(1)The President of the Tribunal shall, from time to time, prepare a statement showing -(a)the number and grades of the clerks and other officers and servants who he considers should be maintained for carrying on the business of the Tribunal,(b)the amount of the salary to be paid to each such officer and servant, and(c)the contributions payable under section 155 in respect of each such officer and servant.(2)The President of the Tribunal shall, from time to time, make rules-(i)prescribing the qualifications, the period and conditions of service, the age of superannuation of the officers and servants of the Tribunal;(ii)for regulating the grant of leave of absence, leave allowances and acting allowances to the officers or servants of the Tribunal; and(iii)for establishing and maintaining a provident or annuity fund, for compelling all or any of the officers or servants of the Tribunal (other than any servant of the Government in respect of whom a contribution is paid under section 155) to contribute to such fund at such rates and subject to such conditions, as may be prescribed by such rules and, with the sanction of the Board, for supplementing such contribution out of the funds of the Board;Provided that a servant of the Government employed as an officer or servant of the Tribunal shall not be entitled to leave or leave allowances otherwise than as may be prescribed by the conditions of his service under the Government relating to transfer to foreign service.(3)No statement prepared under sub-section (1) and no rule made under sub-section (2) shall have any validity unless and until it is sanctioned by the State Government.(4)Before sanctioning any such statement or rule, the State Government may modify it.(5)Subject to any directions contained in any statement prepared under sub-section (1) and any rules made under sub-section (2) and for the time being in force, the power of appointing, promoting and granting leave to officers and servants of the Tribunal, and the power of reducing them in rank, or suspending or dismissing them form service, shall vest in the President of the Tribunal.
