Section 14(2) in The Goa Administrative Tribunal Act, 1965
(2)In particular and without prejudice to the generality of the foregoing power, the ["President"] [The word 'Chairman' has been substituted by the word 'President', by the Amendment Act (Act 4 of 1997).] may make regulations for the following matters, namely:(a)the award of costs by the Tribunal;(b)the right of audience before the Tribunal;(c)[...] [Clause '(c)' has been omitted by the Amendment Act 1996 (4 of 1997).] Omitted.
