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Employee's Provident Funds Miscellaneous Provisions Act, 1952 7H. Staff of Tribunal (1) The Central Government shall determine the nature and categories of the officers and other employees required to assist a Tribunal in the discharge of its functions and provide the Tribunal with such officers and other employees as it may think fit. (2) The officers and other employees of a Tribunal shall discharge their functions under the general superintendence of the Presiding Officer. (3) The salaries and allowances and other conditions of service of the officers and other employees of a Tribunal shall be such as may be prescribed.    |
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