Section 35 in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017
35. Administrative powers of the Chairperson of the Appellate Tribunal.
- The administrative powers of the Chairperson of the Appellate Tribunal will be with regard to the following:-(a)matters pertaining to human resources, wages and salaries structures, emoluments, perquisites and personnel policies;(b)matters pertaining to appointments, promotions and confirmation for all posts;(c)acceptance of resignations by any officer or employee;(d)In addition, the Chairperson will be responsible for officiating against sanctioned posts;(e)authorization of tours to be undertaken by any Member, officer or employee within India and allowance to be granted for the same;(f)all matters in relation to grant or rejection of leaves.(g)permission for hiring of vehicles for official use;(h)nominations for attending seminars, conferences and training courses in India;(i)permission for invitation of guests to carry out training course;(j)sanction scrapping or write-off of capital assets which due to normal wear and tear have become unserviceable or are considered beyond economical repairs;(k)matters relating to disciplinary action against any officer or employee;(l)any other powers that may be required for the efficient functioning of the Appellate Tribunal and enforcement of the provisions of the Act and these rules.
