36. POWER OF THE APPROPRIATE GOVERNMENT TO MAKE RULES. - The appropriate Government may, by notification, make rules to provide for all or any of the following matters namely, - (a) the financial and administrative power which the Chairman of a Tribunal may exercise over the Benches of the Tribunal under section 12;

(b) the salaries and allowances and conditions of service of the officers and other employees of a Tribunal under sub-section (2) of section 13; and

(c) any other matter not being a matter specified in section 35 in respect of which rules are required to be made by the appropriate Government.