Section 4 in The West Bengal Taxation Tribunal Act, 1987.
4. Power of the Tribunal to make regulation.
- Subject to the previous sanction of the State Government, the Tribunal shall, for the purpose of regulating its procedure (including the place or places at which the Tribunal or the Benches shall sit) and framing the rules of business, make regulations consistent with the provisions of this Act and the rules made thereunder:Provided that the regulations so made shall be published in the Official Gazette.
