Section 20 in The Jharkhand Education Tribunal Act, 2005
20. Power of the State Government to make rule.
- The State Government may, by notification, make rules to provide for all or any of the following matters, namely:-(a)the financial and administrative power, which the Chairman of a Tribunal may exercise;(b)the salaries, allowances and conditions of service of the officers and other employees of a Tribunal under sub-section (3) of Section 7; and(c)any other matter relating to the implementation of the provisions of this Act.
