Section 20 in The Gujarat Revenue Tribunal Act, 1957
20. Rules.
(1)The State Government may, by notification in the Official Gazette, make rules consistent with the provisions of this Act for carrying into effect the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for the following matters, namely:-(a)the qualifications of the President and other members of the Tribunal;(b)the period of office and the terms and conditions of service of the President and other members of the Tribunal;(c)the qualifications of the Registrar and Deputy Registrars;(d)any other powers of a Civil Court which may be vested in the Tribunal.(3)Such rules shall be subject to the condition of previous publication.
