Section 35(2) in The Administrative Tribunals Act, 1985
(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the case or cases which shall be decided by a Bench composed of more than [two Members] under clause (d) of sub-section (4) of section 5;(b)the procedure under sub-section (3) of section 9 for the investigation of misbehaviour or incapacity of [Chairman or other Member] [Substituted by Act 1 of 2007, Section 15, for " Chairman, Vice-Chairman or other Member" (w.e.f. 19.2.2007). ];(c)the salaries and allowances payable to, and the other terms and conditions of, the [Chairman and other Members] [Substituted by Act 1 of 2007, Section 15, for " Chairman, Vice-Chairman and other Members" (w.e.f. 19.2.2007). ];(d)the form in which an application may be made under section 19, the documents and other evidence by which such application shall be accompanied [and the fees payable in respect of the filing of such application or for the service or execution of processes] [Substituted by Act 19 of 1986, Section 22, for " and the fees payable in respect of such application" (w.r.e.f. 22.1.1986). ].(e)the rules subject to which a Tribunal shall have power to regulate its own procedure under sub-section (1) of section 22 and the additional matters in respect of which a Tribunal may exercise the powers of a Civil Court under clause (i) of sub-section (3) of that section; and(f)any other matter which may be prescribed or in respect of which rules are required to be made by the Central Government.
