Section 4 in The Goa, Daman and Diu Administrative Tribunal Rules, 1968
4. Payment of Fees of Experts.
- The fees and other allowances payable to experts appointed in connection with the proceedings before the Tribunal, shall be paid by the party appointing the expert. The fees of a neutral expert appointed by the Tribunal or at its instance, shall be borne equally by both the parties, subject to the orders, if any, relating to costs, passed by the Tribunal.
