Section 4 in The Armed Forces Tribunal (Financial and Administrative Powers) Rules, 2008
4. Powers of Chairperson.
The Chairperson shall have the same powers as are conferred on a Department of the Central Government in respect of the delegation of Financial Powers Rules, 1978, the General Financial Rules, 1963, the Fundamental and Supplementary Rules, the Central Civil Services (Leave) Rules, 1972, the Central Civil Services (Joining Time) Rules, 1979, the Central Civil Services (Conduct) Rules, 1964, the Central Civil Services (Classification, Control and Appeal) Rules, 1965 and the General Provident Fund (Central Services) Rules, 1960: Provided that the exercise of the financial powers shall be subject to any procedural or other instructions issued from time to time by the Government and after obtaining the advice of the Financial Adivser and Chief Accounts Officer of the Tribunal: Provided further that in respect of matters not within the competence of the Chairperson, concurrence of the Ministry of Finance or any other authority shall be obtained by the Chairperson through the Ministry of Defence. ___________(1) Vide S.R.O. 25(E), dated 12th September, 2008, published in the Gazette of India, Extra, Pt. II, Sec. 4, dated 12th September, 2008.
