Section 18(2) in The West Bengal Taxation Tribunal Act, 1987.
(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.
