Section 27 in The Railway Claims Tribunal (Procedure) Rules, 1989
27. Assessors.
(1)In any enquiry into a claim, the Tribunal may call in the aid of assessors, not exceeding two in number, who possess any technical or special knowledge with respect to any matter before the Tribunal for the purpose of assisting the Tribunal.(2)An assessor shall perform such functions as the Tribunal may direct.(3)The remuneration, if any, to be paid to an assessor shall in every case be determined by the Tribunal and be paid by it.
