Section 13 in The Administrative Tribunals Act, 1985
13. Staff of the Tribunal. - (1) The appropriate Government shall determine the nature and categories of the officers and other employees required to assist a Tribunal in the discharge of its functions and provide the Tribunal with such officers and other employees as it may thinks fit.
[(1-A) The officers and other employees of a Tribunal shall discharge their functions under the general superintendence of the Chairman.](2)The salaries and allowances and conditions of service of the officers and other employees of a Tribunal shall be such as may be specified by rules made by the appropriate Government.
