Section 14 in The Goa Administrative Tribunal Act, 1965
14. Power to make regulations.
(1)Subject to the provisions of this Act and the rules made thereunder and to the previous approval of the State Government, the ["President"] [The word 'Chairman, a member' has been substituted by the word 'President' vide (Amendment) Act, 1996 (Act 4 of 1997).] may make regulations for regulating the practice and procedure before the Tribunal.(2)In particular and without prejudice to the generality of the foregoing power, the ["President"] [The word 'Chairman' has been substituted by the word 'President', by the Amendment Act (Act 4 of 1997).] may make regulations for the following matters, namely:(a)the award of costs by the Tribunal;(b)the right of audience before the Tribunal;(c)[...] [Clause '(c)' has been omitted by the Amendment Act 1996 (4 of 1997).] Omitted.(3)The regulations made in this Section shall be published in the Official Gazette.
