(1) These rules may be called the Railway Claims Tribunal (Financial and Administrative Powers) Rules, 1989.

(2) They shall come into force on the appointed day within the meaning of clause (b) of Section (2) of the Act.

(1) Act means the Railway Claims Tribunal Act, 1987 (54 of 1987).

If at any time, the Chairman is satisfied that circumstances exist which necessitate sittings of the Bench at any place falling in its jurisdiction other than the place at which it ordinarily sits, he may direct that the Bench may hold its sittings at any such place.

The Chairman shall have the same powers in respect of matters specified in the Schedule as are conferred on a General Manager of a railway administration under the Indian Railway Financial Code, Indian Railway Establishment Code, Railway Servants (Discipline and Appeal) Rules, 1968, Railway Servants (Conduct) Rules, 1966, and Railway Servants (Pass) Rules, 1986:

Provided that the exercise of the Financial powers shall be subject to any procedural or other instructions issued from time to time by the Government and after obtaining the advice of the associated Financial Adviser and Chief Accounts Officer.

2[1. Appointment on deputation basis against vacancies in respect of sanctioned posts.]

2. Grant of Leave.

3. Issue of Passes.

4. Establishment matters generally.

5. Contingent expenditure within the amount allotted for this purpose in the sanctioned grant for each year.

6. 3[* * *]

7. Write off of losses and deficiencies in stores.

8. Disposal of worn out articles.

9. Write off of losses of cash.

10. Hiring of vehicles for official use.

11. Sanction and write off of advances.

12. Hiring of accommodation for official use.

1. Vide GSR 845(E), dt. Sept. 19, 1989, published in the Gaz. of India, Extra., Pt. II, S. 3(i), dt. 19th Sept., 1989, p. 2. [No. 89/TC(RCT)/1-3].

2. Subs. by GSR 383, dt. 22-10-2003 (w.e.f. 1-11-2003).

3. Omitted by GSR 383, dt. 22-10-2003 (w.e.f. 1-11-2003).