Section 20(2) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for(a)the procedure for the inquiry referred to in the proviso to sub-section (8) of section 4;(b)the salaries and allowances payable to and the other terms and conditions of service of, Chairman , the Judicial Members and the Administrative Members;(c)the procedure of transfer of records of matter, proceeding, case and appeal referred to in clause (a) of sub-section (2) and of records of proceedings referred to in clause (b) of sub-section (3), of section 9;(d)the method of recruitment, the salaries and allowances, and the conditions of service of officers and other employees of the Tribunal referred to in sub-section (11) of section 4;(e)the delegation of financial and administrative powers by the Tribunal referred to in sub-section (12) of section 4;(f)the form and fee referred to in sub-section (2) of section 10;(g)the manner of execution of order by the Tribunal referred to in section 13;(h)the matters referred to in clause (g) of section 16;(i)any other matter which may be, or is required to be, prescribed.
