Section 13(2) in The Inter-State River Water Disputes Act, 1956
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)the form and manner in which a complaint as to any water dispute may be made by any State Government;(b)the matters in respect of which a Tribunal may be vested with the powers of a Civil Court ;(c)the procedure to be followed by a Tribunal under this Act;(d)the remuneration, allowances or fees payable to the Chairman and other members of a Tribunal and assessors;(e)the terms and conditions of service of officers and assessors of the Tribunal;(f)any other matter which has to be, or may be, prescribed.
