Section 11 in The Railway Claims Tribunal Act, 1987
11. Financial and administrative powers of Chairman .-The Chairman shall exercise such financial and administrative powers over the Benches as may be vested in him under the rules:
Provided that the Chairman shall have authority to delegate such of his financial and administrative powers as he may think fit to the Vice-Chairman or any other officer of the Claims Tribunal, subject to the condition that the Vice-Chairman or such officer shall, while exercising such delegated powers, continue to act under the direction, control and supervision of the Chairman.
