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Union of India - Act

The Railway Claims Tribunal (Financial And Administrative Powers) Rules, 1989

UNION OF INDIA
India

The Railway Claims Tribunal (Financial And Administrative Powers) Rules, 1989

Rule THE-RAILWAY-CLAIMS-TRIBUNAL-FINANCIAL-AND-ADMINISTRATIVE-POWERS-RULES-1989 of 1989

Published on 19 September 1989
Commenced on 19 September 1989
[This is the version of this document from 19 September 1989.]
[Note: The original publication document is not available and this content could not be verified.]

The Railway Claims Tribunal (Financial And Administrative Powers) Rules, 1989Published vide Notification G.S.R. 845(E), dated 19.9.1989, published in the Gazette of India, Extraordinary, Part 2, Section 3(i), dated 19.9.1989.

21.

/937In exercise of the powers conferred by section 11 and clause (c) of sub-section (2) of section 30 of the Railway Claims Tribunal Act, 1987 (54 of 1987), the Central Government hereby makes the following rules, namely:-

Brought into force on 8-11-1989 vide S.O. 784(E), dated 5-10-1989.

1. Short title and commencement

.-(1) These rules may be called The Railway Claims Tribunal (Financial and Administrative Powers) Rules, 1989.

(2)They shall come into force on the "appointed day"[] [Brought into force on 8-11-1989 vide S.O. 784(E), dated 5-10-1989] within the meaning of clause (b)of section 2 of the Act.

2. In these rules, unless the context otherwise requires:-

(1)"Act" means the Railway Claims Tribunal Act, 1987 (54 of 1987).

3. Sitting of a Bench at a place other than the place where it ordinarily sits

.-If at any time, the Chairman is satisfied that circumstances exist which necessitate sittings of the Bench at any place falling in its jurisdiction other than the place at which it ordinarily sits, he may direct that the Bench may hold its sittings at any such place.

4. Powers of Chairman

.-The Chairman shall have the same powers in respect of matters specified in the Schedule as are conferred on a General Manager of a railway administration under the Indian Railway Financial Code, Indian Railway Establishment Code, Railway Servants (Discipline and Appeal) Rules, 1968, Railway Servants (Conduct) Rules, 1966, and Railway Servants (Pass) Rules, 1986:Provided that the exercise of the financial powers shall be subject to any procedural or other instructions issued from time to time by the Government after obtaining the advice of the associated Financial Adviser and Chief Accounts Officer.

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Union of India - Act