the Lok Sabha that the merger of Tribunals was carried out by Ministry of Law and Justice through Finance Act, 2017 during the first phase of Tribunal Reforms. Thereafter, the task of further progress in this regard has been entrusted upon the Department of Revenue.
He further highlighted that the Tribunals Reforms Bill 2021 was passed by both Houses of Parliament and assented by the President on 13.08.2021. As per the Statement of Objects and Reasons of the said Bill, it is informed that as per data of the last three years it is seen that tribunals in several sectors have not necessarily led to faster justice delivery and they are also at a considerable expense to the exchequer
Picture Source : https://twitter.com/KirenRijiju/photo
