Section 35 in Industrial Disputes (Appellate Tribunal) Act, 1950
35. Power to make rules.
(1)The Central Government may, by notification in the Official Gazette, make rules for the purpose of giving effect to the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :--(a)the manner in which an appeal may be preferred and the form of appeal; the matters in respect of which the Appellate Tribunal may have jurisdiction :(b)the fees to be paid and the procedure to be followed in relation to such appeal ;(c)costs, and the manner in which they may be recovered ;(d)the persons who may be appointed as commissioners under section 20; their powers and duties and the fees, it any, to be paid to the commissioners ;(e)the records to be maintained under section 21 and the manner in which they will be maintained ;(f)the manner in which workmen or employers may be represented before the Appellate Tribunal ;(g)any other matter which has to be or may be prescribed.THE SCHEDULE(See Section 34)Amendments to The Industrial Disputes Act, 1947 (XIV OF 1947)
