 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Administrative Tribunals Act, 1985 36. Power of the Appropriate Government to Make Rules. - The appropriate Government may, by notification, make rules to provide for all or any of the following matters namely, - (a) the financial and administrative power which the Chairman of a Tribunal may exercise over the 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    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back