Power to punish for contempt
Power to punish for contempt.
425.The Tribunal and the Appellate Tribunal shall have the same jurisdiction, powers and authority in respect of contempt of themselves as the High Court has and may exercise, for this purpose, the powers under the provisions of the Contempt of Courts Act, 1971 (70 of 1971), which shall have the effect subject to modifications that—
| (a) | the reference therein to a High Court shall be construed as including a reference to the Tribunal and the Appellate Tribunal; and | |
| (b) | the reference to Advocate-General in section 15 of the said Act shall be construed as a reference to such Law Officers as the Central Government may, specify in this behalf. |