(1)The President of the Tribunal shall, from time to time, prepare a statement showing-(a)the number and grades of the clerks and other officers and servants whom he considers should be maintained for carrying on the business of the Tribunal,(b)the amount of the salary to be paid to each such officer and servant.(2)All statements prepared under sub-section (1) shall be subject to the previous sanction of the [State] [Substituted for 'provincial' by A. O., 1950.] Government.(3)Subject to any directions contained in any statement prepared under sub-section (1), and to rules made under section 89, the power of appointing, promoting and granting leave to officers and servants of the Tribunal, and the power of reducing, suspending or dismissing them, shall vest in the President of the Tribunal.
