Section 4 in The Railway Claims Tribunal (Financial And Administrative Powers) Rules, 1989
4. Powers of Chairman
.-The Chairman shall have the same powers in respect of matters specified in the Schedule as are conferred on a General Manager of a railway administration under the Indian Railway Financial Code, Indian Railway Establishment Code, Railway Servants (Discipline and Appeal) Rules, 1968, Railway Servants (Conduct) Rules, 1966, and Railway Servants (Pass) Rules, 1986:Provided that the exercise of the financial powers shall be subject to any procedural or other instructions issued from time to time by the Government after obtaining the advice of the associated Financial Adviser and Chief Accounts Officer.
