Section 13 in The Customs And Excise Revenues Appellate Tribunal Act, 1986
13. Staff of the Appellate Tribunal.
(1)The Central Government shall determine the nature and categories of the officers and other employees required to assist the Appellate Tribunal in the discharge of its functions and provide the Appellate Tribunal with such officers and other employees as it may think fit.(2)The officers and other employees of the Appellate Tribunal shall discharge their functions under the general superintendence of the President.(3)The salaries and allowances and conditions of service of the officers and other employees of the Appellate Tribunal shall be such as may be specified by rules.
