Section 18 in The West Bengal Taxation Tribunal Act, 1987.
18. Power make rules.
(1)The State Government may, by notification, make 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 -[* * * * * * * * *] [[Clause (a) omitted by W.B. Act 6 of 1988, which was as under:'(a) conditions and limitations subject to which the two members shall be nominated by the Governor for the Selection Committee as referred to in clause (b) of sub-section (2) of section 3;'.]](b)the procedure of investigation referred to in the proviso to sub-section (6) of section 3;(c)salaries and allowances payable to, and other terms and conditions of service of, the Chairman and other Members, as referred to in sub-section (9), determination of the nature and categories of officers and other employees, salaries and allowances payable to them and condition of their service as referred to in sub-section (10), and the financial and administrative powers of, and delegation of such powers by, the Chairman as referred to in sub-section (11), of section 3;(d)procedures and manners for stating the case to the Tribunal under section 7;(e)the form, documents and evidence, and fees, as referred to in sub-section (2) of section 8;(f)manners of payment of cost awarded by the Tribunal as referred to in section 10.(3)All rules made under this Act shall be laid, as soon as may be after they are made, before the State Legislature.
