Section 17 in The Administrative Tribunals Act, 1985

17. Power to punish for contempt. A Tribunal shall have, and exercise, the same jurisdiction, powers and authority in respect of contempt of itself as a High Court has and may exercise and, for this purpose, the provisions of the Contempt of Courts Act, 1971 , (70 of 1971 .) shall have effect subject to the modifications that--

(a) the reference therein to a High Court shall be construed as including a reference to such Tribunal;

1. Ins. by Act 19 of 1986, S. 12 (w. e. f. 22. 1. 1986 ). 2. Omitted s. 12, ibid. (w. e. f. 22. 1. 1986 ).

(b) the references to the Advocate- General in section 15 of the said Act shall be construed,--

(i) in relation to the Central Administrative Tribunal, as a reference to the Attorney- General or the Solicitor- General or the Additional Solicitor- General; and

(ii) in relation to an Administrative Tribunal for a State or a Joint Administrative Tribunal for two or more States, as a reference to the Advocate- General of the State or any of the States for which such Tribunal has been established.