Section 7(2) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(2)[In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following mater, namely:-(a)the powers and procedure of the Tribunal;(b)the constitution of and distribution of business among the Benches;(c)[the form in which a reference of claim may be made the document and other evidence by which such reference shall by accompanied and the fees payable in respect of the filing of such reference or for the execution or service of processes;](d)the salaries and allowances payable to, and other terms and conditions of service of the Chairman, Vice-Chairman, members, officers and other employees of the Tribunal;(e)the financial and administrative powers of the Chairman;(f)any other matter for which insufficient provision exists in this Act and the State Government considers provision in that behalf necessary or expedient.
