(2)The President of the Tribunal shall, from time to time, make rules-(i)prescribing the qualifications, the period and conditions of service, the age of superannuation of the officers and servants of the Tribunal;(ii)for regulating the grant of leave of absence, leave allowances and acting allowances to the officers or servants of the Tribunal; and(iii)for establishing and maintaining a provident or annuity fund, for compelling all or any of the officers or servants of the Tribunal (other than any servant of the Government in respect of whom a contribution is paid under section 155) to contribute to such fund at such rates and subject to such conditions, as may be prescribed by such rules and, with the sanction of the Board, for supplementing such contribution out of the funds of the Board;Provided that a servant of the Government employed as an officer or servant of the Tribunal shall not be entitled to leave or leave allowances otherwise than as may be prescribed by the conditions of his service under the Government relating to transfer to foreign service.
