Section 10FL(2) in The Companies (Second Amendment) Act, 2002
(2)The President of the Tribunal shall, for the disposal of any case relating to rehabilitation, restructuring or winding up of the companies, constitute one or more Special Benches consisting of three or more Members, each of whom shall necessarily be Judicial Member, a Technical Member appointed under any of the clauses (a) to (f) of sub- section (3) of section 10FD, and a Member appointed under clause (g) or clause (h) of sub- section (3) of section 10FD: Provided that in case a Special Bench passes an order in respect of a company to be wound up, the winding up proceedings of such company may be conducted by a Bench consisting of a single Member.
