Section 20 in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
20. Power to make rules.
(l) The State Government may by notification riake rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for(a)the procedure for the inquiry referred to in the proviso to sub-section (8) of section 4;(b)the salaries and allowances payable to and the other terms and conditions of service of, Chairman , the Judicial Members and the Administrative Members;(c)the procedure of transfer of records of matter, proceeding, case and appeal referred to in clause (a) of sub-section (2) and of records of proceedings referred to in clause (b) of sub-section (3), of section 9;(d)the method of recruitment, the salaries and allowances, and the conditions of service of officers and other employees of the Tribunal referred to in sub-section (11) of section 4;(e)the delegation of financial and administrative powers by the Tribunal referred to in sub-section (12) of section 4;(f)the form and fee referred to in sub-section (2) of section 10;(g)the manner of execution of order by the Tribunal referred to in section 13;(h)the matters referred to in clause (g) of section 16;(i)any other matter which may be, or is required to be, prescribed.(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the State Legislature, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the State Legislature agrees in making any modification in the rule or the State Legislature agrees that the rule should not be made, the rule shall thereafter have effect only on in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
