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Railways Act, 1989 48. Power of the Tribunal to make regulations. (1) The Tribunal may, with the previous approval of the Central Government make regulations consistent with this Act and rules generally to regulate its procedure for the effective discharge of its functions under this Chapter. (2) In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:- (a) the terms and conditions of service of the officers and employees of the Tribunal, (b) the award of costs by the Tribunal in any proceedings before it; (c) the reference of any question to a member or to an officer of the Tribunal or any other person appointed by the Tribunal, for report after holding a local inquiry; (d) the right of audience before the Tribunal, provided that any party shall be entitled to be heard in person, or by a representative duly authorized in writing, or by a legal practitioner, (e) the disposal by the Tribunal of any proceedings before it, notwithstanding that in the course thereof there has been a change in the persons sitting as members of the Tribunal; (f) a scale of fees for and in connection with the proceedings before the Tribunal.    |
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