Section 42 in The Railway Claims Tribunal (Procedure) Rules, 1989
42. [ Headquarters of the Tribunal. [ Substituted by G.S.R. 167(E), dated 29-2-2000 (w.e.f. 29-2-2000).]
(1)The Tribunal shall have its Headquarters at Delhi and have four administrative zones with their Headquarters as mentioned in Schedule I and Schedule I(A) to sub-rule (1) of rule 3.(2)The presiding officers and administrative head of administrative zones shall exercise such administrative powers as delegated by Chairman and will act under directions, control and supervision of Chairman.]
