[12. Financial and administrative powers of the Chairman.—
(1) The Chairman shall exercise
such financial and administrative powers over the Benches as may be vested in him under the rules made
by the appropriate Government.
1. Ins. by Act 1 of 2007, s. 10 (w.e.f. 19-2-2007).
2. Ins. by Act 7 of 2017, s. 176 (w.e.f. 26-5-2017).
3. Subs. by Act 33 of 2021, s. 15, for “Part XIV of Chapter VI of the Finance Act, 2017, shall be governed by the provisions of
section 184 of that Act” (w.e.f. 4-4-2021).
4. The words “Vice-Chairman or” omitted by Act 1 of 2007, s. 11 (w.e.f. 19-2-2007).
5. Clauses
(c) and
(d) omitted by s. 11, ibid. (w.e.f. 19-2-2007).
6. The words “or Vice-Chairman” omitted by s. 11, ibid. (w.e.f. 19-2-2007).
7. The word “Vice-Chairman” omitted by s. 11, ibid. (w.e.f. 19-2-2007).
8. Ins. by 19 of 1986, s. 8 (w.e.f. 22-1-1986).
9. Subs. by Act 1 of 2007, s. 12, for section 12 (w.e.f. 19-2-2007).
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(2) The appropriate Government may designate one or more Members to be the Vice-Chairman or, as
the case may be, Vice-Chairman thereof and the Members so designated shall exercise such of the powers
and perform such of the functions of the Chairman as may be delegated to him by the Chairman by a
general or special order in writing.]
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