Section 325(2) in Maharashtra Land Revenue Code, 1966
(2)In particular and without prejudice to the generality of the foregoing provision such rules may provide for the following matters, namely :(a)the qualifications (including age) of the President and other members of the Tribunal;(b)the period of office and the terms and conditions of service of the President and other members of the Tribunal;(c)the qualifications of the Registrar and Deputy Registrars;(d)any other powers of a Civil Court which maybe vested in the Tribunal.]
