Section 20(2) in The Gujarat Revenue Tribunal Act, 1957
(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for the following matters, namely:-(a)the qualifications of the President and other members of the Tribunal;(b)the period of office and the terms and conditions of service of the President and other members of the Tribunal;(c)the qualifications of the Registrar and Deputy Registrars;(d)any other powers of a Civil Court which may be vested in the Tribunal.
