Section 29 in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
29. Power to make rules.
(1)The State Government may make rules generally for the purposes of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)salaries, allowances and other perquisites (if any) payable to the Chairman and members under Section 6;(b)form of reference under sub-section (2) of Section 7;(bb)(i)the fees for reference under sub-section (3) of Section 7;(ii)the fee for service or execution of processes and documents or other evidence to be accompanied with a reference under sub-section (4) of Section 7;(bbb)condition subject to which a reference petition may be entertained under sub-section (3) of Section 7-A;(c)form of notice under sub-section (4) of Section 8;(d)the pay, allowances and other conditions of service of the officers and servants of the Tribunal under sub-section (2) of Section 21;(e)the fees for inspection of records and documents and the conditions subject to which such inspection may be made, and the fees for supply of certified copies of documents aforesaid under Section 27;(f)the size and description of seals to be used by the Tribunal, its Benches and by Chairman, members and officers of the Tribunal;(g)the fees payable in connection with reference application and affidavits, vakalatnama, and on documents, applications or for preparation of certified copies of award, interim award, order, opinion, certificate and record of proceedings before the Tribunal or Bench thereof, and the manner of paying such fees;(gg)the fee payable to Advocates under Section 27-A;(h)any other matter that is or that may be prescribed.(3)Every rule made under this Act shall be laid on the table of the Legislative Assembly.
