Section 337(7) in The West Bengal Motor Vehicles Rules, 1989
(7)Expert. - (a) The Claims Tribunal may, for the purpose of adjudicating upon any claim for compensation (other than claims under section 140 of the Act), choose not more than two persons having technical or special knowledge with respect to any matter before the Tribunal for the purpose of assisting the Tribunal in the holding of the enquiry.(b)The expert shall perform such functions as the Tribunal may specify.(c)The remuneration, if any, to be paid to the expert shall, in every case, be determined by the Tribunal.
