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The Railway Claims Tribunal Act, 1987 Chapter III: Jurisdiction, Powers and Authority of Claims Tribunal 12. Staff of Claims Tribunal 1. The Central Government shall determine the nature and categories of the officers and other employees required to assist the Claims Tribunal in the discharge of its functions and provide the Claims Tribunal with such officers and other employees as it may think fit. 2. The officers and other employees of the Claims Tribunal shall discharge their functions under the general superintendence of the Chairman. 3. The salaries and allowances and conditions of service of the officers and other employees of the Claims Tribunal shall be such as may be prescribed.    |
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