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