The Railway Claims Tribunal Act, 1987

30. Power to make rules

1.  The Central Government may, by notification, make rules to carry out the provisions of this Act.

2.  Without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-

a.   The procedure under sub-section (3) of section 8 for the investigation of misbehaviour or incapacity of the Chairman, Vice-Chairman or other Member;

b.   Salaries and allowances payable to, and the other terms and conditions of service (including pension, gratuity and other retirement benefits) of, the Chairman, Vice-Chairman and other Members under section 9;

c.   The financial and administrative powers which the Chairman may exercise over the Benches under section I 1;

d.   The salaries and allowances and conditions of service of officers and other employees of the Claims Tribunal under sub-section (3) of section 12;

e.   The form of application, the documents and other evidence to be accompanied with such application and fee in respect of filing of such application and fee for the service or execution of processes under sub-section (2) of section 66;

f.   The rules subject to which the Claims Tribunal shall have powers to regulate its own procedure under sub-section (1) of section 18 and the additional matters in which the Claims Tribunal may exercise powers of civil court under clause (i) of subsection (3) of that. section;

g.   Any other matter which is required to be, or may be, prescribed.

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3.  Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified for or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

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