Section 13 in The Goa Administrative Tribunal Act, 1965
13. Power to make rules.
(1)The State Government may, by notification in Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for the following matters, namely:-(a)the process and other fees to be paid and the deposits to be made by the parties to the proceedings before the Tribunal and the manner of accounting of all moneys received by the Tribunal;["(b) the matter in respect of which powers may be vested in the Tribunal."] [Clause (b) of sub-section (2) of section 13 has been substituted vide (Amendment) Act, 1980 (Act 1 of 1981).](c)the fee or honoraria to be paid to the ["President or the Additional President"] [The word 'Chairman, or any other member' has been substituted by the word 'President' vide (Amendment) Act, 1996 (Act 4 of 1997). Thereafter by the (Amendment) Act, 2001 (Act 54 of 2001) in place of word 'President' the word 'President or the Additional President' was substituted.] or the Government Pleader;(d)any other matter which has to be, or may be prescribed or provided for by rules.(3)All rules made under this Act shall be published in the Official Gazette and shall be laid on the table of Legislative Assembly after they are made and shall be subject to such modifications as the Assembly may make during the Session in which they are so laid.
