Section 36 in 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 powers which the Chairman of a Tribunal may exercise over [* * *] 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(c)any other matter not being a matter specified in section 35 in respect of which rules are required to be made by the appropriate Government.[36-A. Power to make rules retrospectively.- The power to make rules under clause (c) of sub-section (2) of section 35 or clause (b) of section 36 shall include the power to make such rules or any of them retrospectively from a date not earlier than the date on which this Act received the assent of the President, but no such retrospective effect shall be given to any such rule so as to prejudicially affect the interests of any person to whom such rule may be applicable.]
