The appropriate Government may, by notification, make rules to provide for all or any of the following matters, namely:-- (a) the financial and administrative powers which the Chairman of a Tribunal may exercise over the 1 *** Benches of the Tribunal under section 12; (b) the salaries and allowances and conditions of service of the officers and other employees of a Tribunal under sub-section (2) of section 13; and (c) any other matter not being a matter specified in section 35 in respect of which rules are required to be made by the appropriate Government.Open in Lexace · Ask the AI about this section
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