Section 30 in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
30. Administrative powers of Chairperson of Appellate Tribunal.
(1)The Chairperson of the Appellate Tribunal shall exercise the administrative powers in respect of-(a)matters pertaining to staff strength, wages and salary structures, emoluments, perquisites and personnel policies;(b)matters pertaining to creation and abolition of posts;(c)matters pertaining to appointments, promotions and confirmation for all posts;(d)acceptance of resignations by any Member, officer or employee;(e)officiating against sanctioned posts;(f)authorization of tours to be undertaken by any Member, officer or employee: within and outside India;(g)matters in relation to reimbursement of medical claims;(h)matters in relation to grant or rejection of leaves;(i)permission for hiring of vehicles for official use;(j)nominations for attending seminars, conferences and training courses in India or abroad;(k)permission for invitation of guests to carry out training course;(l)matters pertaining to staff welfare expenses;(m)sanction or scrapping or write-off of capital assets which due to normal wear and tear have become unserviceable or are considered beyond economical repairs;(n)all matters relating to disciplinary action against any Member, officer or employee.(2)The Chairperson of the Appellate Tribunal shall also exercise such other powers that may be required for the efficient functioning of the Appellate Tribunal and enforcement of the provisions of the Act and the rules and regulations made thereunder.
